One  of the important recommendations made by the Election  Commission
in  its  Report on the Third General Elections in India in  1962,  and
accepted  by  the  Government  relates to the  abolition  of   election
tribunals and trial of election petitions by High Courts.

If  the proposal for a legislation to amend the Representation of  the
People  Act, 1951, containing, inter alia, provisions for the trial of
election  petitions by High Courts instead of the election  tribunals,
as  at  present, is accepted by Parliament, it would be  necessary  to
make  a  minor  amendment  in  clause   (1)  of   article  324  of  the
Constitution  for  the  purpose  of   deleting   therefrom  the   words
",including  the appointment of election tribunals for the decision of
doubts  and disputes arising out of or in connection with elections to
Parliament and to the Legislatures of States".

The Bill is intended to give effect to the aforesaid object.

NEW DELHI;                                       G. S. PATHAK.

The 16th August, 1966.

          THE CONSTITUTION (NINETEENTH AMENDMENT) ACT, 1966

                                       [11th December, 1966.]

An Act further to amend the Constitution of India.

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

1.   Short title.- This Act may be called the Constitution (Nineteenth
Amendment) Act, 1966.