Section 151A in The Representation Of The People (Amendment) Act, 1996
151A. Time limit for filling vacancies referred to in sections 147, 149, 150 and 151. Notwithstanding anything contained in section 147, section 149, section 150 and section 151, a bye- election for filling any vacancy referred to in any of the said sections shall be held within a period of six months from the date of the occurrence of the vacancy: Provided that nothing contained in this section shall apply if-(a) the remainder of the term of a member in relation to a vacancy is less than one year; or
(b)The Election Commission in consultation with the Central Government certifies that it is difficult to hold the bye- election within the said period.". K. L. MOHANPURIA, Secy. to the Govt. of India.
