act 043 of 1950 : Representation of the People (2nd Amendment) Act, 2003

Representation of the People (2nd Amendment) Act, 2003

ACTNO. 43 OF 1950

01 January, 2004

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 Fifty-fourth Year of the Republic of India as follows:

Chapter I

PRELIMINARY

Section 1. Short title and commencement

(1) This Act may be called the Representation of the People (Second Amendment) Act, 2003.

(2) It shall be deemed to have come into force on the 29th day of October, 2003.

Chapter II

AMENDMENT OF THE REPRESENTATION OF THE PEOPLE ACT, 1950

Section 2. Amendment of Section 13-AA of Act 43 of 1950

In Section 13-AA of the Representation of the People Act, 1950, in sub-section (1), the words other than a Union territory, shall be omitted.

Chapter III

AMENDMENT OF THE REPRESENTATION OF THE PEOPLE ACT, 1951

Section 3. Amendment of Sections 26 and 78 of Act 43 of 1951

In the Representation of the People Act, 1951,

(a) in Section 26, sub-section (5) shall be omitted;

(b) in Section 78, sub-section (2) shall be omitted.

Section 4. Repeal and saving

(1) The Representation of the People (Amendment) Ordinance, 2003 (Ord. 5 of 2003) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Representation of the People Act, 1950 (43 of 1950) and the Representation of the People Act, 1951 (43 of 1951) as amended by the said Ordinance, shall be deemed to have been done or taken under the said Acts, as amended by this Act.

1. Received the assent of the President on January 1, 2004 and published in the Gazette of India, Extra., PartA II, Section 1, dated 2nd January, 2004, pp. 1-2, No. 3