(1)A person shall be disqualified for being chosen as, and for being, a member of either House of Parliament--(a)if he holds any office of profit under the Government of India or the Government of any State, other than an office declared by Parliament by law not to disqualify its holder;(b)if he is of unsound mind and stands so declared by a competent court;(c)if he is an undischarged insolvent;(d)if he is not a citizen of India, or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgement of allegiance or adherence to a foreign State;(e)if he is so disqualified by or under any law made by Parliament.Explanation.-- For the purposes of this clause a person shall not be deemed to hold an office of profit under the Government of India or the Government of any State by reason only that he is a Minister either for the Union or for such State.(2)A person shall be disqualified for being a member of either House of Parliament if he is so disqualified under the Tenth Schedule.
