- The Kerala Panchayat Raj (Amendment) Ordinance, 2021 was promulgated on February 9, 2021. It repeals: (i) the Kerala Panchayat Raj (Amendment) Ordinance, 2020, and (ii) the Kerala Panchayat Raj (Third Amendment) Ordinance, 2020, which expired on February 11, 2021. The 2021 Ordinance extends the provisions of the two 2020 Ordinances.
- The 2021 Ordinance amends the Kerala Panchayat Raj Act, 1994. The Act established a three-tier Panchayat Raj system in the State of Kerala. The 2021 Ordinance amends: (i) the limits on the total number of seats to be filled by direct elections in a panchayat, and (ii) certain procedures related to the conduct of polls during a pandemic.
- Strength of Panchayats: The Act provides for the state government to notify the total number of seats in panchayats to be filled by direct elections, subject to certain limits. The 2021 Ordinance reduces the limits prescribed under the Act, as specified in Table 1.
Table 1: Limits on number of directly elected seats in Panchayats
Type of Panchayat
|
1994 Act
|
2021 Ordinance
|
Village Panchayat
|
Minimum: 14, Maximum: 24
|
Minimum: 13, Maximum: 23
|
Block Panchayat
|
Minimum: 14, Maximum: 24
|
Minimum: 13, Maximum: 23
|
District Panchayat
|
Minimum: 17, Maximum: 33
|
Minimum: 16, Maximum: 32
|
- Special provision for postal ballot for certain persons: The Act prescribes the manner in which votes are to be cast in panchayat elections and prohibits voting by proxy. The 2021 Ordinance allows certain categories of persons to vote in panchayat elections by postal ballot or in person at polling stations, as prescribed. These persons include: (i) those affected by an epidemic disease (as notified under Kerala Epidemic Diseases Ordinance, 2020), or (ii) those in quarantine (as per guidelines issued by the Union Ministry of Health and Family Welfare).
- Fixing poll timings: The Act empowers the State Election Commission to fix the hours during which panchayat polls will be conducted. It also specifies that the total period allotted on any one day for polling in a ward must be a minimum of eight hours between 7 am and 5 pm. The 2021 Ordinance extends the poll timings till 6 pm. The last hour of this time period shall be used to allow persons affected by an epidemic disease, or in quarantine, to cast their vote directly at the polling station.
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