Page 261 - Leap of Faith Vol - 2
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Electoral Reforms – Way Forward Chapter 11
Commissioners. Thirdly, the annual budget of Election demand for grants of the Ministry of Law and Justice.
Commission of India should be charged on the Fourthly, it is imperative that the institution should have
consolidated fund of India as in the case of other an independent secretariat on the lines of Lok Sabha and
Constitutional bodies like the Supreme Court, Comptroller Rajya Sabha Secretariats rather than be regulated by the
& Auditor General and Union Public Service Comission rules made on the behalf of the President of India under
rather than voted in the Union Budget as part of the Article 309 of the Constitution of India.
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