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Union of India - Section

Section 257 in Rules of Procedure and Conduct of Business in Lok Sabha

257. [Resignation from Committee. [Substituted by L.S. Bn. (II), dated 9.5.1989, para 2930.]

(1)A member may resign one's seat from a Committee by writing under own hand addressed to the Speaker, in the following form:'ToThe Speaker,Lok Sabha,New Delhi.Madam/Sir,I hereby tender my resignation from the membership of the Committee on............... with effect from...............Yours faithfully,(Name of the Member).'Place......... Date.........
(2)The resignation shall take effect from the date of resignation specified in the letter of resignation.
(3)If the date from which the resignation should take effect is not specified in the letter, the resignation shall take effect from the date of the letter.
(4)If the letter of resignation does not bear any date, the resignation shall take effect from the date of receipt of the letter in the Lok Sabha Secretariat.]