Representation of the People Act, 1950

[Act No. 43 of 1950 dated 12th. May, 1950]

Contents
Sections	Particulars
Part I	Preliminary
1	Short title
2	Definitions
Part II	Allocation Of Seats And Delimitation Of Constituencies
3	Allocation of seats in the House of the People
4	Filling of seats in the House of the People and parliamentary constituencies
5	Parliamentary constituencies: Repealed by the Representation of the People (Amendment) Act, 1956
6	Delimination of parliamentary constituencies: Repealed by the Adaptation of Laws (No. 2) Order, 1956
7	Total number of seats in Legislative Assemblies and assembly constituencies
7A	Total number of seats in the Legislative Assembly of Sikkim and Assembly constituencies
8	Consolidation of delimitation orders
9	Power of Election commission to maintain Delimitation Order up-to-date
9A	Power of Election Commission to determine the constituencies to be served for Schedule Tribes in certain States
10	Allocation of seats in the Legislative Councils
11	Delimitation of Council constituencies
12	Power to alter or amend orders
13	Procedure as to orders delimiting constituencies
Part IIA	Officers
13A	Chief electoral officers
13AA	District election officers
13B	Electoral registration officers
13C	Assistant electoral registration officers
13CC	Chief Electoral Officers, District Election Officers, etc., deemed to be on deputation to Election Commission
Part IIB	Electoral Rolls For Parliamentary Constituencies
13D	Electoral rolls for parliamentary constituencies
14	Definitions
15	Electoral roll for every constituency
16	Disqualifications for registration in an electoral roll
17	No person to be registered in more than one constituency
18	No person to be registered more than once in any constituency
19	Conditions of registration
20	Meaning of "ordinarily resident"
21	Preparation and revision of electoral rolls
22	Correction of entries in electoral rolls
23	Inclusion of names in electoral rolls
24	Appeals
25	Fee for applications and appeals
25A	Conditions of registration as elector in Sangha constituency in Sikkim
Part IV	Electoral Rolls For Council Constituencies
26	Preparation of electoral rolls for Assembly constituencies- Repealed by the Representation of the People (Amendment) Act, 1956
27	Preparation of electoral rolls for Council constituencies
27A	Constitution of electoral colleges for the filling of seats in the Council of States allotted to Union territories
27B-27D	[Repealed by the Territorial Councils Act, 1956]
27E-27F	[Repealed by the Representation of the People (Amendment) Act, 1956]
27G	Termination of membership of electoral college for certain disqualifications
27H	Manner of filling of seats in the Council of States allotted to Union territories
27I	Special provisions for the filling of the seats in the Council of States allotted to the States of Ajmer and Coorg and the States of Manipur and Tripura - Repealed by the Adaptation of Laws (No. 2) Order, 1956
27J	Power of electoral colleges to elect notwithstanding vacancies therein
Part V	General
28	Power to make rules
29	Staff of local authorities to be made available
30	Jurisdiction of civil courts barred
31	Making false declarations
32	Breach of official duty in connection with the preparation, etc., of electoral rolls
The First Schedule	Allocation of seats in the House of the People
The Second Schedule	Total number of seats in the Legislative Assemblies
The Third Schedule	Allocation of seats in the Legislative Councils
The Fourth Schedule	Local authorities for purposes of elections to Legislative Councils
The Fifth Schedule	[Repealed by the Government of Union Territories Act, 1963]
The Sixth Schedule	[Repealed by the Representation of the People (Amendment) Act, 1956]
The Seventh Schedule	[Repealed by the Representation of the People (Amendment) Act]
	Foot Notes

An Act to provide for the allocation of seats in, and the delimitation of constituencies for the purpose of elections to, the House of the People and the Legislatures of States, the qualifications of voters at such elections, the preparation of electoral rolls, ¹[the manner of filling seats in the Council of States to be filled by representatives of ²[Union territories]], and matters connected therewith.

BE it enacted by Parliament as follows:-