Law Minister Mr. Kiren Rijiju informed Rajya Sabha that Simultaneous elections would result in huge saving to the public exchequer, avoidance of replication of effort on part of administrative and law and order machinery in holding repeated elections and bring considerable savings to political parties and candidates in their election campaigns.
He pointed out that General Elections to the House of People (Lok Sabha) and all State Legislative Assemblies were held simultaneously in 1951-52, 1957, 1962 and 1967. However, due to the premature dissolution of some Legislative Assemblies in 1968 and 1969, the cycle got disrupted.
The Law Commission of India in its 170th Report on Reform on Electoral Laws has suggested simultaneous elections to Lok Sabha and State Assemblies for the sake of stability in governance.
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