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Law Commission of India report on “Electoral Reform”

On 12-03-2015, the Law Commission of India submitted a report to the Ministry of Law & Justice suggesting comprehensive measures for changes in the law to address the issue of “Electoral Reform”. The Report proposes various amendments:

Election Finance:

Amendment in Representation of People Act, 1951 –

Þ    mandatorily disclose all contributions in excess of Rs. 20000;

Þ    include aggregate contributions from a single donor amounting to Rs. 20000  within its scope;

Þ    disclose the names, address  and PAN card numbers of these donors along with the amount of each donation above Rs. 20000;

Þ    disclose such particulars even for contributions less than Rs. 20000, if such contribution exceeds 20% of the party’s total contribution.

Amendment in Companies Act, 2013 –

 

Regulation of Political Parties and Inner Party Democracy:

Amendment in Representation of People Act, 1951 –

Anti-Defection Law:

Amendment in the Constitution of India –

Strengthening the office of ECI:

Amendment in the Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991-

Amendment in the Constitution of India –

 

Paid News and Political Advertisements:

Amendment in Representation of People Act, 1951 –

Opinion Polls:

Amendment in Representation of People Act, 1951 –

Election Petitions:

Amendment in Representation of People Act, 1951 –

Þ    introduction of one or more “election benches” in each High Court, to exercise jurisdiction over all election disputes under the RPA.

Þ    procedure for presenting election petitions to be made simpler and less formalistic.

Þ    trial of election petitions by the election bench of the High Court to be expedited and concluded within six months from the date of presentation of the petition; otherwise, a report should be sent to the Chief Justice of the High Court explaining the reasons for the delay.

Þ    election bench of the High Court to pass its order within ninety days from the conclusion of arguments.

Þ    appeals to the Supreme Court to be on the basis of a question of law, instead of the earlier provision permitting questions of fact or law as grounds for appeal.

NOTA and the Right to Reject:

 

Restriction on Government Sponsored Advertisements:

Amendment in Representation of People Act, 1951 –

Restriction on the Number of Seats from which a candidate may contest

Amendment in Representation of People Act, 1951 –

Independent Candidates:

Amendment in Representation of People Act, 1951 –

-Ministry of Law & Justice

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