Section 3 in THE CONSTITUTION (THIRTY-THIRD AMENDMENT) ACT, 1974
3. Amendment of article 190.-
In article 190 of the Constitution, in clause (3),-(1)for sub-clause (b), the following sub-clause shall be substituted, namely:-"(b) resigns his seat by writing under his hand addressed to the Speaker or the Chairman, as the case may be, and his resignation is accepted by the Speaker or the Chairman, as the case may be,";(2)the following proviso shall be inserted at the end, namely:-"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 speaker or the chairman, as the case may be, is satisfied that such resignation is not voluntary or genuine, he shall not accept such resignation.".[The Constitution (Thirty-Third Amendment) Act, 1974, specifies the methodology by which members of the House of Parliament or State Legislators can withdraw their membership and the grounds on which the Speaker/Chairman can accept or refuse their resignation. It amended Articles 101 and 190 of the Constitution and details the process for the resignation of members of the House of Representatives or State Legislators.Also Refer]
