Section 68 in The Constitution of Jammu and Kashmir
68. Vacation of Seats.
(1)No person shall be a member of both Houses of the Legislature and provision shall be made by Legislature by law for the vacation by a person who is chosen a member of both Houses of his seat in one House or the other.(2)[ If a member of a House of the Legislature 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, his seat shall thereupon become vacant:Provided that 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] [Substituted by the Constitution of Jammu and Kashmir (Fourteenth Amendment) Act, 1976.].(3)If for a period of sixty days a member of a House of the Legislature is without permission of the House absent from all meetings thereof, the House may declare his seat vacant:Provided that in computing the said period of sixty days no account shall be taken of -(a)such absence caused by reason beyond his control; or(b)any period during which the House is prorogued or is adjourned for more than four consecutive days.
