Point of privilege
Notice received by the Chairman from the Supreme Court in the matter of Special Reference under Article 143 of the Constitution regarding Presidential Election.
Facts of the case and ruling by the Chairman
On the 9th May, 1974, the Chairman (Shri G. S. Pathak), informed1 the House as under:-
"A notice was received by me from the Supreme Court in the matter of the Special Reference (No. 1 of 1974) under article 143 of the Constitution relating to Presidential election.
I placed the Notice before the General Purposes Committee at a meeting held yesterday to which Leaders of various Groups were invited to consider the action if any to be taken on the Notice. The consensus in the meeting was that no action need be taken by me on the Notice. I hope the House agrees with this."
The House agreed and no action was taken in the matter.
1. R.S. Deb., dt. 9-5-1974.