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By ECI
Reference Case No.3(P) of 2016 –Shri Vibhor Anand Vs. Smt Alka Lamba and 26 others for holding ‘Office of Profit’ by occupying the office of chairperson in Rogi Kalyan Samiti - Commission’s Opinion dated 10.07.2018 and President Order dated 15.10.2018.
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.
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