4. Qualification for membership of Legislative Assembly.-

A person shall not be qualified to be chosen to fill a seat in the Legislative Assembly of 2[the Union territory] unless he-

(a) is a citizen of India and makes and subscribes before some person authorised in that behalf by the Election Commission an oath or affirmation according to the form set out for the purpose in the First Schedule;

(b) is not less than twenty-five years of age; and

(c) possesses such other qualifications as may be prescribed in that behalf by or under any law.

1. Subs. by the State of Himachal Pradesh (Adaptation of Laws on Union Subjects) Order, 1973, for sub-section (2) (w.e.f. 25-1-1971).

2. Subs. by Act 18 of 1987, s. 65, for "a Union territory" (w.e.f. 30-5-1987).

3. Subs. by s. 65, ibid., for sub-section (4) (w.e.f. 30-5-1987).

4. The Explanation ins. by Act 19 of 1984, s. 2 (w.e.f. 8-5-1984).

5. Subs. by Act 19 of 2005, s. 2, for "2000" (w.e.f. 21-5-2005).

6. Subs. by s. 2, ibid., for "1971"(w.e.f. 21-5-2005).

7. Subs. by Act 18 of 1987, s. 65, for sub-section (6) (w.e.f. 30-5-1987).