Section 3(b) in The Karnataka Legislature (Prevention Of Disqualification) Act, 1956.
(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.]
