Section 2 in Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967
2. Certain offices of profit not to disqualify.
- It is hereby declared that none of the offices specified in the Schedule shall disqualify, or shall be deemed ever to have disqualified, the holder thereof for being, chosen as, or for being, a member of the Legislative Assembly [xxx] [Consequent on the abolition of the Tamil Nadu Legislative Council by the Tamil Nadu Legislative Council (Abolition) Act, 1986 (Central Act 40 of 1986), the term 'or of the Legislative Council' occurred in section 2 of the Tamil Nadu Legislature (Prevention of Disqualification) Act, 1967, were omitted by the Tamil Nadu Adaptation of Laws Order, 1987.].
