(a) whether the Government proposes to amend the Representation of the People Act to make it compulsory for political parties winning general and assembly elections to bring details regarding fulfilment of promises made by them in their manifestoes in public forum in the third year and making recognition of political parties contingent upon fulfilment of those promises; and
(b) if so, the details thereof and if not, the reasons therefor?
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ANSWER
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ANSWER
MINISTER OF LAW AND JUSTICE, COMMUNICATIONS AND ELECTRONICS AND INFORMATION TECHNOLOGY
(SHRI RAVI SHANKAR PRASAD)
(a) and (b): No proposal to amend the Representation of the People Act to make it compulsory for political parties winning general and assembly elections to bring details regarding fulfilment of promises made by them in their manifestoes in public forum in the third year and making recognition of political parties contingent upon fulfilment of those promises is under consideration of the Government.
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