Section 4 in The Orissa Offices of Profit (Removal of Disqualifications) Act, 1961
4. Temporary suspension of disqualification in certain cases.
- If a person being a Member of the Orissa Legislative Assembly who immediately before the commencement of this Act held an office of profit declared by any law repealed by this Act not to disqualify the holder thereof for being such member, becomes so disqualified by reason of any of the provisions contained in this Act, such office shall not, if held by such person for any period not extending beyond a period of six months from the commencement of this Act, disqualify him for being a member of the Orissa Legislative Assembly.
