इस फाइल के बारे में
Chapter-10 (Instructions to Zonal/Sector/Area Officers regarding EVMs) of 'Manual on Electronic Voting Machine and VVPAT' (July 2018, Idocument 2- Edition 3), which is extracted below, stands deleted.
"However, for safe storage rt EVMs o.f 'C'and 'D'categories by Zonal/Sector/Area Officers after poll, a separate storage-room shall be earmarked so that these EVMs can be stored safely before depositing in store room on the very next day. "
In this regard, Para 6 of the Commission's letter No. 51/8/7/2014-EMS, dated 24th April, 2014, is reiterated which is reproduced as under:"It is reiterated that under no circumstances any person will take any EVM, whether polled EVMs or reserve EVMs in the custody of sector officers, to his home or any private place. All polled EVMs and all reserve EVMs after the poll shall be under cover of armed police a1 all times. Reserve FIVMs should also bc rcturned at thc same time when the polled HVMs are
returned at the receipt center. Reserve EVMs shall not be kept in the strong room meant for polled EVMs.They shall be kept in another strong room meant lor keeping rescrve llVMs. It must be ensured that all reserve EVMs are also dcposited in the strong room meant lor reserve EVMs at the same time when the polled EVMs are deposited in the strong room meant for polled EVMs."
भारत 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।
