Constitution of India, 1949
101. Vacation of seats.-
(1) No person shall be a member of both Houses
of Parliament and provision shall be made by Parliament by law for the vacation
by a person who is chosen a member of both Houses of his seat in one House or
the other.
(2) No person shall be a member both of
Parliament and of a House of the Legislature of a State and if a person is
chosen a member both of Parliament and of a House of the Legislature of a State,
then, at the expiration of such period as may be specified in rules made by the
President, that person’s seat in Parliament shall become vacant, unless he has
previously resigned his seat in the Legislature of the State.
(3) If a member of either House of Parliament-
(a) becomes subject to
any of the disqualification's mentioned in clause (1) or clause (2) of Article
102, or
(b) resigns his seat
by writing under his hand addressed to the Chairman or the Speaker, as the as
may be, and his resignation is accepted by the chairman or the Speaker, as the
case may be, his seat shall thereupon become vacant: Provided that in the case
of any resignation referred to in sub-clause (b), if from information received
or otherwise and after making such inquiry as he thinks fit, the chairman or
the Speaker, as the case may be, is satisfied that such resignation is not
voluntary or genuine, he shall not accept such resignation.
(4) If for a period of sixty days a member of
either House of Parliament is without permission of the House absent from all
meetings thereof, the House may declare his seat vacant:
Provided that in computing the said period of
sixty days no account shall be taken of any period during which the House is
prorogued or is adjourned for more than four consecutive days.