(2)No person shall be a member both of Parliament and of a House of the Legislature of a State [* * *] [The words and letters " specified in Part A or Part B of the First Schedule" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule ], and if a person is chosen a member both of Parliament and of a House of the Legislature of [a State] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule for " such a State" .], then, at the expiration of such period as may be specified in [rules] [See the Prohibition of Simultaneous Membership Rules, 1950, published by the Ministry of Law vide Notification No. F. 46/50-C, dated 26.1.1950, Gazette of India, Extraordinary, p. 678.] made by the President, that person's seat in Parliament shall become vacant, unless he has previously resigned his seat in the Legislature of the State.
