Lok Sabha Member of Parliament Amritpal Singh is apprehensive of losing his parliamentary seat. The Independent MP from Punjab is also in charge of Waris Punjab De, a pro-Khalistan group. He faces charges under the National Security Act and has been in jail since 2023. Recently, Amritpal approached the Punjab and Haryana High Court, stating that he would lose his seat under Article 101(4) of the Constitution if he could not attend the Budget Session.
The Article specifies that if an MP is absent from Parliament (without permission) for 60 days, their seat can be declared vacant. Amritpal has attended Parliament only once — to take oath — since the beginning of the 18th Lok Sabha in 2024. The court has now asked the government whether the Lok Sabha has constituted a committee that sanctions the leave application of MPs.