Section 14(1) in The Government Of National Capital Territory Of Delhi Act, 1991
(1)No person shall be a member both of Parliament and of the Legislative Assembly and if a person is chosen a member both of Parliament and of such Assembly, then, at the expiration of such period as is specified in or under the Representation of the People Act, 1951 (43 of 1951). and the rules made by the President under clause (2) of article 101 and clause (2) of article 190. that person's seat in Parliament shall become vacant, unless he has previously resigned his seat in the Legislative Assembly.
