147. Power of the State Government to invest with judicial powers officers appointed to enquire into conduct of elections.
- The [Central Government] [Substituted for [State Government] vide MOH Notification No. S.O.63(E), dated 3.2.1978.] may invest any person or persons authorised by it to hold an enquiry into the conduct of, or into allegations of corrupt practices with all or any of the powers conferred upon [the High Court] [Substituted for [the Tribunal appointed] vide MOH Notification No. S.O.63(E), dated 3.2.1978.] to hold an enquiry into an election by the provisions of Chapter III of the Representation of the People Act, 1951] [Section 144-A inserted by Punjab Act 1 of 1959, section 47.] and may prescribe the procedure to be followed, and provide for the execution of any order as to costs passed by such person or persons in such enquiry.
