Representation of the People (Amendment) Act, 1966

India code link to Representation of the People (Amendment) Act, 1966

ARRANGEMENT OF SECTIONS _______ CHAPTER I PRELIMINARY SECTIONS 1. Short title and commencement. 2. [Repealed.] 3. Provision as to sitting members in certain cases. 4. [Repealed.] 5. [Repealed.] 6. [Repealed.] 7. [Repealed.] 8. [Repealed.] 9. [Repealed.] 10. [Repealed.] 11. [Repealed.] 12. [Repealed.] 13. [Repealed.] 14. [Repealed.] 15. [Repealed.] 16. [Repealed.] 17. [Repealed.] 18. [Repealed.] 19. [Repealed.] 20. [Repealed.] 21. [Repealed.] 22. [Repealed.] 23. [Repealed.] 24. [Repealed.] 25. [Repealed.] 26. [Repealed.] 27. [Repealed.] 28. [Repealed.] 29. [Repealed.] 30. [Repealed.] 31. [Repealed.] 32. [Repealed.] 33. [Repealed.] 34. [Repealed.] 35. [Repealed.] 36. [Repealed.] 37. [Repealed.] 38. [Repealed.] 39. [Repealed.] 2 SECTIONS 40. [Repealed.] 41. [Repealed.] 42. [Repealed.] 43. [Repealed.] 44. [Repealed.] 45. [Repealed.] 46. [Repealed.] 47. [Repealed.] 48. [Repealed.] 49. [Repealed.] 50. [Repealed.] 51. [Repealed.] 52. [Repealed.] 53. [Repealed.] 54. [Repealed.] 55. [Repealed.] 56. [Repealed.] 57. [Repealed.] 58. [Repealed.] 59. [Repealed.] 60. [Repealed.] 61. Omission of section 137 and saving. 62. [Repealed.] 63. Act not to apply to pending elections, etc.

ACT NO. 47 OF 1966

[13th December, 1966.]

An Act further to amend the Representation of the People Act, 1950, and the Representation of

the People Act, 1951.

BE it enacted by Parliament in the Seventeenth Year of the Republic of India as follow:—

CHAPTER I

PRELIMINARY

1. Short title and commencement.—(1) This Act may be called the Representation of the People

(Amendment) Act, 1966.

(2) It shall come into force on such date1

as the Central Government may, by notification in the

Official Gazette, appoint, and different dates may be appointed for different provisions of this Act.

2

* * * * *

3. Provision as to sitting members in certain cases.—Notwithstanding anything contained in

section 2 the members representing immediately before the commencement of this Act each of the

States of Jammu and Kashmir and Nagaland and each of the Union territories of the Andaman and

Nicobar Islands, the Laccadive, Minicoy and Amindivi Islands and Dadra and Nagar Haveli in the

present House of the People shall continue to represent each such State or each such Union territory

until the dissolution of the present House of the People and so often as before such dissolution any seat

allotted to each such State or to each such Union territory in the present House of the People becomes

vacant, it shall be filled by a person nominated by the President and that person shall represent that State

or that territory in the present House of the People until its dissolution.

3

* * * * *

61. Omission of section 137 and saving.—Section 137 of the 1951-Act shall be omitted:

Provided that such omission shall not affect any inquiry or other proceeding under the said section

pending immediately before such omission and any such inquiry or other proceeding may be continued

and any prosecution may be instituted as a result of such inquiry or other proceeding and any penalty or

punishment may be imposed under and in accordance with the said section as if that section had not

been omitted.

4

* * * * *

63. Act not to apply to pending elections, etc.—Save as otherwise provided in this Act, nothing

herein shall apply to any election which has been called before the commencement of this Act or to any

election petition arising out of such election, whether such petition is pending at such commencement or

is presented afterwards, and all such elections shall be held and petitions tried, and all matters in

connection with such elections or petitions (including the constitution of Election Tribunals) shall be

regulated, in accordance with the provisions of the law in force immediately before such

commencement.

1. 14th December, 1966, vide notification No. S.O. 3873(E), dated 14th December, 1966, see Gazette of India, Extraordinary,

Part II, sec 3(ii).

2. Section 2 rep. by Act 56 of 1974, s. 2 and the First Schedule (w.e.f. 20-12-1974).
3. Sections 4 to 60 rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
4. Section 62 rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974)