Section 2(d) in The West Bengal Legislature (Removal Of Disqualifications) Act, 1952
(d)[ the office of chairman or member of a Road Transport Corporation established under section 3 of the Road Transport Corporations Act, 1950,] [Sub-clause (d) inserted by W.B. Act 3 of 1983, w.e.f. 21.1.1983.] [or the office of member of the West Bengal Pollution Control Board constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974,] [Words, figures, and brackets inserted by West Bengal Act 7 of 1984, w.e.f. 4.2.1984.] if the holder of such office is not entitled to any remuneration other than compensatory allowance.
