Section 3(d) in The Karnataka Legislature (Prevention Of Disqualification) Act, 1956.
(d)[ the offices of the Chairman, Vice-Chairman, President, Vice- President, Director, of the Governing body or a Member by whatever name any of the aforesaid office is called, of any Committee (by whatever name called) or of any Society registered under any other law relating to registration of societies.] [Deemed to have been substituted by Act 17 of 2006 w.e.f. 24.1.1957]
