THE TELANGANA STATE LEGISLATURE (VACATION OF SEAT ON
SIMULTANEOUS MEMBERSHIP) ACT, 1959.
(ACT NO. XII OF 1959)
ARRANGEMENT OF SECTIONS
Sections
1. Short title and commencement.
2. Definitions.
3. Vacation of seat by a person already member of
one House, on being chosen a member of the
other House.
4. Vacation of seat by a person who is chosen a
member of both the Assembly and the Council.
5. Meaning of date on which a person is chosen for
purposes of sections 3 and 4.
THE TELANGANA STATE LEGISLATURE (VACATION OF
SEAT ON SIMULTANEOUS MEMBERSHIP) ACT, 1959.1
ACT No. XII OF 1959.
1. (1) This Act may be called the 2Telangana State
Legislature (Vacation of Seat on Simultaneous Membership)
Act, 1959.
(2) It shall be deemed to have come into force on the
1st day of July, 1958.
2. In this Act, unless the context otherwise requires,-
(1) “Assembly” means the Legislative Assembly of the
State of 2Telangana;
(2) “Council” means the Legislative Council of the State
of 2Telangana;
(3) “House” means the Assembly or the Council.
3. (1) If a person w ho 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-
1. The Andhra Pradesh Stat e 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 (Cen tral
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.
Short title and
commencement.
Definitions.
Vacation of seat
by a person
already member
of one House, on
being chosen a
member of the
other House.
2 [Act No. XII of 1959]
(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).
4. (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 Chairm an
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 wh ich 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.
5. 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 3Telangana 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
3Telangana Gazette of his nomination.
* * *
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Vacation of seat
by a person who
is chosen a
member of both
the Assembly and
the Council.
Meaning of date
on which a person
is chosen for
purposes of
sections 3 and 4. ‹ Prev All Telangana acts Next ›
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