Section 241 in Rules of Procedure and Conduct of Business in Lok Sabha
241. Vacation of seats in House.
(1)The seat of a member shall be declared vacant under clause (4) of article 101 of the Constitution on a motion by the Leader of the House or by such other member to whom the functions are delegated in this behalf by the Leader of the House.(2)If the motion referred to in sub-rule (1) is carried, the Secretary-General shall cause the information to be published in the Gazette and forward a copy of the notification to the Election Commission for taking steps to fill the vacancy thus caused.
