Section 2 in THE CONSTITUTION (NINETEENTH AMENDMENT) ACT, 1966
2. Amendment of article 324.-
In article 324 of the Constitution, in clause (1), the words, "including the appointment of election tribunals for the decision of doubts and disputes arising out of or in connection with elections to Parliament and to the Legislatures of States" shall be omitted.[The Constitution (Nineteenth Amendment) Act, 1966, abolished Election Tribunals in India and enabled trial of election petitions by High Courts. It amended clause (1) of article 324 of the Constitution, which provides for vesting of the power of superintendence, direction and control of elections with the Election Commission. The 19th Amendment removed the provision relating to the power of "the appointment of election tribunals for the decision of doubts and disputes arising out of or in connection with elections to Parliament and to the Legislatures of States". Provisions for the trial of election petitions by High Courts instead of the election tribunals, was provided for by amending the Representation of the People Act, 1951.Also Refer]
