Registration of political parties is governed by the provisions of Section 29A of the Representation of the People Act, 1951. An association seeking registration under the said Section has to submit an application to the Commission within a period of 30 days following the date of its formation, as per the guidelines prescribed by the Commission in exercise of the powers conferred by Article 324 of the Constitution of India and Section 29A of the Representation of the People Act, 1951.
In order to enable applicants to track the status of the application, the Commission has launched a “Political Parties Registration Tracking Management System (PPRTMS)”.
The salient feature in the PPRTMS is that the applicant, who is applying for party registration from 1-01-2020 will be able to track the progress of his/her application and will get the status update through SMS and e-mail. The status can be tracked through the Commission’s portal at the link https://pprtms.eci.gov.in/. The Commission in the month of December, 2019, has amended the guidelines and issued a Press Note dated 02.12.2019 regarding registration of political party for the information of the general public. The new guidelines have been put to effect from 01-01-2020.
Election Commission
[Press Release dt. 01-01-2020]
[Source: PIB]