[Repealed by Act 17 of 2015, dated 13-5-20152]
Be it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:
(1) This Act may be called the Representation of the People (Amendment) Act, 2008.
(2) It shall come into force on such date3 as the Central Government may, by notification in the Official Gazette, appoint.
In Section 4 of the Representation of the People Act, 1950 (43 of 1950) (hereinafter referred to as the principal Act), for sub-section (5), the following sub-section shall be substituted, namely:
In Section 7 of the principal Act,
(i) in sub-section (I-B), in clause (a), for the words thirty-nine seats , the words fifty-nine seats shall be substituted;
(ii) for sub-section (3), the following sub-section shall be substituted, namely:
In Section 8 of the principal Act,
(i) for sub-section (1), the following sub-section shall be substituted, namely:
(1) Having regard to all the orders referred to in sub-section (5) of Section 4 and sub-section (3) of Section 7 relating to the delimitation of parliamentary and assembly constituencies in all States and Union territories, except the State of Arunachal Pradesh, Assam, Jharkhand, Manipur and Nagaland, made by the Delimitation Commission and published in the Official Gazette, the Election Commission shall
(a) after making such amendments as appear to it to be necessary for bringing up-to-date the description of the extent of the parliamentary and assembly constituencies as given in such orders, without, however, altering the extent of any such constituency;
(b) after taking into account the provisions of the Delimitation of Parliamentary and Assembly Constituencies Order, 1976, as made applicable pursuant to the orders made by the President under Section 10-A of the Delimitation Act, 2002 (33 of 2002) relating to delimitation of parliamentary and assembly constituencies in the States of Arunachal Pradesh, Assam, Manipur and Nagaland, and the provisions of Section 10-B of the said Act relating to delimitation of parliamentary and assembly constituencies in the State of Jharkhand,
consolidate all such orders into one single order to be known as the Delimitation of Parliamentary and Assembly Constituencies Order, 2008 and shall send authentic copies of that Order to the Central Government and to the Government of each State having a Legislative Assembly; and thereupon that Order shall supersede all the orders referred to in sub-section (5) of Section 4 and sub-section (3) of Section 7 and shall have the force of law and shall not be called in question in any court. ;
(ii) in sub-section (3), for the words, brackets and figures as provided in sub-section (5) of Section 10 of the Delimitation Act, 1972 (76 of 1972) , the words, brackets and figures as provided in sub-section (5) of Section 10 of the Delimitation Act, 2002 (33 of 2002) shall be substituted.
After Section 8 of the principal Act, the following section shall be inserted, namely:
(a) the parliamentary constituencies into which such State to which more than one seat is allotted in the First Schedule shall be divided;
(b) the extent of each constituency; and
(c) the number of seats, if any, reserved for the Scheduled Castes or the Scheduled Tribes.
(a) the assembly constituencies into which such State shall be divided for the purpose of elections to the Legislative Assembly of that State;
(b) the extent of each constituency; and
(c) the number of seats, if any, reserved for the Scheduled Castes or the Scheduled Tribes.
(a) publish its proposals under sub-sections (2), (3) and (4) with respect to any State in the Official Gazette and also in such other manner as it thinks fit;
(b) specify a date on or after which the proposals will be further considered by it;
(c) consider all objections and suggestions which may have been received by it before the date so specified;
(d) hold, for the purpose of such consideration, if it thinks fit so to do, one or more public sittings at such place or places in such State as it thinks fit;
(e) after considering all objections and suggestions which may have been received by it before the date so specified, determine, by order, the delimitation of parliamentary and assembly constituencies in the State and also the constituency or constituencies in which seats shall be reserved, if any, for the Scheduled Castes and the Scheduled Tribes and cause such order to be published in the Official Gazette; and, upon such publication, the order shall have the force of law and shall not be called in question in any court and the Delimitation of Parliamentary and Assembly Constituencies Order, 2008 shall be deemed to have been amended accordingly.
In Section 9 of the principal Act, in sub-section (1), for clauses (a) and (aa), the following clauses shall be substituted, namely:
Section 9-A and Section 9-B of the principal Act shall be omitted.
For the First Schedule and the Second Schedule of the principal Act, the following Schedules shall be substituted, namely:
The First Schedule
(See Section 3)
Allocation of seats in the House of the People
| Name of the State/Union territory |
Number of seats in the House as constituted in 2004 on the basis of the Delimitation of Parliamentary and Assembly Constituencies Order, 1976 as amended from time to time |
Number of seats in the House as subsequently constituted as per the Delimitation of Parliamentary and Assembly Constituencies Order, 2008 |
|||||
| Total |
Reserved for the Scheduled Castes |
Reserved for the Scheduled Tribes |
Total |
Reserved for the Scheduled Castes |
Reserved for the Scheduled Tribes |
||
| I. States: |
|||||||
| 1. |
Andhra Pradesh |
42 |
6 |
2 |
42 |
7 |
3 |
| 2. |
Arunachal Pradesh |
2 |
. . |
.. |
2 |
. . |
. . |
| 3. |
Assam |
14 |
1 |
2 |
14 |
1 |
2 |
| 4. |
Bihar |
40 |
7 |
.. |
40 |
6 |
. . |
| 5. |
Chhattisgarh |
11 |
2 |
4 |
11 |
1 |
4 |
| 6. |
Goa |
2 |
. . |
. . |
2 |
. . |
. . |
| 7. |
Gujarat |
26 |
2 |
4 |
26 |
2 |
4 |
| 8. |
Haryana |
10 |
2 |
. . |
10 |
2 |
. . |
| 9. |
Himachal Pradesh |
4 |
1 |
. . |
4 |
1 |
. . |
| 10. |
Jammu and Kashmir |
6 |
. . |
. . |
6 |
. . |
. . |
| 11. |
Jharkhand |
14 |
1 |
5 |
14 |
1 |
5 |
| 12. |
Karnataka |
28 |
4 |
. . |
28 |
5 |
2 |
| 13. |
Kerala |
20 |
2 |
. . |
20 |
2 |
. . |
| 14. |
Madhya Pradesh |
29 |
4 |
5 |
29 |
4 |
6 |
| 15. |
Maharashtra |
48 |
3 |
4 |
48 |
5 |
4 |
| 16. |
Manipur |
2 |
. . |
1 |
2 |
. . |
1 |
| 17. |
Meghalaya |
2 |
. . |
. . |
2 |
. . |
2 |
| 18. |
Mizoram |
1 |
. . |
1 |
1 |
. . |
1 |
| 19. |
Nagaland |
1 |
. . |
. . |
1 |
. . |
. . |
| 20. |
Orissa |
21 |
3 |
5 |
21 |
3 |
5 |
| 21. |
Punjab |
13 |
3 |
. . |
13 |
4 |
. . |
| 22. |
Rajasthan |
25 |
4 |
3 |
25 |
4 |
3 |
| 23. |
Sikkim |
1 |
. . |
. . |
1 |
. . |
. . |
| 24. |
Tamil Nadu |
39 |
7 |
. . |
39 |
7 |
. . |
| 25. |
Tripura |
2 |
. . |
1 |
2 |
. . |
1 |
| 26. |
Uttarakhand |
5 |
. . |
. . |
5 |
1 |
. . |
| 27. |
Uttar Pradesh |
80 |
18 |
. . |
80 |
17 |
. . |
| 28. |
West Bengal |
42 |
8 |
2 |
42 |
10 |
2 |
| II. Union Territories: |
|||||||
| 1. |
Andaman and Nicobar Islands |
1 |
. . |
. . |
1 |
. . |
. . |
| 2. |
Chandigarh |
1 |
. . |
. . |
1 |
. . |
. . |
| 3. |
Dadra and Nagar Haveli |
1 |
. . |
1 |
1 |
. . |
1 |
| 4. |
Delhi |
7 |
1 |
. . |
7 |
1 |
. . |
| 5. |
Daman and Diu |
1 |
. . |
. . |
1 |
. . |
. . |
| 6. |
Lakshadweep |
1 |
. . |
1 |
1 |
. . |
1 |
| 7. |
Puducherry |
1 |
. . |
. . |
1 |
. . |
. . |
| Total |
543 |
79 |
41 |
543 |
84 |
47 |
|
(See Sections 7 and 7-A)
Total number of seats in the Legislative Assemblies
| Name of the State/Union territory |
Number of seats in the House as constituted on the basis of the Delimitation of Parliamentary and Assembly Constituencies Order, 1976 as amended from time to time |
Number of seats in the House as subsequently constituted as per the Delimitation of Parliamentary and Assembly Constituencies Order, 2008 |
|||||
| Total |
Reserved for the Scheduled Castes |
Reserved for the Scheduled Tribes |
Total |
Reserved for the Scheduled Castes |
Reserved for the Scheduled Tribes |
||
| 1 |
2 |
3 |
4 |
5 |
6 |
7 |
|
| I. States: |
|||||||
| 1. |
Andhra Pradesh |
294 |
39 |
15 |
294 |
48 |
19 |
| 2. |
Arunachal Pradesh |
60 |
. . |
59 |
60 |
. . |
59 |
| 3. |
Assam |
126 |
8 |
16 |
126 |
8 |
16 |
| 4. |
Bihar |
243 |
39 |
. . |
243 |
38 |
2 |
| 5. |
Chhattisgarh |
90 |
10 |
34 |
90 |
10 |
29 |
| 6. |
Goa |
40 |
1 |
. . |
40 |
1 |
. . |
| 7. |
Gujarat |
182 |
13 |
26 |
182 |
13 |
27 |
| 8. |
Haryana |
90 |
17 |
. . |
90 |
17 |
. . |
| 9. |
Himachal Pradesh |
68 |
16 |
3 |
68 |
17 |
3 |
| 10. |
Jammu and Kashmir* |
76 |
6 |
. . |
|||
| 11. |
Jharkhand |
81 |
9 |
28 |
81 |
9 |
28 |
| 12. |
Karnataka |
224 |
33 |
2 |
224 |
36 |
15 |
| 13. |
Kerala |
140 |
13 |
1 |
140 |
14 |
2 |
| 14. |
Madhya Pradesh |
230 |
34 |
41 |
230 |
35 |
47 |
| 15. |
Maharashtra |
288 |
18 |
22 |
288 |
29 |
25 |
| 16. |
Manipur |
60 |
1 |
19 |
60 |
1 |
19 |
| 17. |
Meghalaya |
60 |
. . |
55 |
60 |
. . |
55 |
| 18. |
Mizoram |
40 |
. . |
39 |
40 |
. . |
38 |
| 19. |
Nagaland |
60 |
. . |
59 |
60 |
. . |
59 |
| 20. |
Orissa |
147 |
22 |
34 |
147 |
24 |
33 |
| 21. |
Punjab |
117 |
29 |
. . |
117 |
34 |
. . |
| 22. |
Rajasthan |
200 |
33 |
24 |
200 |
34 |
25 |
| 23. |
Sikkim |
32 |
2 |
12** |
32 |
2 |
12** |
| 24. |
Tamil Nadu |
234 |
42 |
3 |
234 |
44 |
2 |
| 25. |
Tripura |
60 |
7 |
20 |
60 |
10 |
20 |
| 26. |
Uttarakhand |
70 |
12 |
3 |
70 |
13 |
2 |
| 27. |
Uttar Pradesh |
403 |
89 |
. . |
403 |
85 |
. . |
| 28. |
West Bengal |
294 |
59 |
17 |
294 |
68 |
16 |
| II. Union Territories: |
|||||||
| 1. |
Delhi |
70 |
13 |
. . |
70 |
12 |
. . |
| 2. |
Puducherry |
30 |
5 |
. . |
30 |
5 |
. . |
* Under the Constitution of Jammu and Kashmir, the number of seats in the Legislative Assembly of that State excluding the 24 seats earmarked for Pakistan occupied territory is 87 out of which 7 seats have been reserved for the Scheduled Castes in pursuance of the Jammu and Kashmir Representation of the People Act, 1957.
** Reserved 1 seat for Sanghas and 12 seats for the Sikkimese of Bhutia Lepcha origin.
1. Received the assent of the President on March 28, 2008 and published in the Gazette of India, Extraordinary, Part II, Section 1.
2. Ed.: Act 10 of 2008 repealed by Act 17 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015: 4. Savings. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
3. Came into force, w.e.f. 16-4-2008, vide S.O. 881(E), dated 16-4-2008.