(2) It shall be deemed to have come into force on the 1st day of July, 1958.

In this Act, unless the context otherwise requires,

(1) Assembly means the Legislative Assembly of the State of 3Telangana;

(2) Council means the Legislative Council of the State of 3Telangana;

(3) House means the Assembly or the Council.

(1) If a person who is already, a member of the Assembly and has taken his seat in that House, is chosen a member of the Council, his seat in the Assembly, shall on the date on which he is so chosen, become vacant.

(2) If a person who is already a member of the Council and has taken his seat in that House, is chosen a member of the Assembly, his seat in the Council shall become vacant

(a) where he is so chosen in a bye-election, on the date on which he is so chosen, and

(b) where he is so chosen in a general election, on the date next preceeding the date the new Assembly is constituted under section 73 of the Representation of the People Act, 1951 (Central Act 43 of 1951).

(1) Any person who is chosen a member of both the Assembly and the Council and who has not taken his seat in either of the said Houses may, by notice in writing signed by him and delivered to the Speaker of the Assembly or the person authorised by him in that behalf and to the Chairman of the Council or the person authorised by him in that behalf, within fifteen days from the date, or the later of the dates on which he is so chosen, intimate in which of the Houses he wishes to serve, and thereupon, his seat in the other House shall become vacant.

(2) In default of such intimation within the aforesaid period, his seat in the Council shall, at the expiration of that period, become vacant.

(3) Any intimation given under-section (1) shall be final and irrevocable.

For the purposes of sections 3 and 4, the date on which a person is chosen to be a member of either House shall be, in the case of an elected member, the date of publication in the 4Telangana Gazette of the declaration that he has been so chosen under the Representation of the People Act, 1951 (Central Act 43 of 1951), and in the case of a nominated member, the date of publication in the 4Telangana Gazette of his nomination.

1. The Andhra Pradesh State Legislature (Vacation of Seat on Simultaneous Membership) Act, 1959 in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide, the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms. No. 45, Law (F) Department, dated, 01.06.2016.

2. Substituted by G.O.Ms. No. 45, Law (F) Department, dated 01.06.2016.

3. Substituted by G.O.Ms. No. 45, Law (F) Department, dated 01.06.2016.

4. Substituted by G.O.Ms. No. 45, Law (F) Department, dated 01.06.2016.