Report No. 255
18.2. Regulation of Political Parties and Inner Party Democracy
a. The Commission recommends amending sub-section (5) of section 29A of the RPA requiring that the accompanying memorandum/rules/ regulations with the party's application under sub-section (1). This accompanying document, by whatever name it is called, should also contain a specific provision stating that the party would shun violence for political gains, and would avoid discrimination or distinction based on race, caste, creed, language or place of residence.
[Para 3.17.4, 1]
b. A new Chapter IVC should be inserted dealing with the "Regulation of Political Parties" and incorporating the Commission's previous recommendations in its 170th Report with certain modifications. Thus, sections 29J to 29Q will deal with internal democracy, party Constitutions, party organisation, internal elections, candidate selection, voting procedures, and the ECI's power to de-register a party in certain cases of non-compliance.
c. Another section, section 29R should be inserted in the same Part, providing for the de-registration of a political party for failure to contest Parliamentary or State elections for ten consecutive years.
[Para 3.17.4, 2]
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