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Disqualified Lawmakers’ House Membership to Be Revived if Conviction is Stayed: SC - (27 Sep 2018)

Supreme Court has affirmed that once the conviction of an MP or MLA has been stayed by the appellate court under section 389 of the CrPC, the disqualification under sub-sections 1, 2 and 3 of Section 8 of the Representation of the People’s Act, 1951 will not operate.

Tags : SUPREME COURT   DISQUALITFICATION   REPRESENTATION OF THE PEOPLE’S ACT  

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