If a member finds that at any time he is unable to attend the sitting of the Assembly for a period of sixty consecutive days computed in the manner provided in Article 190(4) of the Constitution, he should apply to the Speaker for permission of the Assembly to be so absent. The Speaker reads out such application to the Assembly. The decision of the Assembly is then communicated to the member. If a Member is absent without permission from the sittings of the Assembly for a period of sixty consecutive days or more, the Speaker brings that fact to the notice of the Assembly for its decision.
