RAJYA SABHA
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*SYNOPSIS OF DEBATE
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(Proceedings other than Questions and Answers)
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Friday, August 31, 2007/Bhadrapada 9, 1929 (Saka)
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PRIVATE MEMBER’S RESOLUTION
COMPREHENSIVE STUDY OF ALL THE INSTRUCTIONS/ORDERS ISSUED BY THE ELECTION COMMISSION OF INDIA UNDER ARTICLE 324 OF THE CONSTITUTION AND TO FURTHER INCORPORATE MATTERS AS REQUIRED TO BE IMPLEMENTED AS LAW IN THE REPRESENTATION OF PEOPLE ACT, 1951 AND THE CONDUCT OF ELECTIONS RULES, 1961.
SHRI SHANTARAM LAXMAN NAIK, moving the Resolution, said: As per Article 324 of the Constitution of India, superintendence, direction and control of elections is vested in the Election Commission. (Speech unfinished.)
Discussion not concluded.
YOGENDRA NARAIN,
Secretary-General.