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[Cites 0, Cited by 1] [Article 185] [Constitution]

Constitution Subarticle

Article 185(2) in Constitution of India

(2)The Chairman shall have the right to speak in, and otherwise to take part in the proceedings of, the Legislative Council while any resolution for his removal from office is under consideration in the Council and shall, notwithstanding anything in article 189, be entitled to vote only in the first instance on such resolution or on any other matter during such proceedings but not in the case of an equality of votes.