| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 5 |
| Chapter Title | Ministry | Department |
| The Union | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
The House of the People shall, as soon as may be, choose two members of the House to be respectively Speaker and Deputy Speaker thereof and, so often as the office of Speaker or Deputy Speaker becomes vacant, the House shall choose another member to be Speaker or Deputy Speaker, as the case may be.
