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Constitution of India, 1949 90. Vacation and resignation of, and removal from, the office of Deputy Chairman.- A member holding office as Deputy chairman of the Council of States- (a) shall vacate his office if he cease to be a member of the Council; (b) may at any time, by writing under his hand addressed 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.    |
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