MANUAL OF ELECTION LAW
VOLUME I
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CONTENTS
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EXTRACTS FROM THE CONSTITUTION
Extracts
from the Constitution
ACTS OF PARLIAMENT
1.
Extracts
from the Indian Penal Code (45 of 1860).
2.
The
Representation of the People Act, 1950 (43 of 1950).
3.
The
Representation of the People Act, 1951 (43 of 1951).
4.
Extracts
from the States Reorganisation Act, 1956,(37 of 1956).
5.
Extracts
from the Government of Union
Territories Act, 1963 (20 of 1963).
6.
Extracts
from the Government of National Capital Territory of Delhi Act, 1991 (1 of
1992).
7.
The
Jammu and Kashmir Representation of the People (Supplementary) Act, 1968 (3 of
1968).
8.
The
Delimitation Act, 2002 (33 of 2002).
9.
The
Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 (108 of
1976).
RULES AND ORDERS UNDER THE CONSTITUTION
1.
Officers
before whom candidates may make or subscribes oath or affirmation.
2.
The
Prohibition of Simultaneous Membership Rules, 1950.
3.
The
Constitution (Scheduled Castes) Order, 1950.
4.
The
Constitution (Scheduled Castes) (Union
Territories) Order, 1951.
5.
The
Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956.
6.
The
Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962
7.
The
Constitution (Pondicherry) Scheduled
Castes Order, 1964.
8.
The
Constitution (Sikkim) Scheduled Castes
Order, 1978.
9.
The
Constitution (Scheduled Tribes) Order, 1950.
10.
The
Constitution (Scheduled Tribes) (Union Territories) Order, 1951.
11.
The
Constitution (Andaman and Nicobar Islands) Scheduled Tribes Order, 1959.
12.
The
Constitution (Dadra and Nagar Haveli) Scheduled Tribes Order, 1962.
13.
The
Constitution (Scheduled Tribes) (Uttar Pradesh) Order, 1967.
14.
The
Constitution (Nagaland) Scheduled Tribes Order, 1970.
15.
The
Constitution (Sikkim) Scheduled Tribes
Order, 1978.
16.
The
Constitution (Jammu and Kashmir)
Scheduled Tribes Order, 1989.
LAW RELATING TO REMOVAL OF DISQUALIFICATION
1.
The
Parliament (Prevention of Disqualification )Act, 1959 (10 of 1959).
2.
Acts
of the State legislatures (Relating to
Removal of Disqualifications).
The
Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications
Act, 1953
The
Arunachal Pradesh Legislature Members (Prevention of Disqualifications) Act,
1977
The
Assam State Legislature Members (Removal of Disqualifications) Act, 19SQ
The
Bihar Legislature (Removal of Disqualifications) Act, 1950
The
Goa, Daman and Diu Members of Legislative Assembly
(removal of disqualification) act, 1982
The
Gujarat Legislative Assembly Members (Removal of Disqualifications), Act, 1960
The
Haryana State Legislature (Prevention of Disqualifications) Act, 1974
The
Himachal Pradesh Legislative Assembly
Members (Removal Of Disqualifications), Act, 1971
The Jammu and Kashmir State Legislature (Prevention
of Disqualification) Act, 1962
The
Kamataka Legislature (Prevention of Disqualification) Act, 1956
The
Legislative Assembly (Removal of Disqualifications) Act, 1951
The
Legislative Assembly (Removal of Disqualifications) Amendment Act. 1979
The Madhya
Pradesh Vidhan Mandal Sadasya Nirharta Nivaran Adhiniyam, 1967
The Maharashtra Legislature Members (Removal Of
Disqualification) Act, 1956
The
Manipur Legislature (Removal of Disqualifications) Act, 1972
The Prevention
of Disqualification (Members
of The Legislative Assembly of Meghalaya) Act, 1972
The Mizoram Union Territory Legislature Members
(Removal Of Disqualifications Act, 1975
The Nagaland State Legislature Members (Removal
Of Disqualification) Act, 1964
The
Orissa Offices of Profit (Removal Of Disqualifications) Act,
1951
The
Pondicherry Members of The Legislative Assembly (Prevention Of Disqualification)
Act, 1994
The Punjab
State Legislature (Prevention of
Disqualification) Act, 1952
The Rajasthan Legislative
Assembly Members (Removal Of
Disqualification) Act, 1956
The
Sikkim Legislative Assembly Members (Removal of Disqualifications) Act, 1978
The
Tamil Nadu Legislature (Prevention of
Disqualification) Act, 1967
The
Tripura State Legislature Members (Removal of Disqualifications) Act, 1972
The
Uttar Pradesh State Legislature (Prevention of Disqualification) Act, 1971
The
West Bengal Legislature (Removal of
Disqualifications) Act, 1952
MANUAL OF ELECTION LAW
VOLUME II
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CONTENTS
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PART I
STATUTORY RULES AND ORDER
Sl. No.
Short Title
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1. The Registration of Electors Rules, 1960 |
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2. The Conduct of Elections Rules, 1961 |
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3. Application of Registration of Electors
Rules, 1960 to the State of Sikkim
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4. The
Conduct of Parliamentary Elections (Sikkim) Rules, 1977 |
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5. The Conduct of Assembly Elections (Sikkim)
Rules, 1979
.. |
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6. The
Election Symbols (Reservation and Allotment) Order, 1968
. |
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7. Lists
of political parties and symbols in relation to elections in all
parliamentary and assembly constituencies other than assembly constituencies
in the State of Jammu and Kashmir.These lists are being published separately
by the Election Commission |
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8. List of
symbols in relation to elections in an assembly, local authorities' or
panchayats' constituencies in the State
of Jammu and Kashmir.The list is being published separately by the
Election Commission |
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PART II
STATUTORY ORDERS