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Parliamentary constituencies: Repealed by the Representation of the People (Amendment) Act, 1956 |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Delimination of parliamentary constituencies: Repealed by the Adaptation of Laws (No. 2) Order, 1956 |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Preparation of electoral rolls for Assembly constituencies- Repealed by the Representation of the People (Amendment) Act, 1956 |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:-