मतदाता हेल्पलाइन ऐप (एंड्राइड के लिए)
अंग्रेज़ी में देखें   |   मुख्य विषयवस्तु में जाएं   |   स्क्रीन रीडर एक्सेस   |   A-   |   A+   |   थीम
Jump to content

महत्वपूर्ण निर्देश

931 files

  1. Fixing uniform rate of remuneration to the officers/officials deployed on election duty -Regarding

    Fixing uniform rate of remuneration to the officers/officials deployed on election duty -Regarding
     

    14,693 downloads

    फ़ाइल सबमिट की गई Friday 28 February 2014

  2. General Elections to House of the People (Lok Sabha),2019 and State Legislative Assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha and Sikkim Transfer/Posting of officers - regarding.

    The term of existing House of the People (Lok Sabha) and State Legislative Assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha and Sikkim are upto 3rd June, 2019, 18th June, 2019, 1st June, 2019, 11th June, 2019 and 27th May, 2019, respectively.
    2.  The Commission has been following a consistent policy that officers directly connected with conduct of elections in an election going State/UT are not posted in their home districts or places where they have served for considerably long period.
    3.  Hence, the Commission has decided that no officer connected directly with elections shall be allowed to continue in the present district of posting:-
          (i)   if she/he is posted in her/his home district.
          (ii)  if she/he has completed three years in that district during last four (4) years or would be completing 3 years on or before 31st May, 2019.
    4.   While implementing the above said instructions/transferring officers, the concerned departments of the State Govt. should take care that they are not posted in their home districts. It shall also be ensured that no DEO/RO/ARO/ Police inspectors/Sub-inspector or above is posted back or allowed to continue in the AC /district where he/she was posted during the General/Bye elections held in the Assembly prior to 31st May, 2017.
    5.  If any small state/UT with a few number of districts, face any difficulty in compliance of the above instruction, then it may refer the specific case with reasons to the Commission through CEO for exemption and the Commission would issue directions, if considered necessary.
    6.   Applicability-  
     6.1      These instructions shall cover not only officers appointed for specific election duties like DEOs, Dy. DEOs, RO/AROs, EROs/AEROs, officers appointed as nodal officers of any specific election works but also district officers like ADMs, SDMs, Dy. Collector/Joint Collector, Tehsildar, Block Development Officers or any other officer of equal rank directly deployed for election works.
    6.2       These instructions shall also be applicable to the police department officers such as Range IGs, DIGs, Commandants of State Armed Police, SSPs, SPs, Addl. SPs, Sub-Divisional Head of Police, SHOs, Inspectors, Sub-Inspector, RIs / Sergeant Majors or equivalent ranks, who are responsible for security arrangement or deployment of police forces in the district at election time.
    7.  Following clarifications/relaxations issued by the Commission, from time to time, are for information/guidance of all the concerned:-.
    (i)    The police officials who are posted in functional departments like computerization, special branch, training, etc. are not covered under these instructions.
    (ii)    The Police Sub-Inspectors and above should not be posted in their home district.
    (iii)   If a police sub-Inspector has completed or would be completing a tenure of 3 years out of four years on or before the cutoff date in a police sub-division, then he should be transferred out to a police sub-division which does not fall in the same AC. If that is not possible due to small size of district, then he/she should be transferred out of the district.
    (iv)   During an election a large number of employees are drafted for different types of election duty and the Commission has no intention of massive dislocation of state machinery by large scale transfers. Hence, the aforesaid transfer policy is normally not applicable to officers/officials who are not directly connected with elections like doctors, engineers, teachers/principals etc. However, if there are specific complaints of political bias or prejudice against any such govt. officer, which on enquiry, are found to be substantiated, then CEO/ECI may order not only the transfer of such official but also appropriate departmental action against the said officer.
    (v)   The officers appointed as Sector Officer/Zonal Magistrate involved in election duties are not covered under these instructions. However, the observers, CEO/DEOs and ROs should keep a close watch on their conduct to ensure that they are fair and non-partisan in the performance of their duties.
    (vi)   While calculating the period of three years, promotion to a post within the district is to be counted.
    (vii)  These instructions do not apply to the officers posted in the State headquarters of the department concerned.
    (viii) It is further directed that the officers/officials against whom the Commission had recommended disciplinary action in past and which is pending or which has resulted in a penalty or the officers who have been charged for any lapse in any election or election related work in the past, shall not be assigned any election related duty. However, an officer who was transferred during any past election under the Commission’s order without any recommendation of disciplinary actions will not be, just on this ground, considered for transfer, unless specifically so  directed by the Commission. A copy of the Commission’s instruction number 464/INST/2008-EPS dated 23rd December 2008 regarding tracking of names of tainted officers is enclosed. CEOs must ensure its compliance.
    (ix)   The Commission further desires that no officer/official, against whom a criminal case is pending in any court of law, be associated with/deployed on election related duty.
    (x)   Further, the Chief Electoral Officer of the State/UT shall invariably be consulted while posting the persons in place of present incumbents who stand transferred as per the above policy of the Commission. A copy of each of the transfer orders issued under these directions shall be given to the Chief Electoral Officer without fail.
    (xi)   The transfer orders in respect of officers/officials, who are engaged in the electoral rolls revision work, if any, during an election year shall be implemented only after final publication of the electoral rolls, in consultation with the Chief Electoral Officer concerned. In case of any need for transfer due to any extra ordinary reasons, prior approval of the Commission shall be taken.
    (xii)  Any officer, who is due to retire within the coming six months will be exempted from the purview of the Commission’s directions mentioned in para-3. Further, officer falling in the category (home/3+ criteria and due to retire within 6 months) if holding an election related post mentioned in para 6.1 and 6.2, shall be relieved of that charge and not be associated with any election related duty. It is however, reiterated that such retiring officer need not be transferred out of the district.
    (xiii) It is further clarified that all the officials of the State (except those posted in the office of the Chief Electoral Officer), who are on extension of service or re-employed in different capacities, will not be associated with any election related work.
    (xiv)  All election related Officers will be required to give a declaration in the format given below to the DEO concerned, who shall inform to CEO accordingly.
    DECLARATION
                            (To be submitted within 2 days after the last date of nomination papers)
    I……………….(Name)…………..presently posted …………….from………….(Date)
    Do hereby make a solemn declaration, in connection with the current General/Bye election to Lok Sabha/……………(Legislative Assembly that……………..
    (a)   I am not a close relative of any of the contesting candidates in the current election/leading political functionary of the state/district at the aforesaid election.
    (b)   No criminal case is pending against me in any court of law.
        Note- If answer of (a) or (b) above is ‘YES’, then give full details in a separate sheet.
     
       Dated……………..                                                                                                                                                                                            (Name)
                                                                                                                                                                                                                                 Designation
      NOTE- Any false declaration made by any officer shall invite appropriate disciplinary actions.
     8.  The Commission’s aforesaid instructions shall be brought to notice of the concerned departments/offices or State Govt. for their strict compliance.  The DEO or concerned district officers shall ensure that officers/officials who are transferred should immediately handover their charge without waiting for their substitute.
    9. The Commission has further directed that transfers/postings of all officers covered under the above instructions shall be done by 28th February, 2019, and compliance reports with details of action obtained from the concerned departments/offices of State Government furnished to the Commission by first week of March, 2019.
     

    2,563 downloads

    फ़ाइल सबमिट की गई Thursday 17 January 2019

  3. GENERAL ELECTIONS TO LOK SABHA, 2019 and GENERAL ELECTION TO THE LEGISLATIVE ASSEMBLY OF ANDHRA PRADESH, ARUNACHAL PRADESH, ODISHA 7 SIKKIM and BYE ELECTIONS TO FILL THE CLEAR VACANCIES IN ASSEMBLY CONSTITUENCIES OF VARIOUS STATES - GRANT OF PAID HOLIDAY

    GENERAL ELECTIONS TO LOK SABHA, 2019 and GENERAL ELECTION TO THE LEGISLATIVE ASSEMBLY OF ANDHRA PRADESH, ARUNACHAL PRADESH, ODISHA 7 SIKKIM and  BYE ELECTIONS TO FILL THE CLEAR VACANCIES IN ASSEMBLY CONSTITUENCIES OF VARIOUS STATES - GRANT OF PAID HOLIDAY.

    2,144 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  4. General Election to the Lok Sabha, 2019 - Assured Minimum Facility in Polling Stations- Regarding.

    ln continuation to the Commission's instructions No.464/INST-BMF/2013-EpS dated 27th January, 2014, No. 464/INST/2016-EPS dated 12th September, 2016 and No. 464/INST/2016-EPS dated 21't December, 2016. The Commission has re-considered the matter and directed that Assured Minimum Facilities (AMF) shall be provided by the DEOs at each polling station at the time of poll. These basic minimum facilities are:
    Provision for ramp - A ramp of slope 1:10 or less should be provided at the polling station to facilitate the PwD (Persons with Disabilities) voters, as per the directions of the Hon'ble Supreme Court of lndia. ln the polling stations where permanent ramps have not been provided, temporary ramp should be provided. Provision for drinking water - There should be a proper arrangement for drinking water facilitieg (300 Litres drinking water pot with disposable glasses) at the polling station(s). ln case, there is no provision for drinking water, make adequate arrangements at the polling station(s) for storage of drinking water pots and one employee or a daily wage-earner shall be deployed at the polling station(s) to refill the water pots and to serve water to the voters standing in the queue. Adequate Furniture - There should be proper provision for basic amenities like tables, chairs and benches for voters standing in the queue at the polling stations. Medical Kit - Make sure a Medical Kit containing Paracetamol medicine & items like gauze pads (4x4 inches)/ large gauze pads/ adhesive bandages/ rolling bandage/ORS/triangular bandages/ wound cleaning agent/scissors / blankeU tweezers/ adhesive tape/ latex gloves / resuscitation equipment etc., alongwith a medical attendant should be made available at each polling station for emergency use of voters. Proper lighting/Electricity arrangements - Make sure that the inside of the voting compartment is sufficiently lighted. lf necessary, arrangement for suitable lighting should be done for each compartment. However, halogen lamps or 200 watt bulbs to be strictly avoided directly above or in front of voting compartment. There should be proper electricity arrangements at the polling stations. lf the power connection is available, the condition of switches/bulbs/fans should be checked. lf power connection is not there, alternative arrangement should be made by hiring of generator sets etc. so that, on the poll day, those polling stations are properly lighted. Help Desk - ln the polling station locations having multiple polling stations, a help desk should be set up with the objective of providing assistance to the voter, facilitating the voters to locate their particular polling station and issuance of voter slips. The Help Desk shall be setup at a prominent spot so that the same is easily visible and approachable as voters visit the premise/building. The Help Desk should be manned by Booth Level Officer (BLO) who should be supplied with alphabetical list of electors. Proper Signage - Proper Signage should be put at the polling station locations for guidance of the voters about the route/layout of the location, facilities available (like ramp, toilet, drinking water etc) and Help Desk. Toilets - There should be separate toilet for men and women voters. lf two toilets are not available, pucca one should be earmarked for female voters and one temporary toilet may be provided for male voters. One employee or a daily wage-earner shall be deployed to keep the toilet clean throughout the day. Shade in Polling Station - Tented arrangement for shades with the size of 15 X 15 Sq Ft. should be made available at each polling station for the ladies/ senior citizens/differently-abled voters and children accompanying them. Volunteers - Volunteers from NCC/NSS/Scout & Guides/ Chunavi Pathshala should be deployed to manage the voters' queue. Volunteers should be provided to assist the PwD voters to reach the polling station. The volunteers shall guide the PwD electors upto the entrance of polling station. lnside the polling station, such PwD electors shall be assisted by polling staff. The age of volunteers should be less than 18 years. There should be arrangements for food for the volunteers engaged at the polling station on the day of poll. The CEO shall prepare a detailed 'Does and Don'ts' for the volunteers. Provision for Food - There should be an arrangement for food for the volunteers engaged at the polling stations during the poll day. Provision for Creche for children - There should be proper arrangement for creche at each polling station for children accompanying the electors. One trained attendant should be deployed to take care of these children. Provision for Transport Facility: Persons with Visual and Locomotive Disabilities and infirmed voters with impaired movement should be provided with public transport. lf public transport is not available, private vehicles should be hired for the purpose. Queue Management: There should be three queues at the polling station: one for male voters, one for ladies voters and another for senior citizens and PwD electors. As per present practice, one male elector should be allowed to vote per two female electors. Preference should be given to senior citizens and PwD electors. Display of Voter Facilitation Posters: As per present practice, there are four posters to be displayed at the polling station to disseminate information to the electors. These four posters should be numbered as ¼, 2/4,3/4 and 4/4 respectively.

    1,277 downloads

    फ़ाइल सबमिट की गई Tuesday 19 March 2019

  5. Scrutiny of Form-17A and other documents-reg.

    Scrutiny of Form-17A and other documents-reg.
     

    2,511 downloads

    फ़ाइल सबमिट की गई Wednesday 08 February 2012

  6. Operationalisation of District Contact Centre as Voter Helpline

    1950 as Voter Helpline across all Districts of India
    1950 in all Districts
    1950 as a universal number across India
    Each District will have Voter Helpline number 1950 and the only universal number of Elections Commission of India will be 1950
    When a citizen calls 1950 his call will land up in the district from where is he calling
    He will be greeted in the language of the District. (If he so desires he can call up any District across India by prefixing 1950 with the STD code)
    Standard Operating Procedure for all Districts
    All-District Contact centre has uniform Standard Operating Procedure, have a similar FAQ, access to NVSP and ERONET. Thus every citizen will get the same answer from wherever he is calling from.
    Any Districts upon receiving call will punch every call details on the National Grievance Service Portal. Thus every caller details, nature of calls and resolution status is viewable to every official in the ECI from DEO, CEO and ECI in a single unified interface.
    Toll-Free in every State / UT
    CEO Office will have State Contact Centre with a toll-free number whose primary job is to monitor 1950, take escalated calls, calls pertaining to CEO office and work as a control room during election times.  If required, the State HQ 1950 IVRS be configured for providing the citizen with a choice for District Contact Centre of HQ or the State Contact Centre.

    4,069 downloads

    फ़ाइल सबमिट की गई Monday 14 January 2019

  7. Guidelines for issue of Postal Ballot Papers.

    Guidelines for issue of Postal Ballot Papers.
     

    2,781 downloads

    फ़ाइल सबमिट की गई Friday 07 March 2014

  8. Guidelines for issue of Election Duty Certificate

    Guidelines for issue of c Certificate
     

    2,552 downloads

    फ़ाइल सबमिट की गई Friday 07 March 2014

  9. Distribution of Photo Voter Slip - regarding.

    Distribution of Photo Voter Slip - regarding.

    1,805 downloads

    फ़ाइल सबमिट की गई Thursday 15 November 2018

  10. लोक प्रतिनिधित्‍व अधिनियम 1951 की धारा 126 के प्रावधान – सार्वजनिक सभाओं, जुलुसों आदि के माध्‍यम से निर्वाचन प्रचार अभियानों पर प्रतिबंध

    Section 126 of the RP Act, 1951  to 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.

    683 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  11. Duties and responsibilities of Nodal Officer.

    Duties and responsibilities of Nodal Officer.
    (Bilingual)

    1,947 downloads

    फ़ाइल सबमिट की गई Friday 30 January 2009

  12. Use of vehicles for distribution of publicity material - Regarding

    Use of vehicles for distribution of publicity material - Regarding

    1,910 downloads

    फ़ाइल सबमिट की गई Sunday 18 November 2018

  13. लोक सभा 2019 के लिए साधारण निर्वाचन और आंध्र प्रदेश, अरूणाचल प्रदेश, ओडिशा और सिक्‍किम के विधान सभाओं और विभिन्‍न राज्‍यों के विधान सभा निर्वाचन क्षेत्रों में रिक्‍त पदों के लिए साधारण निर्वाचन आयोजित किया जाना – शराब की बिक्री पर प्रतिबंध

    GENERAL ELECTIONS TO LOK SABHA, 2019 and GENERAL ELECTION TO THE LEGISLATIVE ASSEMBLY OF ANDHRA PRADESH, ARUNACHAL PRADESH, ODISHA 7 SIKKIM and  BYE ELECTIONS TO FILL THE CLEAR VACANCIES IN ASSEMBLY CONSTITUENCIES OF VARIOUS STATES - PROHIBITION ON SALE OF LIQUOR.
    Section 135 C of the Representation of the People Act, 1951 which provides that no spirituous, fermented or intoxicating liquors or other substances of a like nature shall be sold, given or distributed at a hotel, eating house-, tavern, shop or any other place, public or private, within a polling area, during the period of forty-eight hours ending with the hour fixed for the conclusion of poll for any election in the polling area. 
    2. In view of the statutory provision as above, 'Dry Day' shall be declared and notified under the relevant State/Union Territory laws as is appropriate during 48  hours, ending with the hours fixed for conclusion of poll as indicated in the  Commission's notification with respect to polling day for an election in that polling area' where elections to Parliamentary Constituencies, State Legislative Assemblies or bye- elections to Legislative Assemblies are being held. This wilt include the dates of re-poll, if any.
    3. The Commission further directs that the dates on which counting of votes is to be taken up, i.e.. 23.05.2019 shall also be declared 'Dry Day' under the relevant laws in all the States/Union Territories.
    4  No liquor shops, hotels, restaurants, clubs and other establishments selling/serving liquor, shall be permitted to sell/serve liquor to anyone whosoever, on the aforesaid days.
    5 Non-proprietary clubs, star hotels, restaurants etc. and hotels run by anyone, even if they are issued different categories of licenses for possession and supply of liquor, should also not be permitted to serve liquor on these days.
    6.- The storage or liquor by individuals shall be curtailed during the above period and  the restrictions provided in the Excise-law on,the storage of liquor in unlicensed premises shall be vigorously enforced. 
    7. Steps shall also be taken to prohibit sale of liquor in adjoining areas of the concerned constituency(ies) so that there is no chance of clandestine movement of liquor from those -areas, had  restriction not been in operation.
    8. The Commission directs that the State Governments/UT Administrations shall strictly implement the above measures in the phase-wise election schedule as mentioned in the Commission's Notification(s) for your State. They are required to issue detailed and comprehensive instructions to all concerned authorities, to take appropriate and legally effective measures to implement the above prohibitions and assist the election authorities In peaceful and smooth conduct of free and fair poll..
    9. The receipt of this letter may kindly be acknowledged.
     

    298 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  14. निर्वाचन लड़ने वाले अभ्यर्थियों और राजनैतिक दलों द्वारा आपराधिक पूर्ववृत्त का प्रकाशन- ब्रजेश सिंह बनाम सुनील अरोड़ा और अन्य शीर्षक वाली, वर्ष 2020 की अवमानना याचिका (सि) सं. 656 में माननीय उच्चतम न्यायालय का आदेश, दिनांक 10.08.2021 – तत्संबंधी।

    सं. 3/4/2021/एसडीआर/खंड.III 
    दिनांकः 26 अगस्त, 2021
     
    सेवा में,
          मान्यता प्राप्त राष्ट्रीय/राज्य राजनैतिक दलों के अध्यक्ष/महासचिव
          (सूची के अनुसार)
     
    विषयः निर्वाचन लड़ने वाले अभ्यर्थियों और राजनैतिक दलों द्वारा आपराधिक पूर्ववृत्त का प्रकाशन- ब्रजेश सिंह बनाम सुनील अरोड़ा और अन्य शीर्षक वाली, वर्ष 2020 की अवमानना याचिका (सि) सं. 656 में माननीय उच्चतम न्यायालय का आदेश, दिनांक 10.08.2021 – तत्संबंधी।
    महोदय,
          मुझे उद्धृत विषय का संदर्भ लेने और यह कहने का निर्देश हुआ है कि माननीय उच्चतम न्यायलय ने अपने दिनांक 10.08.2021 के निर्णय के तहत ब्रजेश सिंह बनाम सुनील अरोड़ा और अन्य शीर्षक वाली वर्ष 2020 की अवमानना याचिका (सि) सं. 656 में निम्नलिखित निर्देश दिए हैं:
    "73. जनहित फाउंडेशन (ऊपर) में संविधान न्यायपीठ द्वारा जारी निदेशों और हमारे दिनांक 13.02.2020 के आदेश को आगे बढ़ाते हुए, किसी मतदाता के सूचना के अधिकार को अधिक प्रभावी तथा सार्थक बनाने के लिए, हम निम्नलिखित अतिरिक्त निदेश जारी करना आवश्यक समझते हैं:
          (i) राजनैतिक दलों को अपनी वेबसाइटों के होमपेज पर अभ्यर्थियों के आपराधिक पूर्ववृत्त के बारे में सूचना प्रकाशित करनी होती है, जिससे मतदाता के लिए वह जानकारी प्राप्त करना सरल हो जाता है जिसकी आपूर्ति की जानी है। अब होमपेज पर एक कैप्शन होना भी जरूरी हो जाएगा, जिसमें "आपराधिक पृष्ठभूमि वाले अभ्यर्थी" लिखा हो।
    (ii) भारत निर्वाचन आयोग को एक समर्पित मोबाइल अप्लीक्शन बनाने का निदेश दिया जाता है, जिसमें अभ्यर्थियों द्वारा उनके आपराधिक पूर्ववृत्त के बारे में प्रकाशित जानकारी शामिल हो, ताकि एक ही बार में प्रत्येक मतदाता को उसके मोबाइल फोन पर ऐसी सूचना प्राप्त हो सके;
    (iii)  भारत निर्वाचन आयोग को प्रत्येक मतदाता को उसके अधिकार के बारे में जानकार बनाने और सभी अभ्यर्थियों के आपराधिक पूर्ववृत्त के संबंध में जानकारी की उपलब्धता के बारे में जागरूक करने के लिए व्यापक जागरूकता अभियान चलाने का निर्देश दिया जाता है। इसे विभिन्न मंचों के माध्यम से किया जाएगा, जिसमें सोशल मीडिया, वेबसाइटें, टीवी विज्ञापन, प्राइम टाइम वाद-विवाद, पैम्फलेट, आदि शामिल होंगे। इस उद्देश्य के लिए 4 सप्ताह की अवधि के भीतर एक निधि का सृजन किया जाना चाहिए, जिसमें न्यायालय की अवमानना करने के लिए जुर्माना देने का निर्देश दिया जाए;
    (iv) उपरोक्त उद्देश्यों के लिए, भारत निर्वाचन आयोग को एक अलग (प्रकोष्ठ) बनाने का भी निदेश दिया जाता है जो आवश्यक अनुपालनों की निगरानी भी करेगा ताकि इस न्यायालय को ईसीआई द्वारा इस संबंध में जारी अनुदेशों, पत्रों और परिपत्रों में इस अदालत के आदेशों में निहित निर्देशों के किसी भी राजनैतिक दल द्वारा गैर-अनुपालन के बारे में तुरंत अवगत कराया जा सके;
    (v) हम स्पष्ट करते हैं कि हमारे दिनांक 13.02.2020 के आदेश, के पैरा 4.4 में दिए गए निर्देश को संशोधित किया जाए और यह स्पष्ट किया जाता है कि जिन विवरणों को प्रकाशित करने की आवश्यकता है, उन्हें अभ्यर्थी के चयन के 48 घंटों के भीतर प्रकाशित किया जाएगा, न कि नाम-निर्देशन दाखिल करने की पहली तारीख से दो सप्ताह पहले; और
    (vi) हम दोहराते हैं कि यदि ऐसा कोई राजनैतिक दल भारत निर्वाचन आयोग के पास इस तरह की अनुपालन रिपोर्ट प्रस्तुत करने में विफल रहता है, तो भारत निर्वाचन आयोग राजनैतिक दल द्वारा इस तरह के गैर-अनुपालन को इस अदालत के आदेशों/निर्देशों की अवमानना के रूप में इस अदालत के नोटिस में लाएगा, जिसे भविष्य में गंभीरतापूर्वक लिया जाएगा।"
    2. माननीय उच्चतम न्यायालय के निर्देशों के अनुपालन में भारत निर्वाचन आयोग ने एक निधि का सृजन किया है, जिसमें न्यायालय की अवमानना के लिए जुर्माना जमा किया जा सकता है। जुर्माना पे एंड अकाउंट्स ऑफिसर के नाम में चेक के माध्यम से अथवा पंजाब नेशनल बैंक के रसीद खाता अर्थात खाता नं. 0153002100000180 (अकाउंट का नाम "कलेक्शन एकाउंट इलेक्शन कमीशन ऑफ इंडिया") आईएफएससी कोड पीयूएनबी 0015300 में इलेक्ट्रॉनिक मोड के माध्यम से जमा किया जा सकता  है। यदि भुगतान इलेक्ट्रॉनिक मोड के माध्यम से किया जाता है तो लेन-देन का  विवरण नामतः यूटीआर नं., बैंक का नाम, लेन-देन की तारीख, आदि तुरंत आयोग को सूचित किया जाए।
    भविष्य में अनुपालन हेतु उपरोक्त को नोट किया जाए।
     
    भवदीय,
    हस्ता./-
    (अश्वनी कुमार मोहाल)
    सचिव

    278 downloads

    फ़ाइल सबमिट की गई Monday 06 September 2021

  15. The CHECK LIST of documents required to be filed by a candidate along with the nomination paper-regarding

    The provisions of the additional affidavit regarding dues in respect of Government accommodation have now been incorporated in the amended Form 26, and therefore, the said additional affidavit is not required to be filed by candidates. In view of the amendment in Form 26, the Checklist of documents has been amended. 

    3,706 downloads

    फ़ाइल सबमिट की गई Wednesday 13 March 2019

  16. Revision of threshold Election Expenditure/Donation through cash transaction in a single day by the Candidates/Political Parties above Rs. 10,000/- (Ten Thousands) by cheque, DD, RTGS/NEFT or other electronic mode etc. regarding.

    Revision of threshold Election Expenditure/Donation through cash transaction in a single day by the Candidates/Political Parties above Rs. 10,000/- (Ten Thousands) by cheque, DD, RTGS/NEFT or other electronic mode etc. regarding.

    1,269 downloads

    फ़ाइल सबमिट की गई Monday 12 November 2018

  17. Colour of packing of Statutory Covers, Non- Statutory Covers and Election Material to be submitted by the Presiding Officers - regarding.

    Colour of packing of Statutory Covers, Non- Statutory Covers and Election Material to be submitted by the Presiding Officers - regarding.
    (Bilingual)

    862 downloads

    फ़ाइल सबमिट की गई Monday 23 February 2009

  18. General Elections to the Legislative Assembly of Chhattisgarh, Madhya Pradesh, Rajasthan, Mizoram and Telangana, 2018- Commission's Notification regarding ban on exit poll – regarding. / Corrigendum

    General Elections to the Legislative Assembly of Chhattisgarh, Madhya Pradesh, Rajasthan, Mizoram and Telangana, 2018- Commission's Notification regarding ban on exit poll – regarding. / Corrigendum
    छत्‍तीसगढ़, मध्‍य प्रदेश, राजस्‍थान, मिजोरम और तेलंगाना की विधान सभा के लिए साधारण निर्वाचन 2018-एग्जिट पोल पर प्रतिबंध के संबंध में आयोग की अधिसूचना – तत्‍संबंधी।

    629 downloads

    फ़ाइल सबमिट की गई Thursday 08 November 2018

  19. Color of envelopes in Form 13B and Form 13C appended to Conduct of Elections Rules, 1961-regarding.

    Chief Electoral Officers to furnish to the Record/Unit offices blank envelopes for them to use the same for the service voters in various units for the Electronically Transmitted Postal Ballot Papers (ETPBs). There is no need to print the name of the State on such envelopes or any other particulars. Further, in cases where envelopes already printed contains description such as "Postal Ballot Paper", description of Form, etc., they may also be used for supplying to the Units.
    2. A question has been raised about the colour of such envelopes and also about cases where envelopes with description such as "Form 13C", Form 13B", "Postal Ballots" already printed. It is clarified that such envelopes should be of white colour. However, if envelopes have been printed in any other colour, they can be used and it is not necessary to print afresh in white colour

    1,295 downloads

    फ़ाइल सबमिट की गई Friday 15 March 2019

  20. Preparation of Marked copies of electoral rolls - Regarding.

    Preparation of Marked copies of electoral rolls - Regarding.
    (Bilingual)     

    901 downloads

    फ़ाइल सबमिट की गई Wednesday 04 February 2009

  21. Scrutiny of Register of Voters (Form 17-A) - Regarding

    Scrutiny of Register of Voters (Form 17-A) - Regarding
     

    1,391 downloads

    फ़ाइल सबमिट की गई Friday 12 October 2007

  22. Uniform IVRS and Call Centre Response at 1950

    The below instructions are for all DCC, SCC and NCC for incorporation into their IVRS system and Training to agents. This should be followed in all the contact centres.
    IVRS Introduction:
      Welcome to (District name/ State name) Voter Helpline of Election Commission of India.
         a. Press 1 for English
         b. Press 2 for            
         c.     Press 3 for                 During the waiting time, play the following through IVRS (repeated).   The call is important to us. You are in queue at Voter Helpline, please wait.   “Now verify your name in the electoral roll, find your Polling Station, correct your entries directly from the mobile app. Search for Voter Helpline in the google play store and download the app.”   “Election Commission of India has launched Voter Verification and Information Programme. During this programme, every voter gets the opportunity of verifying their name in the electoral roll, finding out about the polling station, and correcting their entries before the General Elections 2019.”  Agent Introduction:
     Welcome to Voter Helpline of Election Commission of India.  How may I help you? May I know  your Mobile Number or your email ID? Please tell me your name. Please tell me your State.
    (The  Agent  must  allow  lodging  of  IFSC  (Information,  Feedback,  Suggestion  and Complaints) over the call and must punch every call on the NGSP Portal.) For reference, following URL must be remembered for obtaining the information http://164.100.128.76/contactcenter/Login.aspx:  Contact  Centre  Agent  Login  to NGSP. https://electoralsearch.in/ for making electoral search for confirmation of the Voter details. https://nvsp.in/Forms/Forms/trackstatus For application status of form submission. http://eronet.ecinet.in/ (ERONET) ‘Voter Helpline’ Mobile App from Google Play store. Link:: https://play.google.com/store/apps/details?id=com.eci.citizen&hl=en_IN ‘PwD App’ meant for Persons with Disability, downloadable from Google Play Store: Link https://play.google.com/store/apps/details?id=pwd.eci.com.pwdapp&hl=en_IN https://eci.gov.in/faqs http://ecisveep.nic.in In case of complaint registration, the complaint ID should be given over the phone. The agent must never disconnect the call, only a user can disconnect the call.  Closing:
    The agent must say:
    Thank You for calling (District Name) Voter Helpline of Election Commission of India. It is recommended to download the Election Commission of India official mobile app ‘Voter Helpline’ from google play store which will help you to verify your name in the electoral roll, find your Polling Station, correct your entries directly from the mobile app. Search for Voter Helpline in the google play store and download the app.”
     

    898 downloads

    फ़ाइल सबमिट की गई Wednesday 30 January 2019

  23. Reconstitution of Media Certification & Monitoring Committee – regarding.

    No. 491/Paid News/2019/Communication      Dated: 25th February, 2019
    To
    Chief Electoral Officer of all the States/UTs
    Subject: Reconstitution of Media Certification & Monitoring Committee – regarding.
    Sir/Madam,
    I am directed to invite your attention to the subject cited and to state that in partial modification of Commission's guidelines dated 27th August, 2012, the Media Certification & Monitoring Committees at District and State level are hereby reconstituted with the inclusion of an Intermediary expert (intermediary as defined in section  2(w) of IT Act, 2000)/social media expert. The reconstituted MCMC shall be as under:
    1. District Level Media certification and Monitoring Committee(MCMC)
     1.1 The District level MCMC shall be formed in each district with the following members:
    (a) DEO/RO (of Parliamentary Constituency)
    (b) ARO (not below SDM)
    (c) An intermediary expert/Social media expert (to be chosen by the RO subject to the eligibility criteria)
    (d) Central Govt. I & B Ministry official (if any in the district)
    (e) Independent Citizen/Journalist as may be recommended by PCI
    (f) DPRO/District Information Officer/equivalent – Member Secretary
    1.2 For the purpose of the certification of advertisements as per the Supreme Court order dated 13.04.2004, Returning Officer of the parliamentary constituency/District Election Officer, an ARO (not below SDM) and An Intermediary Expert/Social Media Expert shall be the members of the MCMC.
    2. State level MCMC
    2.1 The State level MCMC shall comprise of the following officers:
    (a) The Chief Electoral Officer, Chairman
    (b) Any Observer appointed by the Election Commission of India
    (c) One expert to be co-opted by the Committee.
    (d) Officer of Indian Information Service (IIS), (at the level of US/ DS) posted in the State/UT, representing a media Department of Government of India as separate from the expert at (c) above.
    (e) Independent citizen or journalist as nominated by PCI (if any)
    (f) Addl/Jt CEO in charge of Media (Member Secretary)
    (g) An intermediary expert/Social media expert (to be chosen by the CEO subject to the eligibility criteria)
    2.2    The State level MCMC shall perform two sets of functions:
    (i) Deciding appeal from both District and Addl/Jt CEO Committees on Certification of advertisement as per the aforesaid Commission order dated 15th April 2004.
    (ii) Examining all cases of Paid News on appeal against the decision of District MCMC or cases that they may take up suo motu, in which case it shall direct the concerned ROs to issue notices to the candidates.
    3. Addl/Joint CEO's Committee on Certification: 
    The Committee chaired by Addl/Jt. CEO for Certification of advertisement shall also have one intermediary expert/social media expert as chosen by the chairperson of the committee subject to the eligibility criteria.
    4. It is further stated that the duties performed by the Media certification & Monitoring Committees at District and State Level will remain as it is mentioned in the Commission's guidelines dated 27th August, 2012.
    5. It is also to state that the intermediary expert/Social Media expert to be included in the MCMCs should preferably be a government officer subject to following eligibility criteria:
    A. If he/she is a Government Officer, he/she should be –
    i. Not below the rank of SDM
    ii. Has at least 5 years' experience of working in IT department/cell/social media cell of the government.
    B. If he/she is not a Government Officer (means private individual), he/she should –
    i. Have a Masters' degree in the field of IT
    ii. Have at least 10 years' experience of working in IT department/cell/social media cell of the government at central or state level with good understanding of Social media platforms and how they work.
    iii. Be also eligible in terms of background and neutrality.
    6. With respect to the profile of work which the intermediary expert/social media expert will be handling, it is to state that he/she shall:
    i. Assist the MCMC in the matter of certification of political advertisements proposed to be published on social media platforms
    ii. Assist MCMC in scanning social media platforms for suspected cases of Paid News
    iii. Assist MCMC in submitting a daily report to Accounting team with copy to RO and Expenditure Observer w.r.t. expenditure incurred by the candidate on election advertising on social media platforms
    iv. Assist the MCMC in the matters of queries/complaints related to advertisements on social media platforms
    v. Look after the overall coordination between MCMC and the intermediaries/social media platforms
    vi. Make sure that the Election Laws are strictly adhered to with matters related to advertisements on social media platforms
    vii. Assist MCMC in handling the violation cases on Social media 
    viii. Being part of State level MCMC, he/she will assist in deciding appeal from District and Addl. /Jt. CEO Committee on certification of advt. on social media and also examining all cases of Paid News on appeal against the decision of District MCMC or cases that they may take up suo motu.

    1,344 downloads

    फ़ाइल सबमिट की गई Monday 25 February 2019

  24. Clarification regarding Second Randomization and Candidate Setting of EVM-VVPAT – regarding.

    Clarification regarding Second Randomization and Candidate Setting of EVM-VVPAT – regarding.

    1,146 downloads

    फ़ाइल सबमिट की गई Tuesday 16 October 2018

  25. Payment of Honorarium to the CAPF/SAP Personnel Deployed on Election Duty – Regarding.

    Payment of Honorarium to the CAPF/SAP Personnel Deployed on Election Duty – Regarding.
    (Bilingual)

    823 downloads

    फ़ाइल सबमिट की गई Wednesday 14 September 2016

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। 

×
×
  • Create New...