AUTHORITIES SPECIFIED UNDER SECTION 8A

TO ACCEPT PETITIONS ABOUT CORRUPT PRACTICES

Notification No. S.O. 367(E), dated the 25th May, 1976. In

pursuance of sub-section (1) of section 8A of the Representation of

the People Act, 1951 (43 of 1951), the Central Government hereby

specifies-

(a) in the case of a person found guilty of a corrupt practice by an

order under section 99 of that Act in relation to an election to the

House of the People or to the Council of States, the Secretary-General

of the House of the People or the Secretary-General of the Council of

States, as the case may be, and

(b) in the case of a person found guilty of a corrupt practice by an

order under section 99 of that Act in relation to an election to the

Legislative Assembly or to the Legislative Council of a State, the

Secretary of the Legislative Assembly of the State or the Secretary of

the Legislative Council of the State, as the case may be,

as the Authority for the purposes of sub-section (1) of section 8A

aforesaid.

[Gazette of India, Extraordinary, 1976, Part II, Section 3(ii), page

1717.]

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