(11)Notwithstanding anything contained in any law for the time being in force, a member of a village defence party or any officer (other than a police officer) appointed under this section, shall not be disqualified from being chosen as, or for being, a member of-(a)[ the Gujarat Legislative Assembly, or] [This clause was substituted for the original clause (a) by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](b)any local authority, by reason only of the fact that he is a member of a village defence party or such officer.]
