13B. [ Restriction on simultaneous or double Membership. [Inserted vide Haryana Act No. 13 of 1997.]
(1)No person shall be an [elected president or member] of Committee, member of Legislative Assembly of the State or member of Parliament simultaneously.(2)If an [elected president or member] [Substituted 'elected members' by Haryana Act No. 33 of 2019, dated 4.9.2019.] of the committee is elected to the Legislative Assembly or Parliament, as the case may be, he shall cease to continue as an [elected president or member] [Substituted 'elected members' by Haryana Act No. 33 of 2019, dated 4.9.2019.] of the committee from the date he is declared as elected to the Legislative Assembly or Parliament, as the case may be.]
