.thumb.png.61aa12e34b87891dec94e08da2bac051.png)
इस फाइल के बारे में
Delimitation of Constituencies in Union Territory of Jammu & Kashmir – Final Notification – regarding.
Dated 5th May 2022
NOTIFICATION
In pursuance of sub-section (1) of Section 10 of the Delimitation Act, 2002 (33 of 2002) and Part-V of the Jammu & Kashmir Reorganisation Act, 2019, the following Order made by the Delimitation Commission under sub-section (2) of Section 9 read with sub-section (2) of Section 4 of the Delimitation Act, 2002 and Part – V of the Jammu & Kashmir Reorganisation Act, 2019, in respect of the delimitation of Parliamentary and Assembly Constituencies in the Union Territory of Jammu & Kashmir is hereby published.
भारत निर्वाचन आयोग एक स्वायत्त संवैधानिक प्राधिकरण है जो भारत में निर्वाचन प्रक्रियाओं के संचालन के लिए उत्तरदायी है। यह निकाय भारत में लोक सभा, राज्य सभा, राज्य विधान सभाओं और देश में राष्ट्रपति एवं उप-राष्ट्रपति के पदों के लिए निर्वाचनों का संचालन करता है। निर्वाचन आयोग संविधान के अनुच्छेद 324 और बाद में अधिनियमित लोक प्रतिनिधित्व अधिनियम के प्राधिकार के तहत कार्य करता है।
