Page 83 - Leap of Faith Vol - 2
P. 83

Democracy Marches Ahead    Chapter 3



































            CEC S.P. Sen-Varma addressing Chief Election Officers in New Delhi, 1969
            Mid-Term elec ons to Haryana Legisla ve Assembly was   tolerated under any pretext” (Representa ve Government
            held  in  May,  1968;  and  those  to  the  legisla ve   Chapter X). The reduc on in distance to polling sta ons led
            assemblies  in  Punjab,  U ar  Pradesh,  Bihar  and  West   to  decrease  in  voters'  dependence  on  conveyances
            Bengal,  Nagaland  and  Pondicherry  (now  Puducherry)   arranged by the candidates.
            were held in February, 1969. They affected one-third of
            India's  electorate.  However,  the  mid-term  polls  also
            afforded  the  Elec on  Commission  of  India  an   e  mid-term  polls  that  followed  the  Fourth  General
            opportunity to try a number of innova ons.         Elections  (1967)  disrupted  the  synchrony  of
                                                               Parliamentary  and  Assembly  Elections.  e  trend  was
            A “Minimum Code of Conduct” for poli cal par es was   exacerbated  by  increased  instances  of  imposing
            issued for the first  me under the signature of the Chief   President's Rule under Article 356 (as many as 62 times
            Elec on  Commissioner  on  September  26,  1968.  The   between 1967 and 1985) to handle constitutional crisis in
            distance between two polling sta ons was reduced from   the states. e term of the Fih Lok Sabha (1971-77) was
            three  miles  (4.8  km)  to  two  miles  (3.6  km).  The  Chief   extended during the Emergency (1975-77). e Fourth,
            Elec on Commissioner took a leaf out of John Stuart Mill's   Sixth,  Ninth,  Eleventh  and  Twelh  Lok  Sabhas  faced
            observa ons, “the polling places should be so numerous as   premature dissolution. e concord between the terms of
            to be within easy reach of every voter; and no expenses of   central and state legislatures was irretrievably lost.
            conveyance  at  the  cost  of  the  candidate,  should  be


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