Report No. 255

(ii) Section 80A

• In sub-section (2) after the words "single Judge of the High Court", add the words ", designated as an election bench,".
• Delete the existing sub-section (3) and replace it with the following subsection and explanation:

"(3) Where the High Court functions in more than one State, or where the High Court has more than one bench, the election petition shall be filed before the Principal Seat of the relevant High Court.

Explanatio.- The High Court in its discretion may, in the interests of justice or convenience, try an election petition, wholly or partly, at the bench or place other than the Principal Seat of the High Court."