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ख़बरें: एक झलक

वर्तमान मुद्दे

1,330 files

  1. Clarification regarding election symbol

    ECI द्वारा

    Clarification regarding election symbol.
    Letter to CEO,
    West Bengal

    34 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  2. The Commission's Order to Shri Mahadev Sarkar District President, BJP, Nadia. dated 26.04.2019

    ECI द्वारा

    The Commission's Order to Shri Mahadev Sarkar District President, BJP, Nadia. dated 26.04.2019 
     

    28 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  3. Order dated 24.04.2019 of the Hon’ble High Court of Calcutta, Circuit Bench at Jalpaiguri- WP No. 5027 of 2019 in the matter of Gorkha Janmukti Morcha and anr Vs. the Election Commission of India & Ors.-reg

    ECI द्वारा

    Order dated  24.04.2019 of the Hon’ble High Court  of Calcutta, Circuit Bench at Jalpaiguri- WP No. 5027 of 2019  in the matter of Gorkha Janmukti Morcha and anr Vs. the Election Commission of India & Ors.-reg
     

    53 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  4. LIST OF CONTESTING CANDIDATES FOR THE FOURTH PHASE OF ELECTIONS (FORM 7A)

    ECI द्वारा

    In pursuance of sub-rule (2) of Rule-11 of the Conduct of Elections Rules, 1961, the list of contesting candidates for the Parliamentary Constituencies Scheduled for poll on 29th April, 2019 for the General Election to Lok Sabha, 2019
     

    913 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  5. लोक सभा के लिए साधारण निर्वाचन, 2019– सातवें चरण के निर्वाचन के लिए अधिसूचना- शुद्धिपत्र- तत्‍संबंधी

    ECI द्वारा

    लोक सभा के लिए साधारण निर्वाचन, 2019– सातवें चरण के निर्वाचन के लिए अधिसूचना- शुद्धिपत्र- तत्‍संबंधी 
     

    37 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  6. Commission's Order dated 22nd April, 2019 to Shri Navjot Singh Sidhu, Leader of Indian National Congress

    ECI द्वारा

    Commission's Order dated 22nd April, 2019 to Shri Navjot Singh Sidhu, Leader of Indian National Congress

    45 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  7. लोक सभा के लिए साधारण निर्वाचन 2019- सातवें चरण के निर्वाचन के लिए विधि एवं न्‍याय मंत्रालय द्वारा अधिसूचना

    ECI द्वारा

    लोक सभा के लिए साधारण निर्वाचन 2019- सातवें चरण के निर्वाचन के लिए विधि एवं न्‍याय मंत्रालय द्वारा अधिसूचना 

    48 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  8. लोक सभा के लिए साधारण निर्वाचन 2019– सातवें चरण के निर्वाचन के लिए अधिसूचना- तत्‍संबंधी

    ECI द्वारा

    लोक सभा के लिए साधारण निर्वाचन 2019– सातवें चरण के निर्वाचन के लिए अधिसूचना- तत्‍संबंधी 

    50 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  9. LIST OF CONTESTING CANDIDATES FOR THE THIRD PHASE OF ELECTIONS (FORM 7A)

    ECI द्वारा

    In pursuance of sub-rule (2) of Rule-11 of the Conduct of Elections Rules, 1961, the list of contesting candidates for the Parliamentary Constituencies Scheduled for poll on 23rd April, 2019 for the General Election to Lok Sabha, 2019

    240 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  10. Commission's Notice dated 20th April, 2019 to Shri Navjot Singh Sidhu, Leader of Indian National Congress

    ECI द्वारा

    Commission's Notice to
    Shri Navjot Singh Sidhu,
    Leader of Indian National Congress
    NOTICE
    Whereas, the Commission has announced the schedule for holding the General Election to the House of the People, 2019 vide Press Note no. ECI/PN/2019, dated10/03/2019 and provisions of Model Code of Conduct for political parties and candidates have come into force from that very date; and
    Whereas, the Chief Electoral Officer, Bihar, vide his letter dated  16th April, 2019  has forwarded a copy of video clip of the speech delivered by you on 15th April, 2019 at Blocks Barsoi and Barari of Katihar District in Bihar wherein you have made the following statements:-
    " ..........मैं अपने मुस्लिम भाईयों को एक ही बात कहने आया हूं कि आप ये ऐसी constituency  है जहाॅ आप Minority  बनके Majority   में हो 62 फीसदी constituency  में आपका वर्चस्व है ये BJP वाले शडयंत्रकारी लोग आपको बाॅंटने का प्रयास करेंगे। आपके वोट को बाॅंटने का प्रयास करेंगे। मैं कहता हूँ  अगर आप इकट्ठे आये तो तारिक साहब को भी दुनिया की कोई भी ताकत हरा नहीं पायेगी" and

     "..........आज साज़िश हो रही है पूर्णिंया में। मैं आप सब को चेतावनी देने आया  हूँ मुस्लिम भाईयों आप 64 प्रतिशत  आबादी हो यहाॅं पे। मेरे मुसलमान भाई जितने भी हैं वो ये मेरी पगड़ी है। आप सब लोग पंजाब मे भी काम करने जाते हो पंजाब में हमारी तरफ से प्यार मिलता है, मेहमां जो हमारा होता है जान से प्यारा होता है। अगर आपको कोई दिक्कत हो पंजाब में मैं मंत्री हूं जिस दिन पंजाब आईयेगा सिद्धू को अपने साथ खड़ा पाईयेगा कंधे से कंधा मिलाकर खड़ा पाईयेगा लेकिन मै आपको चेतावनी देने आया हूंॅ बहनों भाईयों ये बाॅंट रहे हैं आपको। मुस्लिम भाईयों वो यहाॅं पे आपको ओबैसी साहब जैसे लोगों को लाकर एक नई पार्टी साथ में खड़ी करके आप लोगों की वोटें बाॅंट के ये जीतना चाहते है। अगर तुम लोग इकट्ठे हुए 64 प्रतिशत आपकी आबादी है Minority Majority  में है यहां पे यदि तुम इकट्ठे हुए और इकट्ठे होकर एकजुट वोट डाला तो सब उलट जायेंगे मोदी सुलट जायेगा छक्का लग जायेगा......."; and
    Whereas, it has been informed that FIR has been lodged against you for these statements under relevant sections of Law in Barsoi Police Station of Katihar District ; and
    Whereas, your said statement has been widely published in the electronic and print media; and 
    Whereas, Para (3) of part I ‘General Conduct’ of “Model Code of Conduct for the guidance of Political Parties and Candidates”, inter-alia, provides that there shall be no appeal to caste or communal feelings for securing votes, and Para (4) of the said part I provides that all parties and candidates shall avoid scrupulously all activities which are corrupt practices and offences under the election law; and
    Whereas, sub-section (3) of Section 123 of the Representation of the People Act, 1951, which deals with ‘Corrupt Practices’ provides:
    “The appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent to vote or refrain from voting for any person on the ground of his religion, race, caste, community or language or the use of, or appeal to religious symbols or the use of, or appeal to, national symbols, such as the national flag  or the national emblem, for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate….”; and
    Whereas, the Hon’ble Supreme Court of India, vide judgement and Order dated 2.1.2017, in CivilAppeal No 37 of 1992 (Abhiram Singh vs C. D. Commachen), with Civil Appeal No.8339 of 1995, has held that Religion and Caste cannot be used by anyone while making any statement during electioneering or otherwise; and
    Whereas, the Commission is prima facie of the opinion that you have violated the aforesaid provisions of the MCC and the R. P. Act,1951 and also wilfully disobeyed the aforesaid Order of Hon'ble Supreme Court by making the impugned statements;
    Now, therefore, the Commission, after considering the available material and extant instructions on the matter, has decided to provide you an opportunity to explain your stand regarding the said statement. Your explanation shall be submitted within 24 hours of receipt of this Notice, failing which the Commission shall take a decision without further reference to you.

    14 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  11. Eros Now Web series on PM Modi - stay on streaming-reg.

    ECI द्वारा

    Eros Now Web series on PM Modi - stay on streaming-reg.
     

    16 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  12. Commission's order dated 19.4.2019 to Sh Satpal Satti along with letter to all Chief Electoral Officers

    ECI द्वारा

    1. Commission's Order to
    Sh. Satpal Satti, 
    State President, Bharatiya Janata Party, 
    Una, Himachal Pradesh
    2. Commission's Letter to all CEOs
    ORDER
    Whereas, the Commission has announced the schedule for holding the General Election to the House of the People, 2019 vide Press Note no. ECI/PN/23/2019, dated 10/03/2019 and provisions of Model Code of Conduct for political parties and candidates have come into force from that very date; and
    Whereas, para 2 of Part I ‘General Conduct’ of “Model Code of Conduct, for the guidance of Political Parties and Candidates” provides:-
     “Criticism of other political parties, when made, shall be confined to their policies and programme, past record and work. Parties and Candidates shall refrain from criticism of all aspects of private life, not connected with the public activities of the leaders or workers of other parties. Criticism of other parties or their workers based on unverified allegations or distortion shall be avoided”; and
    Whereas, the Commission, vide its letter no. 437/6/INST/2013-CC&BE, dated 28th November, 2013, advised all the political parties and candidates to refrain from any deeds/actions/otherwise that may be construed as being repugnant to honour and dignity of women; and
    Whereas, the Chief Electoral Officer, Himachal Pradesh vide his letter, dated 16th April, 2019 has forwarded a copy of a video clip of the speech delivered by Sh. Satpal Satti, State President of Bharatiya Janata Party, Himachal Pradesh on 13th April 2019, during a public meeting in Ramshaher of Solan District in Himachal Pradesh, wherein he made the following statement:-
    आपके परिवार के अन्दर 3 प्राईम मिनिस्टर रहे है। आपको यही पता नहीं लगता की बोलना क्या है। मंच के उपर से नरेन्द्र मोदी जी को चोर बोल रहे है कि चौकीदार चोर है। भाईया तेरी मां की जमानत हुई है, तेरी अपनी जमानत हुई है, तेरी जीजे की जमानत हुई है। पूरे टबर (परिवार) की जमानत हुई है। नरेन्द्र मोदी की न जमानत हुई है, न केस बना है, न किसी ने  सजा दी है। तू कौन होता है जज की तरह चोर बोलने वाला। एक पंजाबी व्यक्ति ने फेस बुक पे लिखा । रणधीर शर्मा ने कि मैं आपको बोल के नहीं, मैं आपको बोल नहीं सकता क्योंकि राहुल जी के बारे में हम भी बोल नहीं सकते क्यांेकि ऐ नेशनल पार्टी के लीड़र है और 3 बार कि एम0पी0 है। मैंने कहा लिखा क्या बोल तो दो। बोला लिखा नहीं। आप थोड़ा जरा फेस-बुक पर पढ़ों देखों हमसे भी ज्यादा गुस्सा लोगो को है। उसने लिखा है मै भारी मन से बोल रहा हूं उसने लिखा है कि अगर देश का चौकीदार चोर है और अगर तू बोलता है तो तू श्$$$$$$$$श् है। उसने इसलिए लिखा फेस बुक के उपर यानि लोगो को गुस्सा आता है कि देश के ईमानदार प्राईम मिनिस्टर को जो कहता है कि मैं आने वाला प्राईम मिनिस्टर हूं । मैं इस देश का प्राईम मिनिस्टर बनना चाहता हूं लेकिन मैं इस देश के प्राईम मिनिस्टर को चोर बोलता हूं मचं से खड़ा होकर।  
    Whereas, the said statement of Sh. Satpal Satti has been widely published in the electronic, print media and social media; and
    Whereas, an FIR no. 21/2019 dated 16.4.2019 under Section 294 of Indian Penal Code and under Section 125 of Representation of the people Act, 1951 has been lodged against Sh. Satpal Satti, State President Bharatiya Janata Party, Himachal Pradesh for his indecent and repugnant comments against President of Indian National Congress and
    Whereas, the Commission has observed that the impugned statement made by Sh. Satpal Satti is not only indecent but also derogatory and totally uncalled for; and
    Whereas, the Commission, based on the available evidence and material facts, is convinced that the statement made by Sh. Satpal Satti is in violation of the aforesaid provisions contained in para 2 of Part-1 General Conduct of the Model Code of Conduct and the Commission’s advisory, dated 28th November, 2013; and
    Now, therefore, the Commission, without prejudice to any Order/Notice issued or to be issued in the matter relating to MCC violations to Sh. Satpal Satti, State President of BJP, hereby, strongly condemns the impugned statement made by him during election campaign held at Ramshaher of Solan District in Himachal Pradesh and reprimands Sh. Satpal Satti for the above said misconduct. The Commission, under Article 324 of the Constitution of India and all other powers enabling in this behalf, bars Sh. Satpal Satti from holding any public meetings, public processions, public rallies, road shows and interviews, public utterances in media (electronic, print, social media) etc. in connection with ongoing elections for 48 hours from 10 AM on 20th April, 2019 (Saturday).
     

    50 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  13. General Elections to the House of People, 2019 – Change of polling timing in 3-Anantnag Parliamentary Constituency

    ECI द्वारा

    ELECTION COMMISSION OF INDIA
    NirvachanSadan, Ashoka Road, New Delhi-110001
    No. 464/J&K-HP/2019/NS-1                                     Dated: 19thApril, 2019
    To
                       The Chief Electoral Officer,
                       Jammu and Kashmir,
                       Srinagar.
     
    Subject:      General Elections to the House of People, 2019 – Change of polling timing-Reg.
    Sir,
                                          I am directed to forward herewith a copy of the Commission’s Notification No.464/EPS/2019(3) dated 19th April, 2019 regarding change of hours of poll in respect of 3-Anantnag Parliamentary Constituency.
    You are requested to kindly make the necessary arrangements for its publication in State Gazette. Wide publicity be given through all possible media and the political parties should be informed in writing.
    Kindly acknowledge the receipt of this letter.
                                                                                                              Yours faithfully,
                                                                                       (SUMIT MUKHERJEE)
    PRINCIPAL SECRETARY
     
     
     
    TO BE PUBLSIHED IN AN EXTRAORDINARY GAZETTE OF INDIA, PART-II, SECTION 3(iii) IMMEDIATELY.
    TO BE RE-PUBLSIHED IN AN EXTRAORDINARY GAZETTE OF JAMMU & KASHMIR STATE IMMEDIATELY.
     
     
     
    ELECTION COMMISSION OF INDIA
    Nirvachan Sadan, Ashoka Road, New Delhi-110001
     
    No. 464/EPS/2019(3)                                                                                                           Dated: 19th April, 2019.
    29 Chaitra, 1941(Saka)
     
    NOTIFICATION
     
    WHEREAS, the Election Commission of India by Notification No. 464/EPS/2019(3), dated 28th March, 2019 issued under Section 30 read with Section 56 of the Representation of the People Act, 1951 (43 of 1951) has fixed the hours of poll in respect of 3-Anantnag Parliamentary Constituency in the State of Jammu and Kashmir from 7.00 A.M. to 6.00 P.M.; and
    WHEREAS, after considering the reports of District Administration, Police Administration, Observers and Chief Electoral Officer and taking into account all material circumstances including law and order situation comprised within the said 3-Anantnag Parliamentary Constituency in the State of Jammu and Kashmir.
    Now, therefore, in exercise of the powers conferred by Section 56 of the Representation of the People Act, 1951 read with Section 21 of the General Clauses Act, 1897 (10 of 1897), the Election Commission of India hereby makes the following amendments in its notification dated 28th March, 2019 referred to above, namely:-
    In the Table of the SCHEDULE appended to the said notification, against 3-Anantnag Parliamentary Constituency in the State of Jammu & Kashmir, for the existing entries in column 4,  , following entries shall respectively be substituted:-
    State
    Parliamentary Constituency/Assembly Constituency segment
    Date of Poll
    Hours of poll
    1
    2
    3
    4
    Jammu & Kashmir
    In all the Polling Stations falling in Anantnag District.
    23rd April, 2019 (Tuesday)
    07.00 A.M. to 4.00 P.M.
    In all the Polling Stations falling in Kulgam District.
    29th April, 2019 (Monday)
    07.00 A.M. to 4.00 P.M.
    In all the Polling Stations falling in Shopian & Pulwama Districts.
    6th May, 2019 (Monday)
    07.00 A.M. to 4.00 P.M.
     
    By order,
     
    (SUMIT MUKHERJEE)
    PRINCIPAL SECRETARY
     

    28 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  14. LIST OF CONTESTING CANDIDATES FOR THE THIRD PHASE OF ELECTIONS (FORM 7A)

    ECI द्वारा

    In pursuance of sub-rule (2) of Rule-11 of the Conduct of Elections Rules, 1961, the list of contesting candidates for the Parliamentary Constituencies Scheduled for poll on 23rd April, 2019 for the General Election to Lok Sabha, 2019 is published for general information.

    164 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  15. Commission's Notice dated 18.04.2019 to Shri Mukhtar Abbas Naqvi

    ECI द्वारा

    Commission's Notice dated 18.04.2019 to Shri Mukhtar Abbas Naqvi

    22 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  16. Commission's Notice dated 16.04.2019 to Shri Azam Khan, Leader of Samajwadi Party

    ECI द्वारा

    Commission's Notice dated 16.04.2019 to Shri Azam Khan, Leader of Samajwadi Party

    37 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  17. General Elections to the House of the People, 2019-Rescinding of Election from 8-Vellore Parliamentary Constituency-reg.

    ECI द्वारा

    General Elections to the House of the People, 2019-Rescinding of Election from 8-Vellore Parliamentary Constituency-reg.

    10 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  18. लोक सभा के लिए साधारण निर्वाचन 2019- छठें चरण के निर्वाचन के लिए विधि एवं न्‍याय मंत्रालय द्वारा अधिसूचना

    ECI द्वारा

    लोक सभा के लिए साधारण निर्वाचन 2019- छठें चरण के निर्वाचन के लिए विधि एवं न्‍याय मंत्रालय द्वारा अधिसूचना

    49 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  19. लोक सभा के लिए साधारण निर्वाचन 2019- छठें चरण के निर्वाचन के लिए अधिसूचना

    ECI द्वारा

    लोक सभा के लिए साधारण निर्वाचन 2019- छठें चरण के निर्वाचन के लिए अधिसूचना

    48 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  20. Commission's Order dated 15.04.2019 to Smt. Maneka Sanjay Gandhi and to Shri Azam Khan along with letter to all Chief Electoral Officers

    ECI द्वारा

    Commission's order to
    Smt. Maneka Sanjay Gandhi,
    Minister for Women & Child Development, Govt. of India Sh. Azam Khan,
    Leader of Samajwadi Party Commission's letter to  
    Chief Electoral Officers of All the States and the Union Territories.

    142 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  21. Commission's Order dated 15.04.2019 to Ms Mayawati and Shri Yogi Adityanath along with letter to all Chief Electoral Officers

    ECI द्वारा

    In pursuance of sub-rule (2) of Rule-11 of the Conduct of Elections Rules, 1961, the list of contesting candidates for the Parliamentary Constituencies Scheduled for poll on 18th April, 2019
    Commission's order to
    Ms. Mayawati, 
    National President, Bahujan Samaj Party
      Sh. Yogi Adityanath,
    Chief Minister, Govt. of Uttar Pradesh Commission's letter to  
    Chief Electoral Officers of All the States and the Union Territories.
     
    for the General Election to Lok Sabha, 2019 is published for general information

    82 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  22. LIST OF CONTESTING CANDIDATES FOR THE SECOND PHASE OF ELECTIONS (FORM 7A)

    ECI द्वारा

    In pursuance of sub-rule (2) of Rule-11 of the Conduct of Elections Rules, 1961, the list of contesting candidates for the Parliamentary Constituencies Scheduled for poll on 18th April, 2019 for the General Election to Lok Sabha, 2019 is published for general information

    345 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  23. Direction of ECI to CEO Delhi on NaMo TV complaint

    ECI द्वारा

    Direction of ECI to
    The Chief Electoral officer,
    NCT of Delhi
    Subject: Alleged Illegal Broadcast of DTH Channel named NaMo TV/Content TV - regarding

    14 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  24. Commission's Notice to Ms Mayawati dated 11.04.2019

    ECI द्वारा

    Commission's Notice to
    Ms Mayawati 
    Bahujan Samaj Party

    19 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  25. Commission's Notice to Shri Yogi Adityanath dated 11.04.2019

    ECI द्वारा

    Commission's Notice to
    Shri Yogi Adityanath
    Chief Minister of Uttar Pradesh

    16 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

त्वरित लिंक

मीडिया और प्रकाशन

ईसीआई प्रभाग

और अधिक जानें

ईसीआई मुख्य वेबसाइट


eci-logo.pngभारत निर्वाचन आयोग एक स्‍वायत्‍त संवैधानिक प्राधिकरण है जो भारत में निर्वाचन प्रक्रियाओं के संचालन के लिए उत्‍तरदायी है। यह निकाय भारत में लोक सभा, राज्‍य सभा, राज्‍य विधान सभाओं और देश में राष्‍ट्रपति एवं उप-राष्‍ट्रपति के पदों के लिए निर्वाचनों का संचालन करता है। निर्वाचन आयोग संविधान के अनुच्‍छेद 324 और बाद में अधिनियमित लोक प्रतिनिधित्‍व अधिनियम के प्राधिकार के तहत कार्य करता है। 

नवीनतम प्रकाशन

प्रपत्र डाउनलोड करें

मतदाता हेल्पलाइन ऍप

हमारा मोबाइल ऐप ‘मतदाता हेल्‍पलाइन’ प्‍ले स्‍टोर एवं ऐप स्टोर से डाउनलोड करें। ‘मतदाता हेल्‍पलाइन’ ऐप आपको निर्वाचक नामावली में अपना नाम खोजने, ऑनलाइन प्ररूप भरने, निर्वाचनों के बारे में जानने, और सबसे महत्‍वपूर्ण शिकायत दर्ज करने की आसान सुविधा उपलब्‍ध कराता है। आपकी भारत निर्वाचन आयोग के बारे में हरेक बात तक पहुंच होगी। आप नवीनतम  प्रेस विज्ञप्ति, वर्तमान समाचार, आयोजनों,  गैलरी तथा और भी बहुत कुछ देख सकते हैं। 
आप अपने आवेदन प्ररूप और अपनी शिकायत की वस्‍तु स्थिति के बारे में पता कर सकते हैं। डाउनलोड करने के लिए यहां क्लिक करें। आवेदन के अंदर दिए गए लिंक से अपना फीडबैक देना न भूलें। 

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