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  1. 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

  2. Special Summary Revision of electoral rolls w.r.t. 01.01.2019 as the qualifying date - Running of campaign "Voter Verification & lnformation Programme (VVIP)"-regarding.

    No.23 / LET / ECI /FUNC/ERD- ER/2018          Dated: 2nd January ,2019
    To, 
    The Chief Electoral Officers 
    of all States/UTs 

    Subject: Special Summary Revision of electoral rolls w.r.t. 01.01.2019 as the qualifying date - Running of campaign "Voter Verification & information Programme (VVIP)"-regarding. 
    Sir/Madam, 

    With meticulous and broad planning, the on-going revision process has entered into the final phase in all States/UTs (except Chhattisgarh, Mizoram, Madhya Pradesh, Rajasthan and Telangana where SSR, 2019 has started recently) after successful completion of pre-revision activities like 100% house to house verification by BLOs to collect information about un-enrolled eligible citizens, prospective voters, multiple entries/dead electors/permanently shifted electors and correction in ER entries, rationalisation of polling stations and formation of sections etc. ln order to ensure the purity and fidelity of electoral rolls, all the States/UTs have recently been asked to conduct BLO-BLAs meeting so as to find out the gaps in registration and assess the quality of roll to strategies for bridging such gaps in the continuous updation period after final publication. 

    2. Further, the CEOs have also been directed to write to recognized political parties immediately, intimating them regarding the steps being taken by the Commission and appealing them to appoint BLAs for each polling station to take part in the BLO/BLA meetings. 

    3. ln view of the impending general election to the House of People, 2019, it is proposed to run an intensive campaign appealing to the citizens and political parties in the States/UTs to search and verify their names in the electoral rolls to be sure that their names find place in electoral rolls as one would be able to exercise his right to vote elections only if he is enrolled in the existing electoral roll................
     
    Download file to read the complete instruction

    603 downloads

    फ़ाइल सबमिट की गई Thursday 21 February 2019

  3. Clarification - Revision of threshold Election Expenditure/Donation through cash transaction in a single day by the candidates/political parties above Rs. 10,000/- by Cheque, DD, RTGS/NEFT or other electronic mode etc.

    Letter no. 76/Instructions/2018/EEPS dated 30.11.2018 regarding Clarification - Revision of threshold Election Expenditure/Donation through cash transaction in a single day by the candidates/political parties above Rs. 10,000/- by Cheque, DD, RTGS/NEFT or other electronic mode etc. 
    The Commission's letter of even number dated 12th November, 2018 regarding incurring of election expenditure by the candidate(s) and political parties exceeding Rs. 10,000/- (Ten Thousand) by crossed account payee cheque, or draft, or by RTGS/NEFT or any other electronic mode linked with the bank account opened by the candidates for election purpose. A clarification has been sought as to whether this amount can be incurred by the candidate(s)/parties in a single day or multiple days or during the entire election process to/from a single person/entity or multiple persons/entities. 
    2. In partial modification of the Commission's earlier Letter dated 12th November, 2018, it is hereby stated that expenditure exceeding Rs. 10,000/- (Ten Thousand) in connection with an election, consisting of a- single transaction or an aggregate of transactions, entered into with a single person/entity during the entire poll period shall not be incurred by a candidate/political party unless  the payment in respect to the same is made by way of an account payee cheque or draft on a bank or account payee bank draft or by RTGS/NEFT or any other electronic. mode linked to the bank account of the candidate. 
    3.  Further  it is stated that in respect of donations/contributions in cash received by the  candidates from a single entity/person in a single or multiple transactions shall not exceed to Rs. 10,000/-' However, in the case of political parties the receipt from donations/contributions shall continue to be governed by the existing provisions of Section 29C of the R. P. Act, 1951. 
    4. You are requested to bring the above mentioned clarification to the notice of the Returning Officers, Expenditure Observers, Political Parties, Candidates and all other stakeholders.
     

    675 downloads

    फ़ाइल सबमिट की गई Saturday 16 February 2019

  4. Preparation of electoral rolls for conduct of poll – Integration, carrying out corrections and printing –regarding.

    No.23/LET/ECI/FUNC/ERD-ER/2019     Dated:  14 February, 2019
    To
            The Chief Electoral Officers of
            All States and Union Territories,       
    Subject:  Preparation of electoral rolls for conduct of poll – Integration, carrying out corrections and printing –regarding.
    Reference:-
        1. Letter No 23/1/2013-ERS dated 11.12.2013
        2.  Letter No 23/1/2013-ERS dated 23.09.2015
        3.  LetterNo23/LET/ECI/FUNC/ERD-ER/2018 dated 07.09. 2018
        4. LetterNo 23/LET/ECI/FUNC/ERD/ER/2018-II dated 25.09.2018.
    Madam/Sir,
                I am directed to state that the final publication of electoral roll revised with reference to 01.01.2019 as qualifying date has already been done in all states/UTs (except Chhattisgarh, Madhya Pradesh, Mizoram, Rajasthan and Telangana, where the final publication is due on 22.02.2019) and currently, the period of continuous updation is going on. As already instructed, all the forms received from eligible applicants, after the last date of filing claims and objections and kept pending during revision period, shall be taken up for disposal by the EROs concerned.
    2.         In this connection, I am to reiterate the Commission’s directions on additions / deletions/ modifications, integration, printing and sharing of electoral rolls at the time of elections as contained in letters dated 11.12.2013 and 23.09.2015, mentioned above.
    3(a)     After final publication of rolls, no suo-moto deletion shall be done in an election year.Deletion can be done only on the basis of Form 7 or on the basis of a request of deletion made by the concerned elector in declaration part of Form 6. If any deletion has to be made in the electoral rolls after the final publication of rolls, i.e. during the period of continuous updation, the ERO shall consult the DEO before making any such deletion. The DEO shall monitor all additions, deletions and corrections from the date of final publication of electoral rolls onwards. In case deletions required in any Assembly Constituency are more than 0.1% of the number of electors in the said constituency in the finally published rolls, the DEO shall take the approval of the CEO before allowing such deletions by the ERO.
    b)         After the announcement of elections, no deletion or correction of entries in the electoral rolls shall be done by the ERO either suomoto or on the basis of forms received.Forms 7, 8, 8A received till the date of announcement of election will be taken....
    Download file to view the complete instruction
     

    721 downloads

    फ़ाइल सबमिट की गई Friday 15 February 2019

  5. 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.”
     

    896 downloads

    फ़ाइल सबमिट की गई Wednesday 30 January 2019

  6. 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

  7. 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

  8. Bye-Elections to the State Legislative Assembly, 2018 - Use of Electronic Voting Machines and VVPAT-reg

    The Commission's Direction bearing No. 576/3/EVM/ECI/LET/FUNC/JUD/SDRIVol.l/2018, dated 10th December, 2018, issued In pursuance of Section 61A of the Representation of the People Act, 1951, specifying 72-Jasdan Assembly Constituency in Gujarat and 71-Kolebira(ST) Assembly Constituency in Jharkhand, as the Constituencies where giving and recording of votes at the current bye­ elections to the State Legislative Assembly, notified on 26-11-2018 shall be by means of Electronic Voting Machines.

    405 downloads

    फ़ाइल सबमिट की गई Friday 14 December 2018

  9. Bye Elections to the Legislative Assemblies of Gujarat & Jharkhand, 2018. Commission's Direction regarding transmission of postal ballot papers for service voters, electronically.

    Direction issued by the Commission in terms of second proviso to sub-rule (1) of Rule 23 of the Conduct of Elections Rules, 196I, laying down the manner of transmitting postal ballot papers electronically for transmission of postal ballots for service voters at the current bye-elections from 72-Jasdan Assembly Constituency in Gujarat & 71-Kolebira(ST) Assembly
    Constituency in Jharkhand

    329 downloads

    फ़ाइल सबमिट की गई Friday 14 December 2018

  10. Bye-Elections to the State Legislative Assembly, 2018 - Commission's order regarding identification of electors-reg

    Commission's Order dated 10th December, 2018, regarding identification of electors at the current bye-Elections to the State Legislative Assembly, notified on 26-11-2018 from 72-Jasdan Assembly Constituency in Gujarat and 71-Kolebira(ST) Assembly Constituency in Jharkhand.

    148 downloads

    फ़ाइल सबमिट की गई Friday 14 December 2018

  11. Bye-Elections to the State Legislative Assemblies, 2018 - Exit Poll- regarding

    The Commission's Notification No. 576/Exit/ECI/LET/FUNCIJUD/SDRIVoU/2018, dated 10th December,20l8 with the request that this may be published in an extraordinary issue of the State gazette and a copy thereof may be sent to the Commission for record.

    This may be brought to the notice of all concerned including news bureaus, media houses, radio and television channels etc.

    150 downloads

    फ़ाइल सबमिट की गई Friday 14 December 2018

  12. Counting of votes for General/Bye Elections to the House of People/State Legislative Assembly – Counting Procedure – regarding.

    Counting of votes for General/Bye Elections to the House of People/State Legislative Assembly – Counting Procedure – regarding.

    1,794 downloads

    फ़ाइल सबमिट की गई Saturday 08 December 2018

  13. Adequate precautions for safety and security of strong rooms – regarding.

    Adequate precautions for safety and security of strong rooms – regarding.

    942 downloads

    फ़ाइल सबमिट की गई Saturday 08 December 2018

  14. Technical Specification Document for Installation, Implementation of webcasting solution

    Technical Specification Document for Installation, Implementation of webcasting solution on turn-key basis for Elections
    The Successful bidder has to undertake the Live web streaming (both audio & video) of polling day and counting day events during the (Legislative Assembly Elections) (Year) (State Name), with the installation of the necessary suitable, proven web-based web streaming software along with the supply of other related items as per the detailed Scope of Work given below.
    1.    Supply, installation, commissioning and implementation of the web-based audio & video streaming software in the server set up in the secured cloud environment.
    2.    Supply and installation internet connectivity for use in the identified polling stations on the polling day along with one manpower per polling station, to operate them to web stream the live data.
    3.    Supply and installation of (enter number) LED TV as per the specifications for use in the office of the Returning Officer (RO), on the polling day to operate them to view the live data.
    4.    Supply and installation of (enter number) LED TV as per the specifications indicated in (Enter appendix) for use in the office of the District Election Officers (DEO), on the polling day along with one manpower per DEO, to operate them to view the live data.
    5.    Supply and installation of (enter number) LED TVs as per the specifications indicated in (Enter Appendix) for use in the office of the Chief Election officer (CEO) at State HeadQuarters, on the polling day along with two manpower, to operate them to view the live data.
    6.    Supply and installation of IP based HD web cameras along with one manpower per counting centre, for use in the counting centres, on counting day, to web stream the counting day activities in each counting centre.
    7.    Supply and installation of (enter number) LED TV as per the specifications indicated in (enter Appendix) in the office of the DEO, along with one manpower, for use on the counting day, to view the live data of counting activities in each DEO’s office.
    8.    Supply and installation of (enter number) LED TV as per the specifications indicated in (enter Appendix) in the office of the CEO, along with two manpower, for use on the counting day, to view the live data of counting activities in each CEO’s office.
    9.    The Video Streaming solution should be able to display multiple streams happening at the same time, in the Polling stations/Counting Centres, on TV (s) for viewing in the Offices of the CEO, DEOs & Ros and ECI/
    10.    Training manual and training schedules at each DEO office for the officials on the operation of the web streaming software.
    11.    Establishment of the centralized Helpdesk with a minimum of (specify numbers) seaters to manage and fix the complaints/issues coming up on the Polling and Counting days.

    401 downloads

    फ़ाइल सबमिट की गई Tuesday 27 November 2018

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

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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। 

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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