(1)No person shall be a member of both Chambers, and rules made by the Governor-General exercising his individual judgment shall provide for the vacation by a person who is chosen a member of both Chambers of his seat in one Chamber or the other.(2)If a member of either Chamber-(a)becomes subject to any of the disqualifications mentioned in subsection (1) of the next succeeding section; or(b)by writing under his hand addressed to the Governor-General resigns his seat, his seat shall thereupon become vacant.(3)If for sixty days a member of either Chamber is without permission of the Chamber absent from all meetings thereof, the Chamber may declare his seat vacant:Provided that in computing the said period of sixty days no account shall be taken of any period during which the Chamber is prorogued, or is adjourned for more than four consecutive days.
