.thumb.png.61aa12e34b87891dec94e08da2bac051.png)
इस फाइल के बारे में
COMMISSION’S OPINION DATED 15.12.2017- REFERENCE FROM HON’BLE GOVERNOR OF MADHYA PRADESH ORDER DATED 27.01.2018- DISQUALIFICATION OF 116 MEMBERS, MLA
Allegation of disqualification- for- holding office of profit- Chairmen of various Jan Bhagidari Samitis in colleges
Constitution of India- Article 191(1)(a)- Held- not guilty- office exempted
The Election Commission held that the posts in the Samitis fall under the exempted category of ‘office of profit’ under MP Vidhan Mandal Sadasya Nirharta Adhiniyam, 1967 and hence do not attract Article 191(1)(a) for disqualification.
Decision: not maintainable
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।
