15. Home Guards not disqualified from election to State Legislature or local bodies.
(1)A Home Guard shall not be disqualified for being chosen as, and for being, a member of the Legislature of the Union territory merely by reason of the fact that he is a Home Guard.(2)Notwithstanding anything to the contrary contained in any other law for the time being in force, a Home Guard 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 Home Guard.
