Section 3(2) in The Haryana State Legislature (Prevention of Disqualification) Act, 1974
(2)It is hereby further declared that none of the following offices, in so far as it is an office of profit under the Government of India, the Government of the State of Haryana or the Government of any other State, shall disqualify the holder thereof for being elected as, or for being, a member of the Legislature of the State of Haryana, namely :-(a)Minister;(b)State Minister;
