Section 3(b) in Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971
(b)any office held by a Minister, Minister of State, or Deputy Minister whether ex-officio or by name;(ba)[ the office of the Political Advisor to the Chief Minister;] [Clause (b-a) added vide H.P. Act No. 11 of 2005, effective from 24th January, 2005.]
