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ख़बरें: एक झलक

महत्वपूर्ण निर्देश

933 files

  1. वीवीपीएटी में पावर पैक (बैटरी) के उपयोग के संबंध में निर्देश – तत्‍संबंधी

    ECI द्वारा

    वीवीपीएटी में पावर पैक (बैटरी) के उपयोग के संबंध में निर्देश – तत्‍संबंधी

    27 downloads

    फ़ाइल सबमिट की गई Wednesday 29 May 2019

  2. मतदान के दिन आयोजित छद्म मतदान से संबंधित वीवीपीएटी पेपर स्‍लिप को रखने के लिए प्‍लास्‍टिक के डब्‍बों का भंडारण – तत्‍संबंधी

    ECI द्वारा

    मतदान के दिन आयोजित छद्म मतदान से संबंधित वीवीपीएटी पेपर स्‍लिप को रखने के लिए प्‍लास्‍टिक के डब्‍बों का भंडारण – तत्‍संबंधी 

    32 downloads

    फ़ाइल सबमिट की गई Wednesday 29 May 2019

  3. ईवीएम – मतदान से पहले और मतदान के बाद मध्‍यवर्ती स्‍थानों पर ईवीएम के साथ रहने वाले मतदान दल के लिए मध्‍यवर्ती स्‍ट्रांग रूम – तत्‍संबंधी

    ECI द्वारा

    ईवीएम – मतदान से पहले और मतदान के बाद मध्‍यवर्ती स्‍थानों पर ईवीएम के साथ रहने वाले मतदान दल के लिए मध्‍यवर्ती स्‍ट्रांग रूम – तत्‍संबंधी

    31 downloads

    फ़ाइल सबमिट की गई Wednesday 29 May 2019

  4. समान संसदीय निर्वाचन क्षेत्र के एक विधान सभा खंड से दूसरे विधान सभा खंड की आरक्षित ईवीएम/वीवीपीएटी के उपयोग से संबंधित निर्देश

    ECI द्वारा

    समान संसदीय निर्वाचन क्षेत्र के एक विधान सभा खंड से दूसरे विधान सभा खंड की आरक्षित ईवीएम/वीवीपीएटी के उपयोग से संबंधित निर्देश

    12 downloads

    फ़ाइल सबमिट की गई Wednesday 29 May 2019

  5. ईवीएम/वीवीपीएटी के दूसरे यादृच्‍छिकरण के संबंध में स्‍पष्‍टीकरण और संसदीय निर्वाचन क्षेत्र के लिए ईवीएम को जारी करना

    ECI द्वारा

    ईवीएम/वीवीपीएटी के दूसरे यादृच्‍छिकरण के संबंध में स्‍पष्‍टीकरण और संसदीय निर्वाचन क्षेत्र के लिए ईवीएम को जारी करना 

    19 downloads

    फ़ाइल सबमिट की गई Wednesday 29 May 2019

  6. साथ-साथ होने वाले निर्वाचनों के लिए ईवीएम और वीवीपीएटी का निर्धारण और मान्‍यता

    ECI द्वारा

    साथ-साथ होने वाले निर्वाचनों के लिए ईवीएम और वीवीपीएटी का निर्धारण और मान्‍यता 

    30 downloads

    फ़ाइल सबमिट की गई Wednesday 29 May 2019

  7. लोक सभा साधारण निर्वाचन 2019 – ईटीपीबीएस के माध्‍यम से प्रेषित सेवा मतदाताओं के डाक मतपत्रों की गणना – अवसंरचना और अग्रिम योजना – तत्‍संबंधी

    ECI द्वारा

    SOP for Counting of Service Voters using ETPBS
    Note: Scanning of QR Codes should be done in sequence without fail. Form 13-C should be scanned first, followed by both the QR Code on Form 13-A and then Form 13-B of the same postal ballot. Sequence of QR Code scanning should not be change under any circumstances.
    Step 1: The Outer covers (Form 13-C) which is having QR Code on lower right hand side, it will be read by the QR Code Reader and necessary valid checks will be performed for possible duplicates and verification of the service voter. A unique serial number will be provided by the computer. This serial number will also be manually marked by RO on the envelope being verified.
    Step 2: If no duplicate and correct verification is found, then only outer envelope (Form 13-C) will be open.
    Step 3: Open the outer cover (Form 13-C) and take out the two documents which are required to be found inside. The first one is declaration (Form 13-A) and the second one is inner cover (Form 13-B) containing the postal ballot paper.
    Step 4: RO should take out the declaration from Outer Envelope, Form 13-A and the inner cover in Form 13-B.
    Step 5: Now scan two QR Codes on Form 13-A one by one and after that scan the QR Code which is on lower right side on Form 13-B.
    Step 6: Note down the Sl. No. generated in all the above Covers.
    Step 7: If the QR Code reading does not raise any anomaly, keep Form 13B envelope and the Declaration back in Form 13C envelope and keep the envelope in a tray meant for valid Envelopes to be taken up for counting. If the QR Code reading indicates any discrepancy such as the documents not being genuine or multiple copies of the document have been received, such envelopes shall be kept in a separate tray meant for rejected envelopes.
                In the case of rejection of envelope/documents on QR code reading, the ARO in-charge of the team should see and satisfy himself about the discrepancy shown in QR code reading that results in rejection.

    66 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  8. अभ्‍यर्थी का संक्षिप्‍त विवरण और राजनैतिक दलों के व्‍यय विवरण का संशोधित प्रारूप दिनांक 08.05.2019

    ECI द्वारा

    अभ्‍यर्थी का संक्षिप्‍त विवरण और राजनैतिक दलों के व्‍यय विवरण का संशोधित प्रारूप दिनांक 08.05.2019 

    55 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  9. पश्‍चिम बंगाल राज्‍य विधान सभा में आकस्‍मिक रिक्‍तियों को भरने के लिए उप-निर्वाचन – निर्वाचक की अंगुली पर अमिट स्‍याही लगाना – कार्मिक – तत्‍संबंधी

    ECI द्वारा

    पश्‍चिम बंगाल राज्‍य विधान सभा में आकस्‍मिक रिक्‍तियों को भरने के लिए उप-निर्वाचन – निर्वाचक की अंगुली पर अमिट स्‍याही लगाना – कार्मिक – तत्‍संबंधी

    12 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  10. Voter turnout App

    ECI द्वारा

    The New Android Mobile App called 'Voter Turnout' App provides estimated Voter's turnout in the real-time basis for every Citizen. Earlier, this used to be announced at the end of the Poll.
    The Election Commission of India for the first has launched a new application for giving live information to everybody about the estimated voter turnout during the poll. The application captures the real-time information from the data inputted by the Returning Officers and calculates the estimated totals and displays in the user-friendly android mobile application. The application is called as ‘Voter Turnout’ application. 
    The application is designed to show the Estimated Voter Turnout for each State which can further be drilled down to Parliamentary Constituency level and also to Assembly Constituency level. This application has been used in the second phase of the elections. To ensure near real-time update of the voter turnout, another mobile app ‘Suvidha Admin’ has been given to all Assistant Returning Officers / Returning Officers to make the entries of the voter turnout data.
    The Commission is of the view that the Voter Turnout Application is another big milestone in the use of Information and Communications Technology. Such innovative technologies bring the Commission closer to voters and help in the timely dissemination of information.
    Voter Turnout Link: https://play.google.com/store/apps/details?id=in.gov.eci.pollturnout
    The mechanism involves simple entry of estimated cumulative percentage turnout through the web portal or mobile app during the currency of the poll y Assistant Returning Officer/ Returning Officers. These entries are to be done mandatorily during a designated time slot by the Assistant Returning Officers for the AC segment of the PC from within the New Suvidha Portal. After the end of the poll, New Suvidha Portal allows entry of detailed turnout report, both Lok Sabha and Assembly Election-wise, which includes male, female and other gender numbers against the total number of electors and comparison with corresponding figures of GE 2014 turnout is also done. The ARO/ RO can use the SUVIDHA ADMIN App to enter the Estimated Voter turnout also.
    This new mechanism will simplify the data entry of two-hourly voter turnout and help in timely dissemination of the information on a real-time basis. The step-by-step process, the expected reports based on the data entry and the detailed guidelines are attached herewith, which should be brought to the notice of all officials.
    The AROs & ROs should be clearly directed that they are personally held responsible for Voter Turnout data entry. Once the timeslot is passed, then the responsibility of data entry will be that of Returning Officer and in-turn the CEO. It should also be ensured that there is sufficient manpower, communication mechanism from Polling Stations and network availability.

    503 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  11. निर्वाचनों के दौरान नशीले पदार्थों के अपराधियों को पेरोल पर छोड़ने पर प्रतिबंध – तत्‍संबंधी

    ECI द्वारा

    निर्वाचनों के दौरान नशीले पदार्थों के अपराधियों को पेरोल पर छोड़ने पर प्रतिबंध – तत्‍संबंधी

    44 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  12. लोक सभा 2019 के लिए साधारण निर्वाचन और आंध्र प्रदेश, अरूणाचल प्रदेश, ओडिशा और सिक्‍किम के विधान सभाओं और 12 राज्‍यों की 37 विधान सभा निर्वाचन क्षेत्रों के लिए साधारण निर्वाचन को साथ साथ आयोजित किया जाना – एग्‍जिट पोल

    ECI द्वारा

    In exercise of the powers under sub-Section (1) of Section 126A of the R.P. Act, 1951, the Election Commission, having regard to the provisions of sub-Section (2) of the said Section, hereby notifies the period between 7.00 A.M on 11th April, 2019 (Thursday) and 6:30 PM on 19th May, 2019 (Sunday) as the period during which conducting any exit poll and publishing or publicizing by means of the print  or electronic media or dissemination in any other manner whatsoever, the result of any exit poll in connection with the current General Elections to the House of the People, 2019, and the State Legislative Assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha & Sikkim 2019, and bye-elections from assembly constituencies announced vide Press Notes No. ECI/PN/23/2019 dated 10thMarch, 2019, ECI/PN/26/2019 dated 13th March, 2019 and ECI/PN/28/2019 dated 14th March, 2019, to be held simultaneously with the general election to Lok Sabha, shall be prohibited.
            It is further clarified that under Section 126(1)(b) of the R.P. Act, 1951, displaying any election matter including results of any opinion poll or any other poll survey, in any electronic media, would be prohibited during the period of 48 hours ending with the hours fixed for conclusion of poll in the respective polling areas in connection with aforesaid General elections and bye-elections.

    75 downloads

    फ़ाइल सबमिट की गई Friday 10 May 2019

  13. लोक सभा 2019 के लिए साधारण निर्वाचन – राजनैतिक दलों को सामान्‍य परामर्श – तत्‍संबंधी

    ECI द्वारा

    लोक सभा 2019 के लिए साधारण निर्वाचन – राजनैतिक दलों को सामान्‍य परामर्श – तत्‍संबंधी 

    17 downloads

    फ़ाइल सबमिट की गई Friday 03 May 2019

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

    एसडीआर अनुभाग द्वारा

    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.

    717 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  15. सार्वजनिक सभाओं, जुलुसों आदि के माध्‍यम से निर्वाचन प्रचार अभियान और टेलीविजन और समान उपकरणों के माध्‍यम से निर्वाचन मामलों को प्रदर्शित्‍ करने पर प्रतिबंध के संबंध में लोक प्रतिनिधित्‍व अधिनियम 1951 की धारा 126 के प्रावधान

    एसडीआर अनुभाग द्वारा

    Section 126 of the RP Act, 1951, inter-alia, 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.

    370 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  16. 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

    संचार द्वारा

    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.
     

    310 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  17. 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

    संचार द्वारा

    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.

    2,153 downloads

    फ़ाइल सबमिट की गई Thursday 28 March 2019

  18. GE to the House of the People, 2019 and GE to the Legislative Assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha & Sikkim and bye elections to 37 Assembly Constituencies of 12 States to be held simultaneously - Use of EVM and VVPAT

    एसडीआर अनुभाग द्वारा

    Commission's Direction dated 22nd March, 2019, regarding use of Electronic Voting Machines and VVPAT at the current General Election to the House of the People, 2019 and General Elections to Legislative Assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha & Sikkim and bye elections to 37 Assembly Constituencies (as per Annexure-I) of 12 States. 

    573 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

  19. Use of Electronic Voting Machines in elections - Period of retention thereof.

    ईवीएम अनुभाग द्वारा

    EVMs are subject of the election petition, an application may be moved to the concerned Court for allowing the EVMs concerned to be taken out of the strong room for any future election or any other purpose like movement, physical verification of EVMs etc. 

    385 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

  20. General Instructions on Storage of EVMs &VVPATs -regarding.

    ईवीएम अनुभाग द्वारा

    To bring more clarity on storage of EVMs and VVPATs, the following instructions shall be followed:
    1. Storage of EVMs and VVPATs after first randomisation of EVMs and VVPAT till dispersal of polling parties/materials
    2. Storage of polled EVMs and VVPATs after poll till counting day

    556 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

  21. Standard Operating Procedure for Randomisations of EVM/VVPAT -reg.

    ईवीएम अनुभाग द्वारा

    Some clarifications regarding percentage of (%age) of EVMs and VVPATs to be kept for first randomisation of EVMs and VVPATs.

    511 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

  22. General Instructions on Storage of Polled and Unpolled EVMs & VVPATs after Poll and Counting - Clariflcation - Regarding.

    ईवीएम अनुभाग द्वारा

    (a)EVMs and VVPATs of Category 'C' (i.e. defective unpolled) shall be kept in a separate strongroom designated as ,Repair Room 
    (b) EVMs and VVPATs of Category'D' (i.e. unused reserve) shall be kept securely in a different strongroom, which shall not be in the vicinity of PC/AC strong room, so that EVMs and VVPATs of Category 'D' can be used for subsequent elections or any other purpose immediately alter polls.
    (c) In no case, EVMs and VVPATs of Category 'C' (i.e. defective unpolled) and EVMs and VVPATs of Category'D'(i.e. unused reserve) shall be mixed and kept in the same 

    364 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

  23. Standard Operating Procedure 1st Randomisation of EVM/VVPAT - regarding.

    ईवीएम अनुभाग द्वारा

    During the General Elections to the Lok Sabha, the States/UTs rnay face the following scenarios, as in rnost cases, entire district either consists of one Parliamentary Constituency or part of it. Hence, allocation of'EVMs/VVPATs Asscrmbly Segment-wise may not have any relevance as ultimately they form the part of the Parliamentary Constituency having common ballot paper for the entire constituency during the elections. 

    347 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

  24. Destruction protocol for VVPAT paper slips of VVPATs generated during the Training and Awareness of EVMs and VVPATs - reg.

    ईवीएम अनुभाग द्वारा

    The Commission has directed that all VVPATs paper slips generated during the training and awareness shall be destroyed using Paper Shredding Machine on a daily basis, in the presence of a Gazetted Officer duly nominated by the District Election Officer (DEO). A certificate shall be obtained from the Nodal Officer in-charge of Training and Awareness exercise regarding the daily destruction of all VVPAT slips as per Commissions directions. Further, the DEO shall submit a Certificate to the respective Chief Electoral Officer on P-3 day for the entire district attesting the compliance of these instructions.
     

    226 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

  25. Use of vehicles with GPS tracking Mobile-App based GPS Tracking for movement of EVM & VVPAT- reg'

    ईवीएम अनुभाग द्वारा

    The Commission has accordingly reviewed the matter and has decided that following instructions shall be strictly followed in all future movement of EVMs and VVPATs: a) The end-to-end movement of all Reserve EVMs and VVPATs shall be carefully monitored at all times, for which all Sector Officers'vehicles with Reserve EVMs and VVPATs. b) There shall be a real time tracking and monitoring of the movement of EVMs and VVPATs through the GPS-enabled/Mobile App based GPS tracking used in the vehicles carrying EVMs and vvPATs. For this purpose, an 'EVM Control Room' shall be set up at DEO as well as CEO level, wherein the movement of EVMs and VVPATs shall be monitored and tracked through GPS Monitors and other related IT
    infrastructure/APP 

    285 downloads

    फ़ाइल सबमिट की गई Friday 22 March 2019

त्वरित लिंक

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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

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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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