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

आदेश और नोटिस - विविध

18 files

  1. Judgment dated 10.07.2013 of the Hon'ble Supreme Court in W.P.(C) Nos. 490 2005 and 231 of 2005- Follow-up action for implementation of the law laid down by Hon'ble Supreme Court – reg.

    ECI द्वारा

    Judgment dated 10.07.2013 of the Hon'ble Supreme Court in W.P.(C) Nos. 490 2005 and 231 of 2005- Follow-up action for implementation of the law laid down by Hon'ble Supreme Court – reg. 
    (Bilingual)

    67 downloads

    फ़ाइल सबमिट की गई Tuesday 13 October 2015

  2. Instruction relating to Periodic Report of the status of election petitions in the States/Union Territories - reg.

    ECI द्वारा

    Instruction relating to Periodic Report of the status of election petitions in the States/Union Territories - reg.
     

    31 downloads

    फ़ाइल सबमिट की गई Monday 27 July 2015

  3. Facilities to be provided to electors with disability- Order of the Hon'ble Supreme Court in WP (Civil) No. 187 of 2004 - Disabled Rights Group Vs. The Chief Election Commissioner & Anr

    ECI द्वारा

    Facilities to be provided to electors with disability- Order of the Hon'ble Supreme Court in WP (Civil) No. 187 of 2004 - Disabled Rights Group Vs. The Chief Election Commissioner & Anr
     

    33 downloads

    फ़ाइल सबमिट की गई Friday 26 October 2007

  4. Facilities to be provided to electors with disability- Order of the Hon'ble Supreme Court in WP (Civil) No. 187 of 2004 - Disabled Rights Group Vs. The Chief Election Commissioner & Anr

    ECI द्वारा

    Facilities to be provided to electors with disability- Order of the Hon'ble Supreme Court in WP (Civil) No. 187 of 2004 - Disabled Rights Group Vs. The Chief Election Commissioner & Anr
     

    103 downloads

    फ़ाइल सबमिट की गई Friday 26 October 2007

  5. Supreme Court’s Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks

    ECI द्वारा

    Supreme Court’s Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks
     

    30 downloads

    फ़ाइल सबमिट की गई Wednesday 26 September 2007

  6. Registration of political parties under section 29A of the Representation of the People Act, 1951

    ECI द्वारा

    Registration of political parties under section 29A of the Representation of the People Act, 1951
     

    1,617 downloads

    फ़ाइल सबमिट की गई Thursday 20 September 2007

  7. Supreme Court's Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks

    ECI द्वारा

    Supreme Court's Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks
     

    32 downloads

    फ़ाइल सबमिट की गई Thursday 15 April 2004

  8. Scheme for Kashmiri migrants

    ECI द्वारा

    Scheme for Kashmiri migrants
     

    70 downloads

    फ़ाइल सबमिट की गई Saturday 27 March 2004

  9. Advertisement in Respect of Migrant Voters

    ECI द्वारा

    Advertisement in Respect of Migrant Voters
     

    42 downloads

    फ़ाइल सबमिट की गई Thursday 25 March 2004

  10. Appointment of ARO's for Bru Electors Staying in Tripura

    ECI द्वारा

    Appointment of ARO's for  Bru Electors Staying  in Tripura
     

    53 downloads

    फ़ाइल सबमिट की गई Monday 22 March 2004

  11. Notification on Notified Votes of Jammu and Kashmir

    ECI द्वारा

    Notification on Notified Votes of Jammu and Kashmir
     

    33 downloads

    फ़ाइल सबमिट की गई Thursday 18 March 2004

  12. Order of the Commission for Not taking up revision of rolls in Fours ACs in Arunachal Pradesh w.r.to 01/01/2004 as the qualifying date

    ECI द्वारा

    Order of the Commission for Not taking up  revision of rolls  in Fours ACs in Arunachal Pradesh w.r.to 01/01/2004 as the qualifying date
     

    31 downloads

    फ़ाइल सबमिट की गई Wednesday 03 March 2004

  13. List of persons disqualified Under Section 8a, 10a & 11a(2) of the Representation of the People Act, 1951

    ECI द्वारा

    List of persons disqualified Under Section 8a, 10a & 11a(2)  of the Representation of the People Act, 1951
     

    841 downloads

    फ़ाइल सबमिट की गई Monday 01 March 2004

  14. Commission's Order Dated 27th March, 2003 Regarding Criminal Antecedents, Assets And Liabilities And Educational Qualifications Of Candidates.

    ECI द्वारा

    Commission's Order Dated  27th March, 2003 Regarding Criminal Antecedents, Assets And Liabilities And Educational Qualifications Of Candidates.
     

    54 downloads

    फ़ाइल सबमिट की गई Thursday 27 March 2003

  15. The Representation Of The People (Amendment) Ordinance, 2002

    ECI द्वारा

    The Representation Of The People (Amendment) Ordinance, 2002
     

    32 downloads

    फ़ाइल सबमिट की गई Saturday 24 August 2002

  16. Amendment To The Jammu And Kashmir Conduct Of Election Rules, 1965

    ECI द्वारा

    Amendment To The Jammu And Kashmir Conduct Of Election Rules, 1965
     

    63 downloads

    फ़ाइल सबमिट की गई Wednesday 21 August 2002

  17. The Jammu And Kashmir Representation Of The People (Amendment) Ordinance, 2002

    ECI द्वारा

    The Jammu And Kashmir Representation Of The People (Amendment) Ordinance, 2002
     

    11 downloads

    फ़ाइल सबमिट की गई Friday 16 August 2002

  18. Criminalisation of Politics - participation of criminals in the electoral process as candidates - disqualification on conviction for offences - effect of appeal and bail- regarding

    ECI द्वारा

    Criminalisation of Politics - participation of criminals in the electoral process as candidates - disqualification on conviction for offences - effect of appeal and bail- regarding
     

    158 downloads

    फ़ाइल सबमिट की गई Thursday 28 August 1997

त्वरित लिंक

मीडिया और प्रकाशन

ईसीआई प्रभाग

और अधिक जानें

ईसीआई मुख्य वेबसाइट


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

नवीनतम प्रकाशन

प्रपत्र डाउनलोड करें

मतदाता हेल्पलाइन ऍप

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

×
×
  • Create New...