An Act further to amend the Constitution of India
Be it enacted by Parliament in the Seventeenth Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Nineteenth Amendment) Act, 1966.
2. Amendment of Article 324.-In Article 324 of the Constitution, in clause (1), the words ", including the appointment of election tribunals for the decision of doubts and disputes arising out of or in connection with elections to Parliament and to the Legislatures of States" shall be omitted.