Section 55 in The Punjab State Election Commission Act, 1994
55. Eligibility of members of Scheduled Castes to hold seats not reserved for those castes.
- For the avoidance of doubt, it is hereby declared that a member of the Scheduled Castes shall not be disqualified to hold a seat not reserved for members of those castes, if he is otherwise qualified to hold such seat under the Constitution of India and this Act.
