Section 8(4) in The Representation of the People Act, 1951
(4)Notwithstanding anything in sub-section (1), sub-section (2) or sub-section (3) a disqualification under either sub-section shall not, in the case of a person who on the date of the conviction is a member of Parliament or the Legislature of a State, take effect until three months have elapsed from that date or, if within that period an appeal or application for revision is brought in respect of the conviction or the sentence, until that appeal or application is disposed of by the court.Explanation.—In this section—(a)“law providing for the prevention of hoarding or profiteering” means any law, or any order, rule or notification having the force of law, providing for—(i)the regulation of production or manufacture of any essential commodity;(ii)the control of price at which any essential commodity may be brought or sold;(iii)the regulation of acquisition, possession, storage, transport, distribution, disposal, use or consumption of any essential commodity;(iv)the prohibition of the withholding from sale of any essential commodity ordinarily kept for sale;(b)“drug” has the meaning assigned to it in the Drugs and Cosmetics Act, 1940 (23 of 1940);(c)“essential commodity” has the meaning assigned to it in the Essential Commodities Act, 1955 (10 of 1955);(d)“food” has the meaning assigned to it in the Prevention of Food Adulteration Act, 1954 (37 of 1954).
