Code of Civil Procedure, 1908

135A.Exemption of members of legislative bodies from arrest and detention under civil process .-

(1) No person shall be liable to arrest or detention in i" prison under civil process-

{Subs. by the A.O.1937 for the former clause.}

[(a) if he is a member of a unicameral Legislature or of either {Subs. by the A.O.1950 for " Chamber ".} [House] of a bicameral Legislature.{Subs., ibid., for "constituted under the Government of India Act, 1935"} [continued or constituted under the Constitution], during the continuance c,; of any meeting of such Legislature or {Subs. by the A.O.1950 for " Chamber ".} [House] ;]

(b) if he is a member of any committee of such { Subs. by the A.O.1937 for " Chamber or Council ".} [Legislature or {Subs. by the A.O.1950 for " Chamber ".} [House]], during the continuance of any meeting of such committee;

{Subs. by the A.O.1937 for the original clause.} [(C) if he is member of either {Subs. by the A.O.1950 for " Chamber ".} [House] of such a bicameral Legislature, during the continuance of a joint sitting, meeting, conference or joint committee of the {Subs., ibid., for "Chambers".} [Houses] of that Legislature ;]

and during the fourteen days before and after such meeting or sitting.

(2) A person released from detention under sub-section (1) shall, subject to the provisions of the said sub-section, be liable to re-arrest and to the further detention to which he would have been liable if he had not been released under the provisions of sub-section (1).]

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