The Disputed Elections (Prime Minister and Speaker) Act, 1977

[Act No. 16 of 1977]

[18th April, 1977.]

Contents
Sections	Particulars
Title	The Disputed Elections (Prime Minister and Speaker) Act, 1977
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Authorities for Disputed Elections
3.	Petitions in respect of disputed elections
4.	Authority to try a petition
Chapter III	Presentation of Petitions in Respect of Disputed Elections
5.	Presentation of petition
6.	Parties to the petition
7.	Contents of petition
8.	Relief that may be claimed by the petitioner
9.	Procedure on receiving petitions
Chapter IV	Trial of Petitions
10.	Trial of petitions
11.	Procedure before the Authority
12.	Secrecy of voting not to be infringed
13.	Answering of criminating questions and certificate of indemnity
14.	Expenses of witnesses
15.	Recrimination when seat claimed
16.	Decision of the Authority
17.	Other orders to be made by the Authority
18.	Grounds for declaring election to be void
19.	Grounds for which a candidate other than the returned candidate may be declared to have been elected
20.	Communication of orders of the Authority
21.	Costs
22.	Orders of Authority to be final
23.	Effect of orders of Authority
Chapter V	Miscellaneous
24.	Withdrawal and abatement of petitions
25.	Payment of costs out of security deposits and return of such deposits
26.	Execution of orders as to costs
27.	Power to make rules
28.	Repeal and saving