Section 5 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
5. Chairperson and Members to be ineligible to hold other office
The Chairperson or a Member shall not be a Member of Parliament or a member of the Legislature of any State or Union Territory and shall not hold any office of trust or profit (other than his office as such Chairperson or Member) or be connected with any political party or carry on any business or practise any profession and accordingly, before he enters upon his office, a person appointed as the Chairperson or a Member, as the case may be, shall, if(a)he is a member of Parliament or of the Legislature of any State, or Union Territory, resign from such membership; or(b)he holds any office of trust or profit, resign from such office; or(c)he is connected with any political party, sever his connection with it; or(d)he is carrying on any business, sever his connection (short of divesting himself of ownership) with the conduct and management of such business; or(e)he is practising any profession, cease to practise such profession.
