मतदाता हेल्पलाइन ऐप (एंड्राइड के लिए)
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वर्तमान मुद्दे

1,330 files

  1. Commission's Order on biopic titled Udyama Simham - regarding

    Commission’s order to 
    The Producers 
    ‘Udyama Simham’
    (Through CEO Telangana)

    21 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  2. Commission's Order on biopic titled Laxmi's NTR - regarding

    Commission’s order to 
    The Producers 
    ‘Laxmi's NTR’
    (Through CEO Andhra Pradesh)
     

    20 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  3. Commission's Order on film titled 'PM Narendra Modi'- regarding

    Commission’s order to 
    The Producers (S/Shri Anand K. Pandit, Suresh Oberoi, Acharya Manish and Sandeep Singh)
    ‘PM NARENDRA MODI’
    (Through CEO Maharashtra) CEOs

    30 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  4. लोक सभा के लिए साधारण निर्वाचन 2019- पांचवें चरण के के लिए अधिसूचना

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

    171 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  5. Commission’s Order concerning intended ‘political content’ in Electronic Media including biopic etc. during the period of MCC.

    Commission’s Order concerning intended ‘political content’ in Electronic Media including biopic etc. during the period of MCC.
    Commission’s order to 
    The Secretary,  
    Ministry of Information & Broadcasting
    New Delhi The Chairman,  
    CBFC Mumbai The Chief Election Electoral Officers 
    All States/Union Territories

    29 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  6. MODEL CODE OF CONDUCT - NOTICE TO SHRI K CHANDRASHEKHAR RAO, STAR CAMPAIGNER, TELANGANA RASHTRA SAMITHI, TELANGANA

    No.437 /TEL-HP /2019        Dated: 9th  April,2019
    NOTICE
    Whereas, the General Election to the House of People, 2019 has been announced by the Election Commission of India on 10th March, 2019, vide its press release no. ECI/PN/23/2019, dated 10th March, 2019 and the provisions of Model Code of Conduct have come into force from that date as made clear in para- 32 of the said press release; and
    Whereas, the Commission has called upon all the political parties, candidates and the Union/State Govts. and UT Administrators to strictly adhere to the Model Code of Conduct vide para-32 of the said press release; and
    Whereas, sub- para (1) of para 1 of the Model Code of Conduct, provides, inter alia, that no party or candidate shall indulge in any activity which may aggravate existing differences or create mutual hatred or case tension between different castes and communities, religious or linguistic; and sub- para (3) of para 1, inter alia, prohibits appeal to communal feelings for securing votes; and
    Whereas, the Commission has received a complaint from Sh. M Rama Raju, State President, Viswa Hindu Parishad wherein the complainant has stated that you have tried to secure votes by passing derogatory remarks "EE HINDU GAALU......BONDU GAALU......DIKKUMALINA.......DARIDRAPU GAALU" and DESHAM LO AGGI PETALE, GATTAR LEVALE" against Hindus while addressing an election rally at Karimnagar on 17.03.2019; and
    Whereas, the Commission has obtained English version of the speech delivered on 17.03.2019 and factual report from the Chief Electoral Officer, Telangana and the Commission has examined the English version of the speech; and Whereas, the Commission, is prima facie, of the opinion that by making the aforesaid statement which has the potential of disturbing harmony and aggravating the existing differences between social and religious communities, and appealing to communal feelings, you have violated the above said provisions of the Model Code of Conduct.
    Now, therefore, the Commission gives you an opportunity to submit explanation, if any in this regard on or before 5 P.M. of 12th April, 2019, failing which the Election Commission shall take a decision without any further reference to you.

    24 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  7. Political coverage on DD News Channel

    Political coverage on DD News Channel
    Commissions''s Letter to Secretary
    Ministry of Information & Broadcasting
    Shastri Bhawan, New Delhi
    (Kind attention: Sh. Vikram Sahay, Joint Secretary)

    23 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  8. LIST OF CONTESTING CANDIDATES FOR THE FIRST PHASE OF ELECTIONS (FORM 7A)

    LIST OF CONTESTING CANDIDATES FOR THE FIRST PHASE OF ELECTIONS 
    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 11th April, 2019 for the General Election to Lok Sabha, 2019 is published for general information.

    41 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  9. Media Coverage during the period referred to in Section 126 A of RP Act, 1951 – violations – regarding.

    Letter to all Print and Electronic Media
     Sub:    Media Coverage during the period referred to in Section 126 A of RP Act, 1951 – violations – regarding.
     Madam/Sir,
                Attention of all media is invited to the Commission’s letter no. 491/Media Policy/2017 – Communication dated 30th March, 2017 (enclosed) by which the Commission had issued an advisory to all the media (electronic and Print) to refrain from telecasting/publishing programmes which in any way whatsoever predict the results of the elections during the prohibited period under 126A to ensure free, fair and transparent election.
    2.         The Commission is of the view that prediction of results of elections in any form or manner by way of predictions etc. by Astrologers, Tarot Readers, Political Analysts or by any persons during the prohibited period is violation of the spirit of Section 126A which aims to prevent the electors of constituencies still going to polls from being influenced in their voting by such predictions about the prospects of the various political parties.
    3.         In view of the above, all the media (Electronic and Print) are hereby advised not to publish/publicize any such article/programme related to the dissemination of results, during the prohibited period i.e. between 7.00 AM on 11.04.2019 (Thursday) and up to 6.30 PM on 19.05.2019 (Sunday) in the current General Elections to the Lok Sabha and State legislative assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha & Sikkim, 2019 and the Assembly bye-elections being held in several states to ensure free and fair elections as stated above in the Commission’s communication.

    23 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  10. Impartial conduct of enforcement actions - advisory issued by the ECI on 07.04.2019 to the Secretary (Revenue).

    Commission's letter to Revenue Secretary dated 07.04.2019

    27 downloads

    फ़ाइल सबमिट की गई Thursday 09 May 2019

  11. General election to Lok Sabha and State Legislative Assemblies, 2019 - Pre-certification of Political Advertisements in Print Media on the day of poll & one day prior to poll– regarding.

    General election to Lok Sabha and State Legislative Assemblies, 2019 - Pre-certification of Political Advertisements in Print Media on the day of poll & one day prior to poll– regarding.

    19 downloads

    फ़ाइल सबमिट की गई Friday 03 May 2019

  12. Commission's Order to Shri Yogi Adityanath dated 05.04.2019

    Commission's Order to Shri Yogi Adityanath dated 05.04.2019

    1,028 downloads

    फ़ाइल सबमिट की गई Friday 05 April 2019

  13. लोक सभा निर्वाचन, 2019 - चरण 4 के लिए अधिसूचना

    लोक सभा निर्वाचन, 2019 - चरण 4 के लिए अधिसूचना

    7,116 downloads

    फ़ाइल सबमिट की गई Tuesday 02 April 2019

  14. General Election to House of People and Certain Assemblies- Enforcement of Model Code of Conduct

    General Election to House of People and Certain Assemblies- enforcement of model code of conduct.
    Letter to Shri Sitaram Yechuri,
    General Secretary,
    Communist Party of India(M)
     

    2,603 downloads

    फ़ाइल सबमिट की गई Friday 29 March 2019

  15. Provisions of Section 126 of the Representation of the People Act, 1951- prohibition of election campaign activities through public meetings, processions, etc.

    Section 126 of the RP Act, 1951 prohibits election campaign activities through public meetings, processions, etc, and displaying of election matter by means of television and similar apparatus. The purpose sought to be served by this prohibition is to provide a period of tranquil (silence period) for the electors before the voting day.

    1,249 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  16. चरण 2 के लिए अधिसूचना की शुद्धिपत्र

    चरण 2 के लिए अधिसूचना की शुद्धिपत्र
     

    783 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  17. चरण 1 के लिए अधिसूचना की शुद्धिपत्र

    चरण 1 के लिए अधिसूचना की शुद्धिपत्र

    1,267 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  18. लोक सभा निर्वाचन, 2019 - चरण 3 के लिए अधिसूचना

    लोक सभा निर्वाचन, 2019 - चरण 3 के लिए अधिसूचना

    3,512 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  19. Voluntary Code of Ethics by the Social Media platforms for the General Election 2019

    Voluntary Code of Ethics by the Social Media platforms for the General Election 2019.

    2,551 downloads

    फ़ाइल सबमिट की गई Wednesday 20 March 2019

  20. General Advisory to Political Parties - regarding

    General Advisory to Political Parties - regarding.

    1,040 downloads

    फ़ाइल सबमिट की गई Tuesday 19 March 2019

  21. लोक सभा निर्वाचन, 2019 - चरण 2 के लिए अधिसूचना

    लोक सभा निर्वाचन, 2019 - चरण 2 के लिए अधिसूचना

    3,836 downloads

    फ़ाइल सबमिट की गई Tuesday 19 March 2019

  22. लोक सभा निर्वाचन , 2019 - चरण 2 के लिए अधिसूचना (कानून और न्याय मंत्रालय द्वारा)

    लोक सभा निर्वाचन , 2019 - चरण 2  के लिए अधिसूचना (कानून और न्याय मंत्रालय द्वारा)

    1,225 downloads

    फ़ाइल सबमिट की गई Tuesday 19 March 2019

  23. लोक सभा निर्वाचन , 2019 - चरण 1 के लिए अधिसूचना (कानून और न्याय मंत्रालय द्वारा)

    लोक सभा निर्वाचन , 2019 - चरण 1  के लिए अधिसूचना (कानून और न्याय मंत्रालय द्वारा)

    2,298 downloads

    फ़ाइल सबमिट की गई Monday 18 March 2019

  24. लोक सभा निर्वाचन, 2019 - चरण 1 के लिए अधिसूचना

    लोक सभा निर्वाचन, 2019 - चरण 1 के लिए अधिसूचना

    4,241 downloads

    फ़ाइल सबमिट की गई Monday 18 March 2019

  25. lnclusion of period of release of manifesto in the Model Code of Conduct (MCC) - regarding.

    lnclusion of period of  release of manifesto in the Model Code of  Conduct (MCC)  - regarding.

    2,195 downloads

    फ़ाइल सबमिट की गई Saturday 16 March 2019

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। 

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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