Section 69 in The Representation of the People Act, 1951
69. Vacation of seats by persons already members of one House on election to other House of Parliament.—
(1)If a person who is already a member of the House of the People and has taken his seat in such House is chosen a member of the Council of States, his seat in the House of the People shall, on the date on which he is so chosen, become vacant.(2)If a person who is already a member of the Council of States and has taken his seat in such Council is chosen a member of the House of the People, his seat in the Council of States shall, on the date on which he is so chosen, become vacant.
