AIR 2013 SUPREME COURT 2662 ::2013 AIR SCW 4204 ::2013 (6) ABR 236 ::(2013) 2 CLR 173 (SC) ::(2013) 4 CivLJ 637 ::2013 (7) SCC 653 ::2013 (3) SCC (Cri) 641 ::(2013) 3 RecCivR 713 ::(2013) 8 Scale 469 ::AIR 2013 SC (Civ) 2133 ::(2013) 6 All WC 5458 ::(2013) 5 Bom CR 261 ::2013 (6) ADJ 28 NOC ::(2013) 3 Guj LR 2209 ::(2014) 117 Cut LT 284 ::(2013) 2 Guj LH 408 ::(2013) 3 ESC 420 ::(2013) 4 Mad LW 857 ::(2013) 5 Mad LJ 463 ::(2013) 5 Kant LJ 1 ::(2013) 3 Ker LJ 284 ::2013 (4) KCCR SN 445 (SC) ::(2013) 3 Ker LT 296 ::(2013) 2 Orissa LR 941

Supreme Court Of India

Hon'ble Judge(s): A. K. Patnaik, S. J. Mukhopadhaya , JJ

(A) Constitution of India , Art.102(1)(e), Art.191(1)(e), Art.246, Art.248— Representation of The People Act (43 of 1950) , S.8(4)— MP/MLA - Disqualification on conviction - Deferment of effect of disqualification as regards sitting members by S. 8(4) - Legislative competence to enact S. 8(4) - Flows from Arts. 102(1)(e), 181(1)(e) - Not from Arts. 246, 248. It is true that Art. 246 read with Entry 97 of List 1 of 7th Schedule and Art. 248 vest authority in Parliament to enact laws as regards subjects not enumerated in List 2 or List 3. But Articles 102(1)(e) and 191(1)(e) of the Constitution have conferred specific powers on Parliament to make law providing disqualifications for membership of either House of Parliament or Legislative Assembly or Legislative Council of the State other than those specified in sub-clauses (a), (b), (c) and (d) of clause (1) of Articles 102 and 191 of the Constitution. There being specific conferment of power it is clear that the legislative power of Parliament to enact any law relating to disqualification for membership of either House of Parliament or Legislative Assembly or Legislative Council of the @page-SC2663 State is located only in Articles 102(1) (e) and 191(1)(e) of the Constitution and not in Articles 246(1) read with Entry 97 of List I of the Seventh Schedule and Article 248 of the Con....