9A. [ Home Guards not disqualified from contesting elections to State Legislature or local bodies - (1) A member of the Home Guards shall not be disqualified for being chosen as, and for being, a member of the Bombay Legislative Assembly or the Bombay Legislative Council merely by reason of the fact that he is a member of the Home Guards.
(2)Notwithstanding anything contained to the contrary in any other law for the time being in force, a member of the Home Guards 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 member of the Home Guards.] [Section 9A was inserted by Maharashtra 31 of 1978, Section 9.]
