91A. [ Cessation of membership. [Inserted by Act 14 of 1999, w.e.f 1-10-2000.]
(1)No Councillor shall be a member of the Parliament or of the State Legislature at the same time and accordingly,-(a)If a member of the Parliament or of the State Legislature is elected as a Councillor has not resigned his membership before entering such office; or(b)Where a Councillor elected or nominated to the Parliament or to State Legislature on entering upon such office the office of Councillor to that person shall become vacant.]
