The Representation of the People (Amendment) Act, 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
Section 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 theOfficial Gazette, appoint, and different dates may be appointed for different provisions of this Act.
CHAPTER II : AMENDMENT OF THE REPRESENTATION OF THE PEOPLE ACT, 1950
Section 2: [Repealed.].
[Substitution of new sections for sections 3 and 4.] Rep.by the Repealing and Amending Act, 1974(56 of 1974), s. 2 and the First Schedule (w.e.f. 20-12-1974).
Section 3: Provision as to sitting members in certain cases.
Notwithstanding anything contained insection 2 the members representing immediately before the commencement of this Act each of theStates of Jammu and Kashmir and Nagaland and each of the Union territories of the Andaman andNicobar Islands, the Laccadive, Minicoy and Amindivi Islands and Dadra and Nagar Haveli in thepresent House of the People shall continue to represent each such State or each such Union territoryuntil the dissolution of the present House of the People and so often as before such dissolution any seatallotted to each such State or to each such Union territory in the present House of the People becomesvacant, it shall be filled by a person nominated by the President and that person shall represent that Stateor that territory in the present House of the People until its dissolution.
. Vide notification No. S.O. 3912(E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.
Section 4: [Repealed.].
[Substitution of new sections for section 7.] Rep. by the Repealing and Amending Act, 1974(56 of 1974), s. 2 and the First Schedule (w.e.f. 20-12-1974).
Section 5: [Repealed.].
[Insertion of new section 13A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 6: [Repealed.].
[Amendment of section 13B.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 7: [Repealed.].
[Substitution of new section for section 13D.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 8: [Repealed.].
[Amendment of section 20.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 9: [Repealed.].
[Amend of section 21.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 10: [Repealed.].
[Substitution of new section for section 23.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 11: [Repealed.].
[Amendment of section 24.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 12: [Repealed.].
[Amendment of section 28. Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 13: [Repealed.].
[Substitution of new Schedule for First Schedule.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 14: [Repealed.].
[Substitution of new Schedule for Second Schedule.] Rep. by the Repealing and Amending Act,1974 (56 of 1974), s. 2 and the First Schedule (w.e.f. 20-12-1974).
CHAPTER III : AMENDMENT OF THE REPRESENTATION OF THE PEOPLE ACT, 1951
Section 15: [Repealed.].
[Amendment of section 2.] Rep. by the Repealing and Amending Act, 1974 (56 of 1974), s. 2 andthe First Schedule (w.e.f. 20-12-1974).
Section 16: [Repealed.].
[Substitution of new heading for heading of Part II.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 17: [Repealed.].
[Amendment of section 3.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 18: [Repealed.].
[Amendment of section 4.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 19: [Repealed.].
[Amendment of section 5.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 20: [Repealed.].
[Substitution of new Chapters of Chapter III of Part II.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 21: [Repealed.].
[Insertion of new section 19A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 22: [Repealed.].
[Insertion of new section 20A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 23: [Repealed.].
[Amendment of section 21.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 24: [Repealed.].
[Amendment of section 22.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 25: [Repealed.].
[Substitution of new section for section 25.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 26: [Repealed.].
[Amendment of section 26.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 27: [Repealed.].
[Amendment of section 30.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 28: [Repealed.].
[Amendment of section 31.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 29: [Repealed.].
[Amendment of section 33.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 30: [Repealed.].
[Amendment of section 39.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 31: [Repealed.].
[Substitution of new section for section 41.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 32: [Repealed.].
[Amendment of section 52.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 33: [Repealed.].
[Amendment of section 60.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 34: [Repealed.].
[Insertion of new section 64A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 35: [Repealed.].
[Amendment of section 66.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 36: [Repealed.].
[Amendment of section 78.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 37: [Repealed.].
[Amendment of section 79.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 38: [Repealed.].
[Insertion of new section 80A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 39: [Repealed.].
[Amendment of section 81.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 40: [Repealed.].
[Omission of section 85.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 41: [Repealed.].
[Substitution of new sections for sections 86 to 92.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 42: [Repealed.].
[Amendment of sections 95, 96, 97, 98, 99, 100, 101 and 102.] Rep. by s. 2 and the FirstSchedule, ibid. (w.e.f. 20-12-1974).
Section 43: [Repealed.].
[Substitution of new section for section 103.] Rep. by the Repealing and Amending Act, 1974(56 of 1974), s. 2 and the First Schedule (w.e.f. 20-12-1974).
Section 44: [Repealed.].
[Amendment of sections 106 and 107.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 45: [Repealed.].
[Omission of section 108.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 46: [Repealed.].
[Substitution of new sections for 109 and 110.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 47: [Repealed.].
[Amendment of section 111.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 48: [Repealed.].
[Substitution of new section for sections 112 to 115.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 20-12-1974).
Section 49: [Repealed.].
[Amendment of section 116.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 50: [Repealed.].
[Substitution of new sections for sections 116A and 116B.] Rep. by s. 2 and the First Schedule,ibid. (w.e.f. 20-12-1974).
Section 51: [Repealed.].
[Substitution of new sections for sections 117, 118, 119, 119A and 120.] Rep. by s. 2 and theFirst Schedule, ibid. (w.e.f. 20-12-1974).
Section 52: [Repealed.].
[Amendment of section 121.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 53: [Repealed.].
[Amendment of section 123.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 54: [Repealed.].
[Amendment of section 126.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 55: [Repealed.].
[Amendment of section 129.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 56: [Repealed.].
[Amendment of section 130.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 57: [Repealed.].
[Amendment of section 133.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 58: [Repealed.].
[Amendment of section 134.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 59: [Repealed.].
[Insertion of new section 134A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 60: [Repealed.].
[Amendment of section 136.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).
Section 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 sectionpending immediately before such omission and any such inquiry or other proceeding may be continuedand any prosecution may be instituted as a result of such inquiry or other proceeding and any penalty orpunishment may be imposed under and in accordance with the said section as if that section had notbeen omitted.
Section 62: [Repealed.].
[Omission of Chapters I, II and III of Part VIII.] Rep. by the Repealing and Amending Act, 1974(56 of 1974), s. 2 and the First Schedule (w.e.f. 20-12-1974).
Section 63: Act not to apply to pending elections, etc.
Save as otherwise provided in this Act, nothingherein shall apply to any election which has been called before the commencement of this Act or to anyelection petition arising out of such election, whether such petition is pending at such commencement oris presented afterwards, and all such elections shall be held and petitions tried, and all matters inconnection with such elections or petitions (including the constitution of Election Tribunals) shall beregulated, in accordance with the provisions of the law in force immediately before suchcommencement.