 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Delimitation Act, 2002 3. Constitution of Delimitation Commission.- As soon as may be after the commencement of this Act, the Central Government shall constitute a Commission to be called the Delimitation Commission which shall consist of three members as follows:- a. one member, who shall be a person who is or has been a Judge of the Supreme Court, to be appointed by the Central Government who shall be the Chairperson of the Commission; b. the Chief Election Commissioner or an Election Commissioner nominated by the Chief Election Commissioner, ex officio: Provided that after the nomination of an Election Commissioner as a member under this clause, no further nomination under this clause shall be made except to fill the casual vacancy of such member under section 6; and a. b. c. the State Election Commissioner of concerned State, ex officio. Explanation .-For the purposes of clause (c), the State Election Commissioner of concerned State, in respect of the duties of the Commission relating to that State, means the State Election Commissioner appointed by the Governor of that State under clause (1) of article 243K.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back