Section 3(b) in The Parliament (Prevention Of Disqualification) Act, 1959
(b)the office of Chief Whip, Deputy Chief Whip or Whip in Parliament or of a Parliamentary Secretary;(ba)the office of chairperson of—(i)the National Commission for Minorities constituted under section 3 of the National Commission for Minorities Act, 1992 (19 of 1992);(ii)the National Commission for the Scheduled Castes constituted under clause (1) of article 338 of the Constitution;(iia)the National Commission for the Scheduled Tribes constituted under clause (1) of article 338A of the Constitution;(iii)the National Commission for Women constituted under section 3 of the National Commission for Women Act, 1990 (20 of 1990);
