Section 2(b) in The West Bengal Legislature (Removal Of Disqualifications) Act, 1952
(b)an office which is not a wholetime office remunerated either by salary or by fees.'.]]. - It is hereby declared that a person shall not be disqualified for being chosen as, and for being, a member of the West Bengal Legislative Assembly or the West Bengal Legislative Council by reason only of the fact-(i)that he holds any of the following offices of profit under the Government of India or the Government of any State specified in the First Schedule to the Constitution of India, namely:-
