THE PROHIBITION OF SIMULTANEOUS MEMBERSHIP RULES,1950]1

In exercise of the powers conferred by clause (2) of article 101 and

clause (2) of article 190 of the Constitution of India, the President

is pleased to make the following Rules, namely :-

1. These Rules may be called the Prohibition of Simultaneous

Membership Rules, 1950.

2. The period at the expiration of which the seat in Parliament of a

person who is chosen a member both of Parliament and of a House of

Legislature of a State specified in 2*** the First Schedule to the

Constitution of India (hereinafter referred to as "the Constitution")

shall become vacant, unless he has previously resigned his seat in the

Legislature of such State, shall be fourteen days from the date of

publication in the Gazette of India or in the Official Gazette of the

State, whichever is later, of the declaration that he has been so

chosen.

3 * * * * *

3. The period at the expiration of which the seat of a person who is

chosen a member of the legislatures of two or more States specified in

the First Schedule to the Constitution in the Legislatures of all such

States shall become vacant, unless he has previously resigned his seat

in the Legislatures of all but one of the States, shall be ten days

from the later or, as the case may be, the latest of the dates of

publication in the Official Gazettes of such States of the

declarations that he has been so chosen.

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1. Ministry of Law Notification No. F. 46/50-C, dated the 26th

January, 1950.

2. The words "Part A or Part B of" omitted by Notification No.

S.R.O. 2178 dated the 2nd July, 1957.

3. Proviso omitted, lbid.

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