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LOK SABHA ELECTIONS 2019
Performance of Political Parties

Legal Provisions/ Guidelines
Legacy Information
 Section 29A of the RP Act 1951 about Registration with the Election Commission
of associations and bodies as political parties states that (1) Any association or T40.1 Performance of Political Parties in 1951-52 Election
body of individual citizens of India calling itself a political party and intending to No. of Political No. of No. of No. of
avail itself of the provisions of this Part shall make an application to the Election Election Year Parties Candidates Candidates Candidates
Commission for its registration as a political party for the purposes of this Act. 1951-52 Participated participated won election forfeited

 Section 29B of the RP Act 1951 about Political parties entitled to accept their deposit
contribution. Subject to the provisions of the Companies Act, 1956 (1 of 1956), National parties 14 1217 418 344
every political party may accept any amount of contribution voluntarily offered Recognized State
to it by any person or company other than a Government company: Provided Parties 39 124 34 41
that no political party shall be eligible to accept any contribution from any Registered
foreign source defined under clause (e) of section 2 of the Foreign Contribution (unrecognized) 0 0 0 0
(Regulation) Act, 1976 (49 of 1976).
parties
 Section 29C of the RP Act 1951 about Declaration of donation received by Independent
the political parties: (1) The treasurer of a political party or any other person Candidates 533 37 360
authorised by the political party in this behalf shall, in each financial year,
prepare a report in respect of the following, namely: (a) the contribution in Total 53 1874 489 745
excess of twenty thousand rupees received by such political party from any
person in that financial year; (b) the contribution in excess of twenty thousand T40.2 Performance of Political Parties in 1977 Election
rupees received by such political party from companies other than Government
companies in that financial year. No. of Political No. of No. of No. of
Election Year Candidates
 A candidate shall be treated as candidate set up by a political party, whether 1977 Parties Candidates Candidates forfeited
recognized as National or State party or a registered unrecognized party, if, Participated participated won election their deposit
and only if: (1) The candidate has made a declaration to that effect in any of National parties 5 1060 481 100
his nomination papers; (2) A notice in Form A and B has been submitted to
Returning Officer by 3 p.m. on the last date for making nominations; (3) Form A Recognized State 15 85 49 6
and B should bear signatures in original. Parties
Registered
(unrecognized) 14 70 3 60
T40.3 Political Parties Participated in Lok Sabha Elections 2019 parties

No. of Independent
No. of Political No. of No. of Candidates 1224 9 1190
Parties Candidates Candidates Candidates
Participated participated won election forfeited their
deposit Total 34 2439 542 1356
National parties 7 1454 397 670

Recognized State 43 347 136 50
Parties

Registered 623 2792 6 2754
(unrecognized)
parties

Independent 0 3461 4 3449
Candidates
Total 673 8054 543 6923

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