West Bengal Legislature ( Removal Of Disqualifications ) Act, 2007

[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Kolkata Gazette, Extraordinary, of the 29th August, 2007.] An Act to declare that certain offices of profit under the Government of India or the Government of any Stale specified in the First Schedule to the Constitution of India shall not disqualify the holders thereof for being chosen as. or for being members of the West Bengal Legislative Assembly. 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 of the said Constitution shall not be disqualified for being chosen as, and for, being members of the West Bengal Legislative Assembly; It is hereby enacted in the Fifty-eighth Year of the Republic of India, by the Legislature of West Bengal, as follows:-

Act number

Act 11 of 2007

Year

2007

Enacted on

29-08-2007

In force from

27 August 2007

Jurisdiction

West Bengal State Act

Subjects

Constitutional Law, Elections

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Official source: India Code