32. Breach of official duty in connection with the preparation, etc., of electoral rolls.—
(1) If
any electoral registration officer, assistant electoral registration officer or other person required by
or under this Act to perform any official duty in connection with the preparation, revision or
correction of an electoral roll or the inclusion or exclusion of any entry in or from that roll, is
without reasonable cause, guilty of any act or omission in breach of such official duty, he shall be
punishable 4[with imprisonment for a term which shall not be less than three months but which may
extend to two years and with fine].
(2) No suit or other legal proceeding shall lie against any such officer or other person for
damages in respect of any such act or omission as aforesaid.
(3) No court shall take cognizance of any offence punishable under sub-section
(1) unless there
is a complaint made by order of, or under authority from, the Election Commission or the Chief
Electoral Officer of the State concerned.]
1. Subs. by Act 2 of 1956, s. 25, for section 29 (w.e.f. 1-3-1956).
2. Ins. by Act 58 of 1958, s. 11 (w.e.f. 30-12-1958).
3. Subs. by Act 20 of 1960, s. 4, for section 31 (w.e.f. 8-5-1960).
4. Subs. by Act 21 of 1996, s. 2, for certain words (w.e.f. 1-8-1996).
20
1
[THE FIRST SCHEDULE
(See section 3)
Allocation of Seats in the House of the People
Name of the State/Union Number of seats in the House as constituted in 2004 Number of seats in the House as subsequently constituted as
territory on the basis of the Delimitation of Parliamentary and per the Delimitation of Parliamentary and Assembly
Assembly Constituencies Order, 1976 as amended Constituencies Order, 2008
from time to time
Total Reserved for Reserved for Total Reserved for the Reserved for the
the Scheduled the Scheduled Scheduled Castes Scheduled Tribes
Castes Tribes
1 2 3 4 5 6 7
I. STATES
2[1.Andhra Pradesh 42 6 2 25 4 1]
2. Arunachal Pradesh 2 - - 2 - -
3. Assam 14 1 2 14 1 2
4. Bihar 40 7 - 40 6 -
5.Chhattisgarh 11 2 4 11 1 4
6. Goa 2 - - 2 - -
7. Gujarat 26 2 4 26 2 4
8. Haryana 10 2 - 10 2 -
9. Himachal Pradesh 4 1 - 4 1 -
3[* * * * * * *]
10. Jharkhand 14 1 5 14 1 5
11. Karnataka 28 4 - 28 5 2
12. Kerala 20 2 - 20 2 -
13. Madhya Pradesh 29 4 5 29 4 6
14. Maharashtra 48 3 4 48 5 4
15. Manipur 2 - 1 2 - 1
16. Meghalaya 2 - - 2 - 2
17. Mizoram 1 - 1 1 - 1
18. Nagaland 1 - - 1 - -
19. Orissa 21 3 5 21 3 5
20. Punjab 13 3 - 13 4 -
21. Rajasthan 25 4 3 25 4 3
22. Sikkim 1 - - 1 - -
23. Tamil Nadu 39 7 - 39 7 -
4[24. Telangana - - - 17 3 2]
25. Tripura 2 - 1 2 - 1
26. Uttarakhand 5 - - 5 1 -
27. Uttar Pradesh 80 18 - 80 17 -
28. West Bengal 42 8 2 42 10 2
II. UNION TERRITORIES
1. Andaman and Nicobar 1 - - 1 - -
Islands
2. Chandigarh 1 - - 1 - -
5[3. Dadra and Nagar 1 - 1 2 - 1]
Haveli Daman and Diu
4. Delhi 7 1 - 7 1 -
5. Lakshadweep 1 - 1 1 - 1
6. Puducherry 1 - - 1 - -
6[7. Jammu and Kashmir 5 - - 5 - -]
8. Ladakh 1 - - 1 - -
543 79 41 543 84 47
1. Subs. by Act 10 of 2008, s. 8, for the First Schedule (w.e.f. 16-4-2008).
2. Subs. by Act 6 of 2014, s. 14 and the Second Schedule, for “1. Andhra Pradesh 42 6 2 42 7 3” (w.e.f. 2-6-2014 ).
3. Entry “10. Jammu and Kashmir” deleted by Act 34 of 2019, s. 10 (w.e.f. 31-10-2019). Now Jammu and Kashmir is a
Union territory, vide Act 34 of 2019, s. 2 (w.e.f. 31-10-2019).
4. Ins. by Act 6 of 2014, s. 14 and the Second Schedule (w.e.f. 2-6-2014).
5. Subs. by Act 44 of 2019, ss. 3 and 6 (w.e.f. 26-1-2020).
6. Ins. by Act 34 of 2019, ss. 3 and 10 (w.e.f. 31-10-2019).
21
1
[THE SECOND SCHEDULE]
(See sections 7 and 7A)
Total number of Seats in the Legislative Assemblies
Name of the State/Union Number of seats in the House as constituted on Number of seats in the House as subsequently
territory the basis of the Delimitation of Parliamentary constituted as per the Delimitation of Parliamentary
and Assembly Constituencies Order, 1976 as and Assembly Constituencies Order, 2008
amended from time to time
Total Reserved for Reserved for Total Reserved for the Reserved for the
the Scheduled the Scheduled Scheduled Scheduled
Castes Tribes Castes Tribes
1 2 3 4 5 6 7
I. STATES
2[1. Andhra Pradesh 294 39 15 175 29 7]
2. Arunachal Pradesh 60 - 59 60 - 59
3. Assam 126 8 16 126 8 16
4. Bihar 243 39 - 243 38 2
5.Chhattisgarh 90 10 34 90 10 29
6. Goa 40 1 - 40 1 -
7. Gujarat 182 13 26 182 13 27
8. Haryana 90 17 - 90 17 -
9. Himachal Pradesh 68 16 3 68 17 3
3[* * * * * * *]
4[10. Jharkhand 81 9 28 81 9 28
11. Karnataka 224 33 2 224 36 15
12. Kerala 140 13 1 140 14 2
13. Madhya Pradesh 230 34 41 230 35 47
14. Maharashtra 288 18 22 288 29 25
15. Manipur 60 1 19 60 1 19
16. Meghalaya 60 - 55 60 - 55
5[39]
17. Mizoram 40 - 39 40 -
18. Nagaland 60 - 59 60 - 59
19. Orrisa 147 22 34 147 24 33
20. Punjab 117 29 - 117 34 -
21. Rajasthan 200 33 24 200 34 25
22. Sikkim 32 2 12** 32 2 12**
23. Tamil Nadu 234 42 3 234 44 2
6[24. Telangana - - - 119 19 12]
25. Tripura 60 7 20 60 10 20
26. Uttarakhand 70 12 3 70 13 2
27.Uttar Pradesh 403 89 - 403 85 -
28. West Bengal 294 59 17 294 68 16]
II. UNION
TERRITORIES
1. Delhi 70 13 - 70 12 -
2. Puducherry 30 5 - 30 5 -
7[3. Jammu and Kashmir 83 6 - 83 6 -]
1. Subs. by Act 10 of 2008, s. 8, for the Second Sch. (w.e.f. 16-4-2008).
2. Subs. by Act 6 of 2014, s. 17, for entry 1 (w.e.f. 2-6-2014).
3. Entry 10 omitted by Act 34 of 2019, s. 14 (w.e.f. 31-10-2019).
4. Entries 11 to 29 renumbered as 10 to 28 by Act 34 of 2019, s. 14
(9)
(b) (w.e.f. 31-10-2019).
5. Subs. by Act 41 of 2009, s. 3, for “38” (w.e.f. 1-2-2010).
6. Ins. by Act 6 of 2014, s. 17 (w.e.f. 2-6-2014).
7. Ins. by Act 34 of 2019, s. 14 (w.e.f. 31-10-2019).
22
*Under the Constitution of Jammu and Kashmir, the number of seats in the Legislative Assembly of that State excluding the 24 seats
earmarked for Pakistan occupied territory is 87 out of which 7 seats have been reserved for the Scheduled Castes in pursuance of the
Jammu and Kashmir Representation of the People Act, 1957.
** Reserved 1 seat for Sanghas and 12 seats for the Sikkimese of Bhutia Lepcha origin.]
23
1
[THE THIRD SCHEDULE
(See section 10)
Allocation of Seats in the Legislative Councils
Name of State Total number of Number to be elected or nominated under article 171
(3)
seats
Sub-clause Sub-clause Sub-clause Sub-clause Sub-clause
(a)
(b)
(c)
(d)
(e)
1 2 3 4 5 6 7
2[1. Andhra Pradesh 58 20 5 5 20 8]
3[2. Bihar 75 24 6 6 27 12]
4* * * * * * *
5[3.] Madhya Pradesh 90 31 8 8 31 12
6* * * * * * *
7[5. Maharashtra 78 22 7 7 30 12]
8[6. 9[Karnataka] 75 25 7 7 25 11]
10* * * * * * *
11[7. Tamil Nadu 78 26 7 7 26 12]
12
[7A. Telangana 40 14 3 3 14 6]
13[8. Uttar Pradesh 100 36 8 8 38 10]
1. Subs. by Act 37 of 1957, s. 12, for the Third Schedule (w.e.f. 18-9-1957).
2. Subs. by Act 12 of 2015, s. 3, for the existing entry 1 (w.e.f. 29-4-2015).
3. Subs. by Act 30 of 2000, s.17, for entry 2 (w.e.f. 15-11-2000).
4. Entry relating to Bombay omitted by Act 11 of 1960, s. 21 (w.e.f. 1-5-1960).
5. Entry 4 renumbered as entry 3 by s. 21, ibid. (w.e.f. 1-5-1960).
6. Omitted by Act 40 of 1986, s. 5 (w.e.f. 1-11-1986).
7. Ins. by Act 11 of 1960, s. 21 (w.e.f. 1-5-1960).
8. Subs. by Act 31 of 1987, s. 2, for entry 6 (w.e.f. 8-9-1987).
9. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, s. 3 and
Schedule, for “Mysore” (w.e.f. 1-11- 1973).
10. Omitted by Act 46 of 1969, s. 5 (w.e.f. 7-1-1970).
11. Ins. by Act 16 of 2010, s. 4 (w.e.f. 18-5-2010).
12. Ins. by Act 6 of 2014, s. 17 (w.e.f. 2-6-2014).
13. Subs. by Act 29 of 2000, s.18, for entry 8 (w.e.f. 9-11-2000).
24
THE FOURTH SCHEDULE
[See section 27
(2)]
Local authorities for purposes of elections to Legislative Councils
1
[ANDHRA PRADESH
1. Municipal Corporations.
2. Municipalities.
3. Nagar Panchayats.
4. Cantonment Boards.
5. Zila Praja Parishads.
6. Mandal Praja Parishads.]
2
[BIHAR
1. Nagar Parishads.
2. Cantonment Boards.
3. Nagar Panchayats.
4. Zila Parishads.
5. Panchayat Samitis.
6. Nagar Nigams (Corporations).
7. Gram Panchayats.]
3
[MADHYA PRADESH
4
[1. Municipalities.
2. Janapada Sabhas.
3. Mandal Panchayats.
4. Cantonment Boards.
5. Notified Area Committees.
6. Town Area Committees.]]
5
****
6
[MAHARASHTRA
7
[1. Municipalities.
2. Cantonment Boards.
8
* * * * *
4. Zilla Parishad.]]
1. Ins. by Act 1 of 2006, s. 4
(b) (w.e.f. 11-1-2006).
2. Subs. by Act 6 of 2003, s. 2, for “BIHAR” (w.e.f. 6-1-2003).
3. Ins. by the Adaptation of Laws (No. 2) Order, 1956.
4. Subs. by Act 37 of 1957, s. 12
(c) (iii), for the existing entries (w.e.f. 1-11-1956).
5. The heading “TAMIL NADU” and the entries relating thereto omitted by the Tamil Nadu Legislative Council (Abolition) Act, 1986,
s. 5 (w.e.f. 1-11-1986).
6. Ins. by Act 40 of 1961, s. 6 (w.e.f. 20-9-1961).
7. Subs. by Act 2 of 1963, s. 2, for the existing entries (w.e.f. 25-1-1963).
8. Omitted by Act 21 of 1989, s. 5 (w.e.f. 22-5-1989).
25
1
[KARNATAKA]
2
[1. City Municipal Corporations.
2. City Municipal Councils.
3. Town Municipal Councils.
4. Town Panchayats.
5. Zilla Panchayats.
6. Taluk Panchayats.
7. Grama Panchayats.
8. Cantonment Boards.]]
3* * * * *
4
[TAMIL NADU
1. Municipalities, as referred to in article 243Q of the Constitution.
2. Panchayat Councils.
3. Cantonment Boards.
4. District Panchayats referred to in the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).]
5
[TELANGANA
1. Municipal Corporations.
2. Municipalities.
3. Nagar Panchayats.
4. Cantonment Boards.
5. Zila Praja Parishads.
6. Mandal Praja Parishads. ]
UTTAR PRADESH
6
[1. Municipal Corporations.
2. Municipal Councils.
3. Zila Panchayats.
4. Nagar Panchayats.
5. Kshettra Panchayats.
6. Cantonment Boards.]
7
* * * * *
8
* * * * *
1. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, s. 3 and
Schedule, for “MYSORE” (w.e.f. 1-11- 1973).
2. Subs. by Act 29 of 1996, s. 2, for the entries 1 to 5 (w.e.f. 13-9-1996).
3. Omitted by Act 46 of 1969, s. 5 (w.e.f. 7-1-1970).
4. Ins. by Act 16 of 2010, s. 4 (w.e.f. 18-5-2010).
5. Ins. by Act 6 of 2014, s. 23 (w.e.f. 2-6-2014).
6. Subs. by Act 29 of 1996, s. 2, for the entries 1 to 6 (w.e.f. 13-9-1996).
7. Omitted by Act 20 of 1969, s. 5 (w.e.f. 11-8-1969).
8. Omitted by the Adaptation of Laws (No. 2) order, 1956.
26
[THE FIFTH SCHEDULE.] Omitted by the Government of Union Territories Act, 1963
(20 of 1963), s. 57 and the Second Schedule.
27
[THE SIXTH SCHEDULE.] Omitted by the Representation of the People (Amendment)
Act, 1956 (2 of 1956), s. 27.
28
[THE SEVENTH SCHEDULE.] Omitted by s. 27, ibid.
29
