Section 3(m) in Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971
(m)the office of [* * *] [The words and sign 'chairman or vice-chairman,' deleted vide H.P. Act No. 13 of 1996 and this amendment shall be and shall always be deemed to have been made with effect from 1st day of July, 1994 vide H.P. Act No. 15 of 1997.] director or member of any statutory or non-statutory body other than any such body as is referred to in clause (l) if the holder of such office is not entitled to any remuneration other than compensatory allowance;
