Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

State of West Bengal - Act

The West Bengal Legislature (Removal Of Disqualifications) Act, 1952

WEST BENGAL
India

The West Bengal Legislature (Removal Of Disqualifications) Act, 1952

Act 6 of 1952

  • Published on 22 July 1952
  • Commenced on 22 July 1952
  • [This is the version of this document from 22 July 1952.]
  • [Note: The original publication document is not available and this content could not be verified.]
The West Bengal Legislature (Removal Of Disqualifications) Act, 1952West Bengal Act 6 of 1952[22nd July, 1952.]An Act to declare that the holders of certain offices of profit under the Government of India or the Government of any State specified in the First Schedule to the Constitution of India shall not be disqualified for being chosen as, and for being, members of the West Bengal Legislative Assembly or the West Bengal Legislative Council.Whereas it is expedient to declare in accordance with the provisions contained in sub-clause (a) of clause (1) of article 191 of the Constitution of India that the holders of certain offices of profit under the Government of India or the Government of any State specified in the First Schedule to the said Constitution shall not be disqualified for being chosen as, and for being, members of the West Bengal Legislative Assembly or the West Bengal Legislative Council;It is hereby enacted as follows:-

1. Short title and commencement.

(1)This Act may be called the West Bengal Legislature (Removal of Disqualifications) Act, 1952.
(2)It shall come into force immediately on the West Bengal Legislature (Removal of Disqualifications) Ordinance, 1952, ceasing to operate.

2. [ Removal of certain disqualifications for membership] [[Section 2 substituted by West Bengal Act 27 of 1954, which was earlier as under:-

'2. Removal of certain disqualifications for membership. - It is hereby declared that a person shall not be disqualified for being chosen as, and for being, a member of the West Bengal Legislative Assembly or the West Bengal Legislative Council by reason only of the fact that he holds any of the following offices of profit under the Government of India or the Government of any State specified in the First Schedule to the Constitution of India, namely:-
(a)an office of a Parliamentary Secretary or a Parliamentary Under-Secretary:
(b)an office which is not a wholetime office remunerated either by salary or by fees.'.]]. - It is hereby declared that a person shall not be disqualified for being chosen as, and for being, a member of the West Bengal Legislative Assembly or the West Bengal Legislative Council by reason only of the fact-
(i)that he holds any of the following offices of profit under the Government of India or the Government of any State specified in the First Schedule to the Constitution of India, namely:-
(a)an office of a Parliamentary Secretary or a Parliamentary Under-Secretary;
(b)an office which is not a wholetime office remunerated either by salary or by fees; [* * *] [Word 'or' omitted by West Bengal Act 11 of 1960.]
(c)[ an office in connection with the management of any property taken over by the State Government for a limited period under a law made under sub-clause (b) of clause (1) of article 31A of the Constitution of India, when held by a person who was employed in connection with the management of the property before such taking over;] [Sub-clause (c) inserted by West Bengal Act 11 of 1960.] [* *] [Word 'or' omitted by West Bengal Act 3 of 1983, w.e.f. 21.1.1983.]
(d)[ the office of chairman or member of a Road Transport Corporation established under section 3 of the Road Transport Corporations Act, 1950,] [Sub-clause (d) inserted by W.B. Act 3 of 1983, w.e.f. 21.1.1983.] [or the office of member of the West Bengal Pollution Control Board constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974,] [Words, figures, and brackets inserted by West Bengal Act 7 of 1984, w.e.f. 4.2.1984.] if the holder of such office is not entitled to any remuneration other than compensatory allowance.
Explanation. - For the purpose of this sub-clause, "compensatory allowance" shall mean any sum of money payable to the holder of the office as aforesaid by way of daily allowance (such allowance not exceeding the amount of daily allowance to which a member of the West Bengal Legislative Assembly is entitled under the Bengal Legislative Assembly (Members' Emoluments) Act, 1937), any conveyance allowance, house-rent allowance or travelling allowance for the purpose of enabling him to recoup any expenditure incurred by him in performing the functions of that office; or
(ii)that he has been enrolled in the National Cadet Corps raised and maintained under the National Cadet Corps Act, 1948, or in the Territorial Army raised and maintained under the Territorial Army Act, 1948, or in the West Bengal National Volunteer Force raised and maintained under the West Bengal National Volunteer Force Act, 1949 [or in the Air Defence Reserve or the Auxiliary Air Force raised and maintained under the Reserve and Auxiliary Air Forces Act, 1952] [Words inserted by West Bengal Act 22 of 1959.], and receives emoluments consequent thereon.

3. Repeal of Bengal Act 3 of 1937 and West Bengal Act 38 of 1950.

- The Bengal Legislature (Removal of Disqualifications) Act, 1937 and the Legislative Assembly of West Bengal (Removal of Disqualifications) Act, 1950, are hereby repealed.

4. Savings.

- On the West Bengal Legislature (Removal of Disqualifications) Ordinance, 1952, ceasing to operate, section 8 of the Bengal General Clauses Act, 1899, shall apply as if the said Ordinance were an enactment then repealed by a West Bengal Act.