Report No. 170

Reform of The Electoral Laws

Contents
Part I	Background of Electoral Reforms
Chapter 1	Introduction
	Introduction
Chapter II	Relevant Legislative Provisions
	Relevant Legislative Provisions
Chapter III	Background of the subject undertaken and Commission's Working Paper
	Background of the subject undertaken and Commission's Working Paper
	Introduction of the List System
	Amendment to the Tenth Schedule to the Constitution
	Other proposals
Chapter IV	German Law on Political Parties
	German Law on Political Parties (1)
	German Law on Political Parties (2)
Part II	Views of Political Parties and Interested Persons obtained in Seminar
	Views of Political Parties and Interested Persons obtained in Seminar
Part III	Analysis of views and Commission's Conclusions
Chapter I	Necessity for providing law relating to internal democracy within political parties
	Necessity for providing law relating to internal democracy within political parties
	Conclusion
Part II-A	Organisation of Political Parties and matters incidental thereto
	Section 11-A
	Section 11-B
	Section 11-C
	Section 11-D,E,F
	Section 11-G
	Section 11-I
Chapter II	Analysis of views and conclusions regarding the List System
	Analysis of views and conclusions regarding the List System (1)
	Analysis of views and conclusions regarding the List System (2)
	Analysis of views and conclusions regarding the List System (3)
	Conclusion
Chapter III	Debarring of Independent Candidates to Contest Lok Sabha Elections
	Debarring of Independent Candidates to Contest Lok Sabha Elections
	Conclusions
Chapter IV	Analysis of views and conclusions regarding amendments to the Tenth Schedule to the Constitution
	Analysis of views and conclusions regarding amendments to the Tenth Schedule to the Constitution
	Desirability of issuing the whip in specific situation only
	Conclusions regarding amendments to the Tenth Schedule
Part IV	Control of Election Expenses
	Control of Election Expenses
Chapter I	The proposal to delete Explanation I to section 77
	The proposal to delete Explanation I to section 77 (1)
	The proposal to delete Explanation I to section 77 (2)
Chapter II	Insertion of Section 78A (Maintenance, audit and publication of accounts by political parties)
	Insertion of Section 78A
Chapter III	State Funding
	State Funding
	Conclusions
Part V	Proposal regarding framing of charges by courts as a new ground for disqualification
	Proposal regarding framing of charges by courts as a new ground for disqualification
	Views of different persons considered
	Analysis of views
	Conclusion
	Part VI
Chapter I	Other Proposals in the working Paper
	Other Proposals in the working Paper
	Conclusion
Chapter II	Procedure visualised for prosecution in case of perjury during judicial proceedings
	Procedure visualised for prosecution in case of perjury during judicial proceedings
	Conclusion
Chapter III	Ineligibility of candidates to contest election unless the candidate furnishes the particulars regarding the lawful assets possessed by him, or her, and his or her spouse and dependent relations, and the particulars regarding criminal cases pending against himself or herself
	Ineligibility of candidates to contest election unless the candidate furnishes the particulars regarding the lawful assets possessed by him, or her, and his or her spouse and dependent relations, and the particulars regarding criminal cases pending against himself or herself
Part VII	Need for urgent measures to instil stability in governance and for improving the electoral system
Chapter I	Stability in governance
	First Measure
	Conclusion
	Second Measure
	Conclusion
Chapter II	Measures for improving the electoral system
	Measures for improving the electoral system
	Conclusion
	Use of Electronic Voting Machine Desirable
Part VIII	An alternative method of election
	An alternative method of election
	Objects of this method
	Illustration of the method
	Views of speakers at the Seminars
	Advantages of the method
	Practical difficulties and problems
	Alternative method mitigates undesirable practices
	Recommendation
Part IX	Summary of Recommendations
A.	Constitution of India
B.	Amendments To The Representation Of People Act, 1951
Part II-A	Organisation of Political Parties and matters incidental thereto
	Section 11A
	Section 11B
	Section 11C
	Section 11D,E,F
	Section 11G
	Section 11H
	Section 11I
	The proposed sub-section (1) shall read as follows
	Use of Election Voting Machine Desirable
	Alternative method of Election
	Practical difficulties and problems