SYMBOLS

Registered unrecognized political parties under section 29A of R.P. Act, 1951 are registered parties for all States/UTs.

Election Commission's letter No. 56/228/96/JUD.-II, Dated 14 August, 1996, addressed to the Chief Electoral Officers of all States and Union Territories.
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Subject : Registered un-recognised political parties under section 29-A of the RP Act, 1951 are registered parties for all states/UTs.

You are aware that political parties are registered with the Commission under the provisions of section 29A of the Representation of the People Act., 1951. After a party is registered by the Commission under the provisions of aforesaid section, a letter is addressed to the party with regard to its registration and a copy of the same is endorsed to all the Chief Electoral officers. Thereafter, the names of such parties are notified in table III (containing the list of registered un-recognised political parties) of the Commission's notification issued under para 17 of Election Symbols (Reservation and Allotment) Order, 1968, from time to time.

2. A party so registered with the Commission in registered for the purposes of all elections to Parliament and State Legislature held in any State/Union Territory.

3. It has been brought to the notice of the Commission that certain Chief Electoral Officers/Returning Officers are not accepting these parties as a registered party in their States/Union Territories on the ground that the registered address of the party is outside that State/Union Territory.

4. It is again clarified that a party registered by the Commission under section 29A of the Representation of the People Act., 1951 is a registered party for all States/Union Territories and such party can contest election from any where for any House of Parliament or state legislature of any State/Union Territory.

5. This may be brought to the notice of all District Election Officers/Returning Officer and all others concerned in your State/Union Territory.



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