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MLAs’ Disqualification: Apex Court Questions Plea - (31 Jul 2019)

ELECTION

Apex Court has expressed strong reservations about appropriating the power conferred exclusively on the Tamil Nadu Assembly Speaker under the anti-defection law to conduct disqualification proceedings against Deputy Chief Minister O. Panneerselvam and 10 other AIADMK MLAs for voting against the confidence motion moved by Chief Minister Edapadi Palaniswami in February 2017.

Tags : APEX COURT   MLA DISQUALIFICATION  

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