Section 29A(4) in The Representation of the People Act, 1951
(4)Every such application shall contain the following particulars, namely:—(a)the name of the association or body;(b)the State in which its head office is situate;(c)the address to which letters and other communications meant for it should be sent;(d)the names of its president, secretary, treasurer and other office-bearers;(e)the numerical strength of its members, and if there are categories of its members, the numerical strength in each category;(f)whether it has any local units; if so, at what levels;(g)whether it is represented by any member or members in either House of Parliament or of any State Legislature; if so, the number of such member or members.
