Section 16 in The Bodoland Autonomous Council Act, 1993
16. Vacation of post.
- If an elected member is chosen to be a member of Parliament or the State Legislature then, at the expiration of fourteen days from the date of publication in the Gazette of India or the official Gazette, of the declaration that he has been so chosen, the seat of such member in the General Council shall become vacant unless he has previously resigned his seat in Parliament or the State Legislature, as the case may be.
