Reference Case 8(G) of 2018  - A reference from Hon’ble  Governor of Gujrat for disqualification of Shri Bhupendrasinh Vechatbhai Khant MLA under  Article 191 and 192 of the Constitution of India for opinion of the Election Commission of India.

COMMISSION’S OPINION DATED 23.04.2019- REFERENCE FROM HON’BLE GOVERNOR OF GUJARAT ORDER DATED 02.05.2019- DISQUALIFICATION OF SHRI BHUPENDRASINH VECHATBHAI KHANT, MLA FROM THE 125 –MORVA HADAF (ST) AC, GUJARAT

Allegation of disqualification- for- holding false Scheduled Tribe certificate

Constitution of India- disqualification under Article 191(1)(e)- Held- guilty- Respondent did not inherit tribal status of mother.

The Election Commission held that the Respondent was unable to establish his tribal status and committed fraud upon the Constitution by contesting elections from a reserved constituency.

Decision: Maintainable