Section 28(5) in The States Reorganisation Act, 1956
(5)The office of member of the Council of Advisers constituted for the State of Kutch under section 42 of the Government of Part C States Act, 1951 (49 of 1951), is hereby declared to be an office of profit under the Government of India which shall not disqualify its holder for being elected under sub-section (4) or for becoming a member of the Legislative Assembly of Bombay as provided in that sub-section.
