AS PASSED BY LOK SABHA

                                                 ON 3RD DECEMBER, 1992

                                                BILL No. 176-C OF 1992

THE REPRESENTATION OF THE PEOPLE (AMENDMENT) BILL 1992

                                  A

                                 BILL

     further to amend the Representation of the People Act, 1950.

     BE it  enacted by  Parliament in  the  Forty-third  Year  of  the
Republic of India as follows:-

Short title and commencement.

     1 (1)  This Act  may be  called the  Representation of the People
(Amendment) Act, 1992.

     (2) It  shall come  into  force  on  such  date  as  the  Central
Government may, by notification in the Official Gazette, appoint.

Amendment of section

     2. In  section 7  of the  Representation of  the People Act, 1950
(hereinafter referred to as the principal Act),-

     (a) in  sub-section (1),  for the  words, brackets,  figures  and
letters "sub-sections  (1A)", the words, brackets, figures and letters
"sub-sections (1A), (1B) and (1C)" shall be substituted;

     (b) after  sub-section (1b),  the following  sub-section shall be
inserted, namely:-

     "(1C) Notwithstanding  anything  contained  in  sub-section  (1),
twenty seats  shall be  reserved  for  the  Scheduled  Tribes  in  the
Legislative Assembly  of the State of Tripura to be constituted at any
time after  the commencement  of  the  Representation  of  the  People
(Amendment) Act, 1992."

2

Insertion of new section 9B.

     3. After  section 9A  of the  principal Act  and before  the sub-
heading "The  State Legislative Councils", the following section shall
be inserted, namely:-

Power of Election Commission to determine certain constituencies to be
reserved for Scheduled Tribes in the State of Tripura.

     "9B.(1) As  soon as  may be  after the  coming into  force of the
Representation of  the People  (Amendment)  Act,  1992,  the  Election
Commission shall,  having regard to the provisions of the Constitution
and the  principle specified  in clause  (D)  of  sub-section  (1)  of
section 9  of the Delimitation Act, 1972, determine the three assembly
constituencies in  the State  of Tripura in which the three additional
seats for  Scheduled Tribes,  as  increased  by  sub-section  (1C)  of
section 7, shall be reserved.

     (2) The Election Commission shall,-

     (a) publish  its proposals  under sub-section (1) in the Official
Gazette and also in such other manner as it thinks fit;

     (b) specify  a date  on or  after which  the  proposals  will  be
further considered by it;

     (c) consider  all objections  and suggestions which may have been
received by it before the date so specified;

     (d) hold, for the purpose of such consideration, if it thinks fit
so to  do, one  or more public sittings at such place or places in the
State as it thinks fit;

     (e) after  considering all  objections and  suggestions which may
have been  received by  it before the date so specified, determine, by
order, the  three assembly  constituencies in  the State  in which the
said three additional seats shall be reserved for the Scheduled Tribes
and cause such order to be published in the Official Gazette; and upon
publication, the  order shall have the full force of law and shall not
be  called   in  question   in  any  court  and  the  Delimitation  of
Parliamentary and Assembly Constituencies Order, 1976, shall be deemed
to have been amended accordingly.

     (3) Every  order made under sub-section (2) shall, as soon as may
be after  it is  published under  that sub-section, be laid before the
Legislative Assembly of the State of Tripura."