.thumb.png.61aa12e34b87891dec94e08da2bac051.png)
By ECI
Ref. Case 8(G) of 2017 – A reference from Governor of Maharashtra Under Article 192(2) of the Constitution on a petition filed by Sardar Surendra Singh, Maharashtra for disqualification of Sardar Tara Singh, MLA from 155-Mulund of the State Legislative Assembly - Commission's Opinion dated 23.07.18 and Hon'ble President of India Order dated 30.10.18
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.
_pages-to-jpg-0001.thumb.jpg.dbd0ccb1cf5cfd422ddf1b15a7960b33.jpg)
Download our NEW Mobile App 'Voter Helpline' from Play Store. The Android App 'Voter Helpline' provides you easy searching of your name in Electoral Roll, filling up online forms, knowing about Elections, and most importantly, lodging grievance. You will have access to everything about Election Commission of India. You can view the latest Press release, Current News, Events, Gallery and much more. You can also track your form application and status of your grievance. Click here to download. Don't forget to give your feedback from the link provided within the Application.
