DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Legislature (Prohibition of Simultaneous Membership) Act,
1950
Act 20 of 1950 Keyword(s):
Assembly, Council, House
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'[TAMIL NADU] LEGISLATURE (PROHIBITION OF SI MUL- I TANEOUS MEMBERSHIP)- ACT, 19501
Received the assent of the Governor c n the 27th September 1950 ; ,?rsr publishedin tlze Fo rt . St. George Gazette on. the 3rd October 1950).
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-4ct to provide for the vacation by a person who is chosen a member of both Houses of the State Legislature of his seat in one %rouse or the other.
I. This Act may be called the lLTamil Nadu] Legis. shCS* titla. lature (Pro hibition of Simultaneous Membership) Act
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2. In this Act, unless there is anything repugnant in the Pthitidlw. subject or context-
(1) '( Assembly '' means the Legislative Assembfy of the "State of Tamil Nadu].
(2) '! Council" means the Ibgislative Councilofthe '[State of Tamil Nadu]
(3) ?! House " means the Assembly or the Gouncil.
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b.,.)ira&ion of - 3. (1) Ifapersonis chosena'member ofthe Council i:i. lmat by a after. he has taken his seat in the Assembly and while he p?6,&11, who continues to be a member thereof, his seat in the Assembly
@isikmembr shall become vacant on the date cn which he is chosen a
rf Ve House member of the Council. -* ' ohosea
.-ber of
other - (2) If a person is chosen a member of the Assembly
Ho~se. after he h8s taken his seat in the Ccuncil and while he .
continlies to he a member thereof his seat in the Coundl
shall become vacant on the date on which he is chosenta ,
. memkr of the Assembly.
~a~~~ of '4. (1) In cases not governed by section 3, any person
mat by a who is chosen a member of both the Assejmbly and the
v n who Council may, within fifteen days from the da.te on which he
rschawn is so chosen, or if hr is so chosen on different dates, thea, Uw%\.f within fifteen days from tbe later of such-dzrtes-
Assembly (a) take hisseat ineither Houses, whereupon his
and*6 seat in the other Hwse shall hecome vacant j or ~ ~ ~ 6 1 1 .
(b) by notice in writingsigned hy himand delivered :o the Secretary c f each of the Houses or to any person authorized by the ($0 vzr nor in this b.-half intima te in which
of the Houses he wishes to serve, whereupon his seat in the other House shall become vacant.
(2) I f the seat cfsuchpersoninoneofthe Houses does not become vacant inpursuanci: of clause (a) or clause
(b) of sub-section (11, then, upon the expiry of the time
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specified in that sub-section, his seat in the Assembly shall
I become vacant.
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