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[Cites 0, Cited by 0] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(1) in Rules of Procedure and Conduct of Business in Lok Sabha

(1)A member who desires to resign one's seat in the House shall intimate in writing under one's own hand addressed to the Speaker, such intention to resign the seat in the following form and shall not give any reason for the resignation:'ToThe Speaker,Lok Sabha,New Delhi.Madam/Sir,I hereby tender my resignation of my seat in the House with effect from......Yours faithfully,Member of the House:'Place......... Date............Provided that where any member gives any reason or introduces any extraneous matter the Speaker may while exercising discretion omit such words, phrases or matter and the same shall not be read out in the House.