Acts › The Representation of the People Act, 1951The Representation of the People Act, 1951 205 sections.
Official Hindi (PDF) ↗
Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — Interpretation. Section 3 — Qualification for membership of the Council of States. Section 4 — Qualifications for membership of the House of the People. Section 5 — Qualifications for membership of a Legislative Assembly. Section 5A — Qualifications for membership of Legislative Assembly of Sikkim. Section 6 — Qualifications for membership of a Legislative Council. Section 7 — Definitions. Section 8 — Disqualification on conviction for certain offences. Section 8A — Disqualification on ground of corrupt practices. Section 9 — Disqualification for dismissal for corruption or disloyalty. Section 9A — Disqualification for Government contracts, etc. Section 10 — Disqualification for office under Government company. Section 10A — Disqualification for failure to lodge account of election expenses. Section 11 — Removal or reduction of period of disqualification. Section 11A — Disqualification arising out of conviction and corrupt practices. Section 11B — Removal of disqualifications. Section 12 — Notification for biennial election to the Council of States. Section 12A — Notification for election to fill the seat allotted to the State of Sikkim in the Council of States. Section 13 — [Omitted.]. Section 14 — Notification for general election to the House of the People. Section 14A — Notification for electing the representative of the State of Sikkim to the existing House of the people. Section 15 — Notification for general election to a State Legislative Assembly. Section 15A — Notification for certain elections to Legislative Councils. Section 16 — Notification for biennial election to a State Legislative Council. Section 19 — Definition. Section 19A — Delegation of functions of Election Commission. Section 20 — General duties of chief electoral officers. Section 20A — General duties of district election officer. Section 20B — Observers. Section 21 — Returning officers. Section 22 — Assistant returning officers. Section 23 — Returning officer to include assistant returning officers performing the functions of the returning officer. Section 24 — General duty of the returning officer. Section 25 — Provision of polling stations for constituencies. Section 26 — Appointment of presiding officers for polling stations. Section 27 — General duty of the presiding officer. Section 28 — Duties of a polling officer. Section 28A — Returning officer, presiding officer, etc., deemed to be on deputation to Election Commission. Section 29 — Special provisions in the case of certain elections. Section 29A — Registration with the Election Commission of associations and bodies as political parties. Section 29B — Political parties entitled to accept contribution. Section 29C — Declaration of donation received by the political parties. Section 30 — Appointment of dates for nominations, etc. Section 31 — Public notice of election. Section 32 — Nomination of candidates for election. Section 33 — Presentation of nomination paper and requirement for a valid nomination. Section 33A — Right to information. Section 33B — Candidate to furnish information only under the Act and the rules. Section 34 — Deposits. Section 35 — Notice of nominations and the time and place for their scrutiny. Section 36 — Scrutiny of nominations. Section 37 — Withdrawal of candidature. Section 38 — Publication of list of contesting candidates. Section 39 — Nomination of candidates at other elections. Section 39A — Allocation of equitable sharing of time. Section 40 — Election agents. Section 41 — Disqualification for being an election agent. Section 42 — Revocation of the appointment, or death, of an election agent. Section 43 — [Omitted.]. Section 44 — [Omitted.]. Section 45 — Functions of election agents. Section 46 — Appointment of polling agents. Section 47 — Appointment of counting agents. Section 48 — Revocation of the appointment, or death of a polling agent or counting agent. Section 49 — Functions of polling agents and counting agents. Section 50 — Attendance of a contesting candidate or his election agent at polling stations, and performance by him of the functions of a polling agent or counting agent. Section 51 — Non-attendance of polling or counting agents. Section 52 — Death of candidate of recognised Political Party before Poll. Section 53 — Procedure in contested and uncontested elections. Section 54 — [Omitted.]. Section 55 — Eligibility of members of Scheduled Castes or Scheduled Tribes to hold seats not reserved for those castes or tribes. Section 55A — [Omitted.]. Section 56 — Fixing time for poll. Section 57 — Adjournment of poll in emergencies. Section 58 — Fresh poll in the case of destruction, etc., of ballot boxes. Section 58A — Adjournment of poll or countermanding of election on the ground of booth capturing. Section 59 — Manner of voting at elections. Section 60 — Special procedure for voting by certain classes of persons. Section 61 — Special procedure for preventing personation of electors. Section 61A — Voting machines at elections. Section 62 — Right to vote. Section 63 — [Omitted.]. Section 64 — Counting of votes. Section 64A — Destruction, loss, etc., of ballot papers at the time of counting. Section 65 — Equality of votes. Section 66 — Declaration of results. Section 67 — Report of the result. Section 67A — Date of election of candidate. Section 68 — Vacation of seats when elected to both Houses of Parliament. Section 69 — Vacation of seats by persons already members of one House on election to other House of Parliament. Section 70 — Election to more than one seat in either House of Parliament or in the House or either House of the Legislature of a State. Section 71 — Publication of results of elections to the Council of States and of names of persons nominated by the President. Section 72 — [Omitted.]. Section 73 — Publication of results of general elections to the House of the People and the State Legislative Assemblies and of names of persons nominated thereto. Section 73A — Special provisions as to certain elections. Section 74 — Publication of results of elections to the State Legislative Councils and of names of persons nominated to such Councils. Section 75A — Declaration of assets and liabilities. Section 76 — Application of Chapter. Section 77 — Account of election expenses and maximum thereof. Section 78 — Lodging of account with the district election officer. Section 78A — Free supply of copies of electoral rolls. Section 78B — Supply of certain items to candidates, etc. Section 79 — Definitions. Section 80 — Election petitions. Section 80A — High Court to try election petitions. Section 81 — Presentation of petitions. Section 82 — Parties to the petition. Section 83 — Contents of petition. Section 84 — Relief that may be claimed by the petitioner. Section 85 — [Omitted.]. Section 86 — Trial of election petitions. Section 87 — Procedure before the High Court. Section 93 — Documentary evidence. Section 94 — Secrecy of voting not to be infringed. Section 95 — Answering of criminating questions and certificate of indemnity. Section 96 — Expenses of witnesses. Section 97 — Recrimination when seat claimed. Section 98 — Decision of the High Court. Section 99 — Other orders to be made by the High Court. Section 100 — Grounds for declaring election to be void. Section 101 — Grounds for which a candidate other than the returned candidate may be declared to have been elected. Section 102 — Procedure in case of an equality of votes. Section 103 — Communication of orders of the High Court. Section 104 — [Omitted.]. Section 105 — [Omitted.]. Section 106 — Transmission of order to the appropriate authority, etc., and its publication. Section 107 — Effect of orders of the High Court. Section 108 — [Omitted.]. Section 109 — Withdrawal of election petitions. Section 110 — Procedure for withdrawal of election petitions. Section 111 — Report of withdrawal by the High Court to the Election Commission. Section 112 — Abatement of election petitions. Section 116 — Abatement or substitution on death of respondent. Section 116A — Appeals to Supreme Court. Section 116B — Stay of operation of order of High Court. Section 116C — Procedure in appeal. Section 117 — Security for costs. Section 118 — Security for costs from a respondent. Section 119 — Costs. Section 121 — Payment of costs out of security deposits and return of such deposits. Section 122 — Execution of orders as to costs. Section 123 — Corrupt practices. Section 125 — Promoting enmity between classes in connection with election. Section 125A — Penalty for filing false affidavit, etc Section 126 — Prohibition of public meetings during period of forty-eight hours ending with hour fixed for conclusion of poll. Section 126A — Restriction on publication and dissemination of result of exit polls, etc. Section 126B — Offences by companies. Section 127 — Disturbances at election meetings. Section 127A — Restrictions on the printing of pamphlets, posters, etc. Section 128 — Maintenance of Secrecy of voting. Section 129 — Officers, etc., at elections not to act for candidates or to influence voting. Section 130 — Prohibition of canvassing in or near polling stations. Section 131 — Penalty for disorderly conduct in or near polling stations. Section 132 — Penalty for misconduct at the polling station. Section 132A — Penalty for failure to observe procedure for voting. Section 133 — Penalty for illegal hiring or procuring of conveyance at elections. Section 134 — Breaches of official duty in connection with elections. Section 134A — Penalty for Government servants for acting as election agent, polling agent or counting agent Section 134B — Prohibition of going armed to or near a polling station. Section 135 — Removal of ballot papers from polling station to be an offence. Section 135A — Offence of booth capturing. Section 135B — Grant of paid holiday to employees on the day of poll Section 135C — Liquor not to be sold, given or distributed on polling day Section 136 — Other offences and penalties therefor. Section 137 — Omitted.. Section 138 — Repealed.. Section 139 — Omitted.. Section 140 — Omitted. Section 140A — Omitted.. Section 141 — Omitted.. Section 142 — Omitted.. Section 143 — Omitted.. Section 144 — Omitted.. Section 145 — Omitted.. Section 146 — Powers of Election Commission. Section 146A — Statements made by persons to the Election Commission Section 146B — Procedure to be followed by the Election Commission Section 146C — Protection of action taken in good faith. Section 147 — Casual vacancies in the Council of States. Section 148 — Omitted.. Section 149 — Casual vacancies in the House of the People. Section 150 — Casual vacancies in the State Legislative Assemblies Section 151 — Casual vacancies in the State Legislative Councils. Section 151A — Time limit for filling vacancies referred to in sections 147, 149, 150 and 151. Section 152 — List of members of the State Legislative Assemblies and electoral colleges to be maintained by the returning officers concerned. Section 153 — Extension of time for completion of election. Section 154 — Term of office of members of the Council of States. Section 155 — Commencement of the term of office of members of the Council of States. Section 156 — Term of office of members of State Legislative Councils. Section 157 — Commencement of the term of office of members of the Legislative Councils. Section 158 — Return or forfeiture of candidate’s deposit. Section 159 — Staff or certain authorities to be made available for election work Section 160 — Requisitioning of premises, vehicles, etc., for election purposes. Section 161 — Payment of compensation Section 162 — Power to obtain information Section 163 — Powers of entry into and inspection of premises, etc Section 164 — Eviction from requisitioned premises. Section 165 — Release of premises from requisition. Section 166 — Delegation of functions of the State Government with regard to requisitioning. Section 167 — Penalty for contravention of any order regarding requisitioning. Section 168 — Omitted.. Section 169 — Power to make rules. Section 170 — Jurisdiction of civil courts barred. Section 171 — Repealed.. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.