Puducherry Lt Governor Tamilisai Soundararajan has asked Chief Minister V Narayanasamy to prove his government’s majority in the Vidhan Sabha. According to her direction, the House will meet on Monday, and the only agenda before it will be the confidence vote.
The L-G has also directed that votes will be counted by a show of hands, and the entire proceedings of the Assembly will be recorded.
The Congress-DMK government has lost majority in the House. Six MLAs of the ruling alliance have resigned from the Vidhan Sabha over the last month, including two on Sunday, the eve of the trust vote.
Puducherry trust vote: Numbers in the House
The strength of the Legislative Assembly is 33, including 30 elected MLAs and three MLAs nominated by the central government.
In the 2016 Assembly elections, the Congress had won 15 seats. One MLA was disqualified by the party last year under the anti-defection law. Another five have resigned, including one who quit on Sunday.
The Congress is supported in the Assembly by the DMK. The latter had three MLAs, but on Sunday, one of these MLAs resigned.
As of late Sunday evening, the ruling coalition had the support of 12 MLAs — 9 of the Congress, 2 of the DMK, and one Independent. Going into the trust vote, following the six resignations and one disqualification, the effective strength of the Puducherry Assembly is 26.
The principal opposition party, the All India N R Congress, had won 8 seats in the 2016 elections. In 2019, one of its MLAs was disqualified after being convicted in a disproportionate assets case, and this seat was subsequently wrested by the DMK.
The N R Congress has the AIADMK as its ally, which has 4 MLAs. In 2018, the central government nominated 3 MLAs, who were BJP functionaries, to the Legislative Assembly.
In the House of 26 currently, the government has 12 MLAs — one short of the halfway mark. This includes the Speaker, a Congress MLA — but he cannot vote unless there is a tie.
The opposition has 14 MLAs — 7 from N R Congress, 4 from the AIADMK, and 3 nominated MLAs. Chief Minister Narayanasamy contends that the nominated MLAs do not have the power to vote in a confidence motion.
Puducherry’s nominated MLAs
When the Constitution was made, the states were categorised into those in Parts A, B, C, and D. Parts C and D states were merged into Union Territories with the reorganisation of states in 1956. The UTs were administered directly by the central government. Subsequently, a committee was appointed under then Law Minister Asoke Kumar Sen to give recommendations on granting more powers to the UTs.
In 1962, after the signing of a treaty with France, the territories of Pondicherry, Karaikal, Mahe, and Yanam became part of the Indian Union. In the same year, then Home Minister Lal Bahadur Shastri introduced a Constitution Amendment Bill in Parliament, which grouped these territories into the Union Territory of Pondicherry, and also inserted a new Article 239A into the Constitution.
The new article gave Parliament power to create a legislature for Union Territories. The government’s proposal was similar to Article 240 of the Constitution, which had governed the administration of Part C states. This article also gave the central government the option to create a legislature that was fully nominated.
The proposal faced resistance in Lok Sabha. Hari Vishnu Kamath, a Janata Party member from Hoshangabad, who had been a member of the Constituent Assembly, the provisional and first Parliament, moved an amendment to the Home Minister’s proposal, opposing the idea of a wholly nominated legislature.
Shastri accepted his suggestion — and Article 239A provided that the legislature created for Union Territories could be either fully elected, or part nominated and part elected.
Exercising the power given by the Constitution, the central government made The Government of Union Territories Act, 1963. This law specifies that the Puducherry legislature will have 30 elected MLAs, and a maximum of three MLAs nominated by the central government. The law also specifies that the nominated persons should not be government employees.
Voting by nominated MLAs
In 2018, the nomination of the three Puducherry MLAs was challenged before the Madras High Court. It was contended that the central government did not consult the Puducherry government before nominating them to the Legislative Assembly. After the High Court upheld the nominations of the three BJP members, the case went in appeal to the Supreme Court.
In December 2018, a three-judge Bench of the apex court held that no consultation with the Puducherry government was required before nominating members. (K Lakshminarayanan v. Union of India and Anr, 2018)
The Court also considered whether the nominated members had the power to vote on the Budget and on the no-confidence motion against the government. It held that the 1963 law did not distinguish between elected and nominated MLAs – so, they enjoyed voting powers at par with elected MLAs, and were empowered to vote in no-confidence motions.
In Parliament, the President can appoint 12 members to Rajya Sabha. These members enjoy the same voting rights as elected members, except that they can’t vote in the election of the President. Until last year, the President could also appoint two members to Lok Sabha from the Anglo-Indian community. These members too, had the right to vote on all matters, except the election of the President.
In the past, courts have intervened in cases of fresh nomination of Anglo-Indian MLAs. In 2005 and 2018, the Supreme Court stayed the nomination of Anglo-Indian MLAs before trust votes in Jharkhand and Karnataka respectively.
Chakshu Roy is Head of Outreach at PRS Legislative Research, New Delhi