91. Resignation of seats in case of election to more seats than one in a House.
(1)The time within which a person may resign all but one of the seats in either House of Parliament or in the House or either House of the Legislature of a State, to which he has been elected shall be-(a)fourteen days from the date of his election under section 67-A; or(b)where the dates of his election are different in respect of different seats, fourteen days from the last of those dates.(2)Such resignation shall be addressed-(a)to the Speaker or the Chairman of the House concerned; or(b)whether the office of the Speaker or Chairman is for the time being vacant or is, or is deemed to be, in abeyance, to the Deputy Speaker or the Deputy Chairman of the House concerned; or(c)where the post of the Deputy Speaker or Deputy Chairman is also for the time being vacant or is, deemed to be, in abeyance, to the Election Commission.(3)Where the resignation has been addressed to the Election Commission under sub-rule (2) the Election Commission shall, as soon as may be after the receipt of the resignation, send a copy thereof to the Secretary of the House concerned.
