Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Odisha - Subsection

Section 170(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative 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.