-In the Parliament (Prevention of Disqualification) Act, 1959, in section 3,-(i)after clause (ab), the following clause shall be inserted, namely:-"(ac) the office of [each leader and each deputy leader] [Substituted by Act 18 of 2000, section 5, for 'each leader' (w.e.f. 5.2.1999).] of a recognized party and a recognized group in either House of Parliament;"(ii)after Explanation 2, the following Explanation shall be inserted, namely:-Explanation 3. - In clause (ac), the expressions "recognized party" and "recognized group" shall have the meanings assigned to them in the Leaders and Chief Whips of Recognized Parties and Groups in Parliament (Facilities) Act, 1998.'
