Section 106 in The Representation of the People Act, 1951
106. Transmission of order to the appropriate authority, etc., and its publication.—
As soon as may be after the receipt of any order made by 1the High Court under section 98 or section 99, the Election Commission shall forward copies of the order to the appropriate authority and, in the case where such order relates to an election 2 to a House of Parliament or to an election to the House or a House of the Legislature of a State, also to the Speaker or Chairman, as the case may be, of the House concerned and 3shall cause the order to be published—(a)where the order relates to an election to a House of Parliament, in the Gazette of India as well as in the Official Gazette of the State concerned; and(b)where the order relates to an election to the House or a House of the Legislature of the State, in the Official Gazette of the State.
