(1) This Act may be called the Uttar Pradesh Prohibition of Simultaneous Membership of Legislature Act, 1950.
(1) Where a person is chosen a member of both the Houses of the Legislature of the State of Uttar Pradesh, he shall, before taking his seat in any House and within a period of ten days from the date of publication in the Gazette of the declaration that he has been so chosen or, if such publications have been made on different dates, ten days from the later of such dates, as the case may be, intimate by notice in writing signed by him and delivered to the Secretaries of both the Houses or to any persons authorised by the Governor in this behalf, in which House he wishes to serve, and any choice so intimated shall be conclusive.
Where a person who is already a member of Uttar Pradesh Legislative Assembly and has taken his seat in such Assembly is subsequently chosen a member of Uttar Pradesh Legislative Council, his seat in Uttar Pradesh Legislative Assembly shall, on publication in the Gazette of the declaration that he has been so chosen, become vacant.
Where. a person who is already a member of Uttar Pradesh Legislative Council and has taken his seat in such Council is subsequently chosen a member of Uttar Pradesh Legislative Assembly, his seat in Uttar Pradesh Legislative Council shall, 1 [upon the summoning of the said Assembly to meet for the first session become vacant.]