1[Repealed by Act 4 of 2018, S. 3 and Sch. II]
Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:
This Act may be called the Representation of the People (Miscellaneous Provisions) Act, 1956.
(1) Every disqualification for membership of Parliament or of the Legislature of a State incurred by any person under the Representation of the People Act, 1951 (43 of 1951) (hereinafter referred to as the principal Act) before the commencement of the Representation of the People (Second Amendment) Act, 1956 (27 of 1956), for the failure to lodge a return of election expenses as required by clause (c) of Section 7 of the principal Act is hereby removed.
(2) Every disqualification for membership of Parliament or of the Legislature of a State or for voting at an election incurred by any person under the principal Act before the commencement of the Representation of the People (Second Amendment) Act, 1956 (27 of 1956), for any illegal practice or any corrupt practice other than the corrupt practice of bribery or undue influence is hereby removed.
2[Repealed]
3[Repealed]
It is hereby declared that the office of member of the Council of Advisers associated with the Chief Commissioner of Manipur or with the Chief Commissioner of Tripura shall not disqualify the holder thereof for being chosen as, or for being, a member of Parliament.
1. Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.
2. Repealed by Act 58 of 1960, Section 2 and Schedule I.
3. Repealed by Act 58 of 1960, Section 2 and Schedule I.