9A. [ Home Guards not disqualified from contesting elections to the State Legislature or local bodies. [Section 9A was inserted, by Bombay 11 of 1950, section 9.]
(1)A member of the Home Guards shall not be disqualified for being chosen as, and for being, a member of the [Gujarat Legislative Assembly] merely by reason of the fact that he is a member of the Home Guards.(2)Notwithstanding anything contained to the contrary in any other law for the time being in force, a member of the Home Guards shall not be disqualified for being chosen as, and for being, a member of any local authority merely by reason of the fact that he is a member of the Home Guards].
