October 25, 2018:

On Thursday, President Ramnath Kovind has dismissed a petition of disqualify 27 ruling Aam Admi Party MLAs of Delhi for allegedly holding Office of profit by being appointed as Chairpersons of Rogi Kalyan Samitis attached to various City Hospitals.

The order, which is based on the recommendation of the Election Commission, brings huge relief for AAP legislators, who will now continue to remain in their positions.

The President signed the order dismissing the petition based on an opinion given by the Election Commission (EC) in July, a senior poll panel functionary said on Thursday.

The EC had found no merit in the petition.

Such petition are sent to the President who forwards it to the EC.

EC then gives its opinion based on which the President has to issue orders.

According to an order issued by the Delhi Government’s Health & Family Welfare Department on April 26, the ‘Rogi Kalyan Samitis’ (Patient Welfare Committees) are advisory in nature which will assist health facilities, develop & customize strategies among others.

It stated that each ‘Assembly Rogi Kalyan Samiti’ will be provided Rs. 3 lakh per annum as grand-in aid.

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