In section 135A of the principle Act, for sub-section (1), the following sub-section shall be substituted, namely:-



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



(a)if he is a member of-



(i) either House of Parliament, or



(ii) the Legislative Assembly or Legislative Council of a State, or



(iii) a Legislative Assembly of a Union territory.



during the continuance of any meeting of such House of Parliament or, as the case may be, of the Legislative Assembly or the Legislative Council;



(b)if he is a member of any committee of-



(i) either House of Parliament, or



(ii) the Legislative Assembly of a State or Union territory, or



(iii) the Legislative Council of a State,



during the continuance of any meeting of such committee;



(c)if he is a member of-



(i) either House of Parliament, or



(ii) a Legislative Assembly or Legislative Council of a State having both such Houses,



during the continuance of a joint sitting, meeting, conference or joint committee of the Houses of Parliament or Houses of the State Legislature, as the case may be;



and during the forty days before and after such meeting, sitting or conference.".