Section 78A(2) in The Representation of the People Act, 1951
(2)The material referred to in sub-section (1) shall be supplied,—(i)subject to such conditions as may be imposed by the Central Government in consultation with the Election Commission with respect to the reduction of the maximum expenditure which may be incurred by the candidate under section 77; and(ii)through such officers as may be specified by the Election Commission who shall act in accordance with such general or special directions as may be given by the Election Commission.
