| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 5 |
| Chapter Title | Ministry | Department |
| The Union | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
(1) A person shall be disqualified for being chosen as, and for being, a member of either House of Parliament-
(a) If he holds any office of profit under the Government of India or the Government of any State, other than an office declared by Parliament by law not to disqualify its holder;
(b) If he is of unsound mind and stands so declared by a competent court;
(c) If he is an undischarged insolvent;
(d) If he is not a citizen of India or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgment of allegiance or adherence to a foreign State;
(e) If he is so disqualified by or under any law made by Parliament.
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1. Subs. by the Constitution (Fifty-second Amendment) Act, 1985, s. 3 for “(2) For the purposes of this article” (w.e.f. 1-3-1985).
2. Ins. by s. 3, ibid. (w.e.f. 1-3-1985).
