Section 116C(2) in The Representation of the People Act, 1951
(2)As soon as an appeal is decided, the Supreme Court shall intimate the substance of the decision to the Election Commission and the Speaker or Chairman, as the case may be, of the House of Parliament or of the State Legislature concerned and as soon as may be thereafter shall send to the Election Commission an authenticated copy of the decision; and upon its receipt, the Election Commission shall—(a)forward copies thereof to the authorities to which copies of the order of the High Court were forwarded under section 160; and(b)cause the decision to be published in the Gazette or Gazettes in which that order was published under the said section.
