(3)If a member of either House of Parliament-(a)becomes subject to any of the disqualifications mentioned in [clause (1) or clause (2) of article 102] [Substituted by the Constitution (Fifty-second Amendment) Act, 1985, Section 2, for " clause (1) of article 102" (w.e.f. 1.3.1985).], or(b)[ resigns his seat by writing under his hand addressed to the Chairman or the Speaker, as the case may be, and his resignation is accepted by the Chairman or the Speaker, as the case may be,] [Substituted by the Constitution (Thirty-third Amendment) Act, 1974, Section 2, for sub-Clause (b).]his seat shall thereupon become vacant:[Provided that in the case of any resignation referred to in sub-clause (b), if from information received or otherwise and after making such inquiry as he thinks fit, the Chairman or the Speaker, as the case may be, is satisfied that such resignation is not voluntary or genuine, he shall not accept such resignation.] [Inserted by the Constitution (Thirty-third Amendment) Act, 1974, Section 2.]
