General Elections to the Legislative Assemblies of NCT of Delhi - EXIT POLL -regarding.

No. 576/Exit/2020/SDR/Vol-I    
Dated: 24th January, 2020

To,

            The Chief Electoral Officer

            NCT of Delhi.

                       

Subject: General Elections to the Legislative Assemblies of NCT of Delhi -  EXIT POLL -regarding.

 

Sir,

            I am  directed  to  forward  herewith  the   Commission’s  Notification No. 576/Exit/SDR//2020/Vol-Idated 24^thJanuary,2020 with the request that this may be published in an extraordinary issue of the gazette of the State 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. and should also be published in prominent local newspapers.

 

Yours faithfully,

(Abhishek Tiwari)

                                                                                                                                 Under Secretary

 

 

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TO BE PUBLISHED IN THE

OFFICIAL GAZETTE OF

STATE IMMEDIATELY

                                                          ELECTION COMMISSION OF INDIA

Nirvachan Sadan, Ashoka Road, New Delhi-110001

 

No. 576/EXIT/2020/SDR/Vol-I                                                                                                                                                                           Dated:  24^th      January, 2020

 

NOTIFICATION

                       

            Whereas, the schedule for the General Election to the Legislative Assembly of NCT of Delhi was announced by the Commission vide Press Note No. ECI/PN/4/2020,dated 6^th January, 2020; and

2.         And whereas, as per the provisions of  Section 126A of The Representation of the People Act, 1951 (in short R.P. Act, 1951) there shall be restrictions on conduct of any exit poll and publication and dissemination of result of such exit poll during such period, as may be notified by the Election Commission in this regard;

3.         Now, therefore, 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 8.00 A.M and 6:30 PM on 8^th February, 2020(Saturday),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 above mentioned General Election to the State Legislative Assembly of  NCT of Delhi, shall be prohibited.

4.         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 each phase of the aforesaid General election.

By order,

(N.T. BHUTIA)

                Secretary