Report No. 255

(vi) Inserting a new Section 98A

After Section 98 of the RPA, insert a new section, Section 98A titled "Collection and disclosure of data by the High Court" in the following words:

"98A. Collection and disclosure of data by the High Court: (1) Complete information regarding the number of election petitions filed and pending, the status of each petition, the names of the parties, and designated election bench shall be maintained and constantly updated by each High Court on its website.

(2) The Election Commission shall prepare an annual report compiling the information mentioned in sub-section (1) from all the High Courts, and shall publish the said information annually on its website."