On Tuesday, the Returning Officer of the Election Committee of the Bar Council of Delhi Elections, Justice Talwant Singh, issued a notice stating that 63 candidates have submitted their explanations, which have been accepted, suspension notices have been withdrawn, and they have been advised to strictly abide by the MCC.
Notice further states that 16 candidates have been given an additional 12 hours to respond to the Notices.
It has been clarified that Voters can vote for any 23 candidates out of 221 candidates, including the 16 candidates who are still under suspension.
The Notice has attached the list of candidates for whom the suspension has been withdrawn, and the candidates who are still under suspension.
On Monday, the Election Committee has issues summary suspension of 79 candidates out of 221 candidates for violation of the Model Code of Conduct:
Read the Notice @LatestLaws.com, Click Here
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