Section 326(1)(ii) in Rules of Procedure and Conduct of Business in Lok Sabha

[Cites 0, Cited by 0] [Section 326(1)] [Section 326] [Entire Act]

Union of India - Subsection

Section 326(1)(ii) in Rules of Procedure and Conduct of Business in Lok Sabha

(ii)to examine every case where a member has been absent for a period of sixty days or more, without permission, from the sittings of the House and to report whether the absence should be condoned or circumstances of the case justify that the House should declare the seat of the member vacant.

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Union of India - Subsection

Section 326(1)(ii) in Rules of Procedure and Conduct of Business in Lok Sabha