THE CONDUCT OF PARLIAMENTARY ELECTIONS

(SIKKIM) RULES, 1977

Notification No. S.O 45(E), dated the 25th January, 1977.-In

exercise of the powers conferred by section 169 of the Representation

of the People Act, 1951 (43 of 1951) and in suppression of the Conduct

of Parliamentary Elections (Sikkim) Rules, 1975, the Central

Government, after consulting the Election Commission, hereby makes the

following Rules, namely:-

1. Short title and commencement.-(1) These Rules may be called the

Conduct of Parliamentary Elections (Sikkim) Rules, 1977.

(2) They shall come into force at once.

2. Application of the conduct of Elections Rules, 1961 to elections

to Parliament from Sikkim.-The Conduct of Elections Rules, 1961, in so

far as they relate to an election to the House of the People or, as

the case may be, to the Council of States, shall apply in relation to

any election to the House of the People or, as the case may be, to the

Council of States from the State of Sikkim, subject to the

modification that in rule 90 of the said Rules, in the Table, under

the heading "I. States" after entry 21 relating to West Bengal, the

following entry shall be inserted, namely:-

"22. Sikkim.....................15,000..........................

[Gazette of India, Part II, Section 3 (ii), Extraordinary, p. 111.]

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