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State of Rajasthan - Section

Section 173 in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

173. [ Resignation of seats in House. [Substituted by item 53, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]

(1)A member who desires to resign his seat in the House shall intimate in writing under his hand addressed to Speaker his intention to resign his seat in the House in the following form:"ToThe Speaker,Rajasthan Legislative Assembly,JaipurSir,I hereby tender my resignation of my seat in the House with effect from .....................
  Yours faithfully,
Place........... Member, Rajasthan Legislative
Date............ Assembly (Division Number ....)"
(2)If a member hands over the letter of resignation to the Speaker personally and informs him that the resignation is voluntary and genuine and the Speaker has no information or knowledge to the contrary, the Speaker may accept the resignation immediately.
(3)If the Speaker receives the letter of resignation either by post or through some one else, the Speaker may make such enquiry as he thinks fit to satisfy himself that the resignation is voluntary and genuine. If the Speaker, after making a summary enquiry either himself or through the agency of Assembly Secretariat or through such other agency as he may deem fit, is satisfied that the resignation is not voluntary or genuine, he shall not accept the resignation.
(4)A member may withdraw his letter of resignation at any time before it is accepted by the Speaker.
(5)The Speaker shall, as soon as may be after he has accepted the resignation of a member, inform the House that the member has resigned his seat in the House and that he has accepted the resignation.Explanation. - When the House is not in session the Speaker shall inform the House immediately after the House re-assembles.
(6)The Secretary shall, as soon as may be after the Speaker has accepted the resignation of a member, cause the information to be published in the Bulletin and the Gazette and forward a copy of the notification to the Election Committee for taking steps to fill the vacancy thus caused:Provided that where the resignation is to take effect from a future date, the information shall be published in the Bulletin and the Gazette not earlier than the date from which it is to take effect.]