192. [ Decision on questions as to disqualifications of members. [Article 192 has been successively substituted by the Constitution (Forty second Amendment) Act, 1976, Section 33 (w.e.f. 3.1.1977) and the Constitution (Forty-fourth Amendment) Act, 1978, Section 25, to read as above (w.e.f. 20.6.1979).]
(1)If any question arises as to whether a member of a House of the Legislature of a State has become subject to any of the disqualifications mentioned in clause (1) of article 191, the question shall be referred for the decision of the Governor and his decision shall be final.(2)Before giving any decision on any such question, the Governor shall obtain the opinion of the Election Commission and shall act according to such opinion.]
