(4)If for a period of sixty days a member of a House of the Legislature of a State is without permission of the House absent from all meetings thereof, the House 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 House is prorogued or is adjourned for more than four consecutive days.[Editorial comment-The Constitution (Thirty-Third Amendment) Act, 1974, made amendments in clause (3) of article 190 of the Constitution, which deals with the vacation of a seat on account of resignation by a member of a House of the Legislature of a State.Also Refer]
