Act 10 of 1976 : The Election Laws (Extension to Sikkim) Act, 1976

The Election Laws (Extension to Sikkim) Act, 1976

ACTNO. 10 OF 1976

25 January, 1976

Section 1: Short title and commencement.

(1) This Act may be called the Election Laws (Extension toSikkim) Act, 1976.

(2) It shall be deemed to have come into force on the 9th day of September, 1975.

Section 2: Extension and amendment of election laws.

(1) The Acts mentioned in the Schedule arehereby extended to, and shall be in force in, the State of Sikkim.

(2) With effect from the commencement of this Act, the Acts mentioned in the Schedule shall beamended as specified therein.

(3) Any reference in the Acts mentioned in the Schedule to a law not in force, or to a functionarynot in existence, in the State of Sikkim shall be construed as a reference to the corresponding law inforce, or to the corresponding functionary in existence, in that State:

Provided that if any question arises as to who such corresponding functionary is, or if there is nosuch corresponding functionary, the Central Government shall decide as to who such functionary willbe and the decision of the Central Government shall be final.

Section 3: Repeal and saving.

(1) The Election Laws (Extension to Sikkim)Ordinance, 1975 (9 of 1975), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under or by virtue of the saidOrdinance shall be deemed to have been done or taken under or by virtue of this Act.