Section 14(2) in The Government Of Union Territories Act, 1963
(2)For the purposes of this section, a person shall not be deemed to hold an office of profit under the Government of India or the Government of any State or the Government of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] by reason only that he is a Minister either for the Union or for such State or Union territory.
