Report No. 255

Chapter 1

Preliminary

1. Short title.- This Act may be called the Election Commission (Appointment and Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991.

2. Definitions.-

Chapter 1.- Appointment of Chief Election Commissioner and Election Commissioners.

2A. Appointment of Chief Election Commissioner and Election Commissioner.- (1) The Election Commissioners, including the Chief Election Commissioners, shall be appointed by the President by warrant under his hand and seal after obtaining the recommendations of a Committee consisting of:

(a) the Prime Minister of Indi.- Chairperson

(b) the Leader of the Opposition in the House of the Peopl.- Member

(c) the Chief Justice of Indi.- Member

Provided that after the Chief Election Commissioner ceases to hold office, the senior-most Election Commissioner shall be appointed as the Chief Election Commissioner, unless the Committee mentioned in sub-section (1) above, for reasons to be recorded in writing, finds such Election Commissioner to be unfit.

Explanation.- For the purposes of this sub-section, "the Leader of the Opposition in the House of the People" shall, when no such Leader has been so recognised, include the Leader of the single largest group in opposition of the Government in the House of the People.