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Due to the results of the Lok Sabha Elections , till now there has been no name elected as the Leader of Opposition. Hence, a PIL has been filed before the Delhi High Court seeking the framing of policy in this regard. The present petition are filed by Advocates Manmohan Singh Narula and Sishmita Kumari and it states that Leader of Opposition is a 'statutory post' and that the Speaker cannot have any discretion in appointing the Leader of Opposition.
Congress has declared Murshidabad MP Adhir Ranjan Chowdhury as their leader in Lok Sabha, however, the newly appointed Speaker Om Birla has not appointed him as the Leader of Opposition, states the petition.Since Congress with 52 MPs does not have 10% seats in the Lok Sabha, it is not given the post of Leader of Opposition. This 10% rule is not recognized by statute, and there is no mention of it in the Salaries and Allowances of Leaders of Opposition in Parliament Act, 1977, statesthe PIL.The Leader of Opposition is a key functionary in parliamentary democracy, and has statutory roles to perform in the appointments of CVC, CBI Director, Lok Pal.
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