इस फाइल के बारे में
No. ECI/PN/66/2018 Dated: 6th October, 2018
PRESS NOTE
Subject: Schedule for the General Elections to the Legislative Assemblies of Chhattisgarh, Madhya Pradesh, Rajasthan, Mizoram & Telangana, 2018.
The terms of the Legislative Assemblies of Chhattisgarh, Madhya Pradesh, Rajasthan & Mizoram are normally due to expire as follows:
State |
From |
To |
Assembly Seat |
Chhattisgarh |
06.01.2014 |
05.01.2019 |
90 |
Madhya Pradesh |
08.01.2014 |
07.01.2019 |
230 |
Rajasthan |
21.01.2014 |
20.01.2019 |
200 |
Mizoram |
16.12.2013 |
15.12.2018 |
40 |
The Governor of Telangana vide his order dated 06.09.2018 has dissolved the Telangana Legislative Assembly with immediate effect.
By virtue of its powers, duties and functions under Article 324 read with Article 172(1) of the Constitution of India and Section 15 of the Representation of the People Act, 1951, and the Judgement of the Hon’ble Supreme Court in Special Reference No. 1 of 2002, the Commission is required to hold general elections to constitute the new Legislative Assemblies in the States of Chhattisgarh, Madhya Pradesh, Rajasthan & Mizoram before expiry of their present terms and in the State of Telangana, where the State Legislative Assembly has been prematurely dissolved, within a period of six months from the date of premature dissolution of the Assembly i.e. by 05.03.2019.