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HOUSE OF THE PEOPLE (EXTENSION OF DURATION) ACT, 1976
30 OF 1976
An Act to provide for the extension of the duration of the present House of the People Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows :- Prefatory Note-Statement of Objects and Reasons.-The duration of the present House of the People will in normal course expire on the 18th March, 1976. Having regard to the Proclamations of Emergency now in operation, it is considered necessary to extend the duration of the present House of the People by a period of one year. Under the proviso to clause (2) of Art.83 of the Constitution of India, while a Proclamation of Emergency is in operation. Parliament has the power to extend by law the duration of the House of the People for a period not exceeding one year at a time and not extending in any case beyond a period of six months after the Proclamation has ceased to operate. The Bill seeks to give effect to the above object.
SECTION 1 : Short title
This Act may be called the House of the People (Extension of Dutation) Act, 1976.
SECTION 2 : Extension of duration of the present House of the People
The period of five years [being the period for which the House of the People may, under clause (2) of (Art.83 of the Constitution of india) , continue from the date appointed for its first meeting] in relation to the present House of the People shall, while the Proclamations of Emergency issued on the 3rd day of December, 1971 and on the 25th day of June, 1975, are both in operation, be extended for a period of one year : Provided that if both or either of the said Proclamations cease or ceases to operate before the expiration of the said period of one year, the present House of the People shall, unless previously dissolved under clause (2) of (Art.83 of the Constitution of India) , continue until six months after the cesser of operation of the said Proclamations or Proclamation but not beyond the said period of one year.
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