Section 3 in The Karnataka Legislature (Prevention Of Disqualification) Act, 1956.
3. Removal of certain disqualifications.
- It is hereby declared that the following offices shall not disqualify and shall be deemed never to have disqualified, the holders thereof for being chosen as, or for being members of the [Karnataka Legislative Assembly] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] or the [ Karnataka Legislative Council] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.]:(a)[ the offices of the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Minister of State, the Deputy Minister, the Parliamentary Secretary, the leaders of the Opposition or the Government Chief Whip in the Legislative Assembly or in the Legislative Council.] [Deemed to have been substituted by Act 17 of 2006 w.e.f. 24.1.1957](b)the offices held in the National Cadet Corps raised and maintained under the National Cadet Corps Act, 1948 (Central Act XXXI of 1948), in the Territorial Army raised and maintained under the Territorial Army Act, 1948 (Central Act LVI of 1948), and in the Auxiliary Air Forces Act, 1952 (Central Act LXII of 1952);(bb)[ the office of a member of the Home Guards constituted under the Karnataka Home Guards Act, 1962;] [Inserted by Act 35 of 1962 w.e.f. 27.12.1962.](bbb)[ (xxx)] [Omited by Act 17 of 2006 w.e.f. 4.11.2006.](c)[ (xxx)] [Omited by Act 17 of 2006 w.e.f. 4.11.2006.](c1)[ the offices of the President and the Vice-President of a Municipal Council under the Karnataka Municipalities Act, 1964. [Substituted by Act 17 of 2006 w.e.f. 4.11.2006](c2)the Mayor or the Deputy Mayor of a Municipal Corporation constituted under the Karnataka Municipal Corporations Act, 1976.(c3)the offices of Adhyaksha and Upadhyaksha of the Zilla Panchayats, Taluk Panchayats and Grama Panchayats constituted under the Karnataka Panchayat Raj Act, 1993.](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]
