Section 68(2) in The Constitution of Jammu and Kashmir
(2)[ If a member of a House of the Legislature resigns his seat by writing under his hand addressed to the Speaker or the Chairman, as the case may be,and his resignation is accepted by the Speaker or the Chairman, as the case may be, his seat shall thereupon become vacant:Provided that if from information received or otherwise and after making such inquiry as he thinks fit, the Speaker or the Chairman, as the case may be, is satisfied that such resignation is not voluntary or genuine, he shall not accept such resignation] [Substituted by the Constitution of Jammu and Kashmir (Fourteenth Amendment) Act, 1976.].
