Report No. 170
7.1.2 Conclusion.-
One of the solutions, we have already recommended in chapter II of Part III viz. that any political party which obtains less than 5% of the total valid votes cast in the parliamentary election or a Legislative Assembly election, shall not be entitled to any seats in the Lok Sabha or Legislative Assembly, as the case may be, even if it wins any seat or seats.
Such a provision would lead to polarisation among the political parties and to formation of larger political parties by a process of integration or by formation of pre-election fronts. In such a situation, defection of a member of such constituent party of the pre-election front or of the constituent party as a whole from the pre-election front should be treated as defection attracting the provision of the Tenth Schedule to the Constitution.
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