[192. Decision on questions as to disqualifications of members.—
(1)
If any question arises as to whether a member of a House of the Legislature of a
State has become subject to any of the disqualifications mentioned in clause
(1)
of article 191, the question shall be referred for the decision of the Governor
and his decision shall be final.
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1. Subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 32 to read as "
(a) if
he holds any such office of profit under the Government of India or the Government of
any State specified in the First Schedule as is declared by Parliament by law to
disqualify its holder" (date not notified). This amendment was omitted by the
Constitution (Forty-fourth Amendment) Act, 1978, s. 45 (w.e.f. 20-6-1979).
2. Subs. by the Constitution (Fifty-second Amendment) Act, 1985, s. 5, for "
(2) For the
purposes of this article" (w.e.f. 1-3-1985).
3. Ins. by s. 5, ibid. (w.e.f. 1-3-1985).
4. Subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 33, for art. 192
(w.e.f. 3-1-1977) and further subs. by the Constitution (Forty-fourth Amendment)
Act, 1978, s. 25, for art. 192 (w.e.f. 20-6-1979).
87 THE CONSTITUTION OF INDIA
(Part VI.—The States)
(2) Before giving any decision on any such question, the Governor shall
obtain the opinion of the Election Commission and shall act according to such
opinion.]
