- The Central Government shall, at the time of any general election to be held for the purposes of constituting the House of the People or the Legislative Assembly of a State provide to the Election Commission such number of copies of electoral roll, as finally published under the Representation of the People Act, 1950 (43 of 1950), as the Election Commission may require for supplying the same free of cost to the candidate of recognised political parties through such officers as may be specified by the Election Commission and such officer shall act in accordance with such general or special directions as may be issued by the Election Commission in this behalf.
