Report No. 255

F. Recommendations

10.37. Based on the aforesaid discussion, the Law Commission proposes the following amendments to the RPA:

(i) Section 79

At the end of sub-clause (e), after the words "has been held;", add the following words "wherever applicable, a reference to the High Court in this Part shall also be deemed to include a reference to the 'election bench' designated by the Chief Justice of the relevant High Court in accordance with the procedure prescribed by this Part;"