(2)No person shall be a member of the Legislatures of two or more States specified in the First Schedule and if a person is chosen a member of the Legislatures of two or more such States, 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 the Legislatures of all such States shall become vacant, unless he has previously resigned his seat in the Legislatures of all but one of the States.
