Section 170 in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
170. Vacation of seats in the Assembly.
(1)The seat of a member shall be declared vacant under Clause (4) of Article 190 of the Constitution on a motion by the Leader of the House or by such other member to whom he may delegate his functions in this behalf.(2)If the motion referred to in Sub-rule (1) of this rule is carried, the Secretary shall cause the information to be published in the Gazette and forward a copy of the notification to the Governor and the Election Commission.Chapter-XX Petitions and Committee on petitions
