Section 70(2) in The Constitution of Jammu and Kashmir
(2)Where on a representation made under sub-section (1) the member admits that he is or was disqualified under the provisions of [sub-section (1) of section 69] [Substituted by the Constitution of Jammu and Kashmir (Eighteenth Amendment) Act, 1987.], or where on a reference made under that sub-section the High Court decided that the member is or was so disqualified, his seat shall thereupon become vacant.
