Report No. 170

3.1.3. Conclusion.-

Keeping the aforesaid considerations in mind, we recommend that a new part, Part II-A, entitled 'Organisation of Political Parties and matters incidental thereto' be introduced/inserted in the Act, containing the undermentioned sections:

3.1.3.1. In view of reiteration of our proposal to repeal section 11 and 11B of the Representation of People Act, 1951 as stated under paragraphs 6.1.1 and 6.2 of part VI infra, the existing section 11-A entitled "Disqualifications arising out of conviction and corrupt practices" which will fall under Chapter IV, shall be renumbered as Section 11. Consequently, the following sections proposed to be inserted under part II-A shall be numbered as Section 11-A to 11-H.