AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Constitution of India, 1949

  183.Vacation and resignation of, and removal from, the offices of Chairman and Deputy Chairman.-

A member holding office as Chairman or Deputy Chairman of a Legislative Council-

(a) shall vacate his office if he ceases to be a member of the Council;

(b) may at any time by writing under his hand addressed, if such member is the Chairman, to the Deputy Chairman, and if such member is the Deputy chairman, to the Chairman, resign his office; and

(c) may be removed from his office by a resolution of the council passed by a majority of all the then members of the Council:

Provided that no resolution for the purpose of clause © shall be moved unless at least fourteen days’ notice has been given of the intention to move the resolution.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement