Section 3 in The Orissa Offices of Profit (Removal of Disqualifications) Act, 1961
3. Certain offices of profit not to disqualify.
- It is hereby declared that none of the following offices in so far as it is an office of profit under the Government of India or the Government of any State, shall disqualify the holder thereof for being chosen as, or for being a member of the Orissa Legislative Assembly, namely :(a)any Office held by a Minister, Minister of State or Deputy Minister for the Union or for any State, whether ex officio or by name;(b)the office of the Speaker or the Deputy Speaker or the Orissa Legislative Assembly or of Parliament and Legislative Assembly of any other State;(c)the office of the Chief Whip, Deputy Chief Whip or Whip in any Legislative Assembly or in Parliament or the Office of a Parliamentary Secretary;(d)the office of a member of any force raised or maintained under the National Cadet Corps Act, 1948 (31 of 1948) the Territorial Army Act, 1948 (56 of 1948) or the Reserve and Auxiliary Air Forces Act, 1952 (62 of 1952);(e)the office of a member of a Home Guard constituted under any law for the time being in force in any State;(f)the office of Chairman or member of the Syndicate, Senate, executive committee, council or Court of a University or any other body connected with a University;(g)the office of a member of any delegation or mission sent outside India by the Government of India or of any State of sent outside the State of Orissa by the Government of the said State for any special purpose;(h)the office of Chairman or member of a Committee (whether consisting of one or more members), set up temporarily for the purpose of advising the Government or any other authority in respect of any matter of public importance or for the purpose of making an inquiry into, or collecting statistics in respect of, any such matter, if the holder of such office, is not entitled to any remuneration other than compensatory allowance;(i)the office of Chairman, Director or member of any statutory or non-statutory body other than any such body as is referred to in Clause (h), if the holder of such office is not entitled to any remuneration other than compensatory allowance but excluding (i) the office of Chairman of any statutory of non-statutory body specified in Part I of the Schedule, and (ii) the office of Chairman or Secretary of any statutory or non-statutory body specified in Part II of the Schedule;(j)the office of Village Revenue Officer, whether called a lambardar, Gauntia, Karjee, Karanam, Sarvarakar or by any other name, whose duty is to collect land revenue and who is remunerated by a share of, or commission on, the amount of land revenue collected by him, but does not discharge any police functions.
