Section 39A(4) in The Representation of the People Act, 1951
(4)The Election Commission may, for the purposes of this section, make code of conduct for cable operators and electronic media and the cable operators and every person managing or responsible for the management of the electronic media shall abide by such code of conduct. Explanation.—For the purposes of this section,—(a)“electronic media” includes radio and any other broadcasting media notified by the Central Government in the Official Gazette;(b)“cable television network” and “cable operator” have the meanings respectively assigned to them under the Cable Television Networks (Regulation) Act, 1995 (7 of 1995).
