Section 240(1B) in Rules of Procedure and Conduct of Business in Lok Sabha
(1B)If the Speaker receives the letter of resignation either by post or through someone else, the Speaker may make such inquiry as is considered necessary to get satisfied that the resignation is voluntary and Resignation of seats in House. genuine. If the Speaker, after making a summary enquiry either by oneself or through the agency of Lok Sabha Secretariat or through such other agency, as the Speaker may deem fit, is satisfied that the resignation is not voluntary or genuine, the Speaker shall not accept the resignation.
