Section 3(s) in Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971
(s)[ notwithstanding anything contained in clauses (l) and (m) of this section, the office of [the Chairman, Vice-Chairman or] [Clause (s) added vide H.P. Act No. 8 of 1979.] member of Commission for Scheduled Castes and Scheduled Tribes appointed by the Government of India [or the office of the Deputy Chairman of the Himachal Pradesh State Planning Board constituted by the State Government.] [Inserted vide H.P. Act No. 26 of 1979.] ]
