Section 8 in The Representation Of The People (Amendment) Act, 1996
8. Amendment of section 38. In section 38 of the 1951-Act, for sub- section (2), the following sub- sections shall be substituted, namely:-(2) for the purpose of listing the names under sub- section (1), the candidates shall be classified as follows, namely:-(i) candidates of recognised political parties;
(ii)candidates of registered political parties other than those mentioned in clause (i);(iii)other candidates.(3)The categories mentioned in sub- section (2) shall be arranged in the order specified therein and the names of candidates in each category shall be arranged in alphabetical order and the addresses of the contesting candidates as given in the nomination papers together with such other particulars as may be prescribed.
