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About This File
The Presidential and Vice-Presidential Elections Act, 1952 and Elections Rules, 1974
This is a digital edition of the Presidential and vice-Presidential Election Act, 1952 as on 1st July, 1974 containing the authoritative Hindi text thereof and the, Hindi and English versions of the rules made thereunder. The Hindi text of the Act was published in the Gazette of India, Extraordinary, Part II. Section 1A, No.2, vol. III, dated 6th April,1967 on pages 480 to 489. The Hindi text of the Presidential and Vice-presidential Elections (Amendment) Act,. 1974 which has been incorporated in the main Act was published in the Gazette of India, Extraordinary, part II, Section 1A, No. 15, Vol. X, dated 13th June, 1974. The Hindi text of the rules was published in the Gazette of India, Extraordinary, Part n, Section 3A, dated 21st May, 1974. ...............................
The Election Commission of India is an autonomous constitutional authority responsible for administering election processes in India. The body administers elections to the Lok Sabha, Rajya Sabha, State Legislative Assemblies in India, and the offices of the President and Vice President in the country. The Election Commission operates under the authority of Constitution per Article 324, and subsequently enacted Representation of the People Act.
