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

Use the Advance Search of Election Commission of India website

Showing results for tags 'office of profit'.

  • टैग द्वारा खोजें

    Type tags separated by commas.

  • Search By Author

Content Type


श्रेणियाँ

  • वर्तमान मुद्दे
  • महत्वपूर्ण निर्देश
  • निविदा
  • प्रेस विज्ञप्तियाँ
    • प्रेस विज्ञप्तियाँ 2022
    • प्रेस विज्ञप्तियाँ 2021
    • प्रेस विज्ञप्तियाँ 2020
    • प्रेस विज्ञप्तियाँ 2019
    • प्रेस विज्ञप्तियाँ 2018
    • प्रेस विज्ञप्तियाँ 2017
    • प्रेस विज्ञप्तियाँ 2016
    • प्रेस विज्ञप्तियाँ 2015
    • प्रेस विज्ञप्तियाँ 2014
    • प्रेस विज्ञप्तियाँ 2013
    • प्रेस विज्ञप्तियाँ 2012
    • प्रेस विज्ञप्तियाँ 2011
    • प्रेस विज्ञप्तियाँ 2010
    • प्रेस विज्ञप्तियाँ 2009
    • प्रेस विज्ञप्तियाँ 2008
    • प्रेस विज्ञप्तियाँ 2007
    • प्रेस विज्ञप्तियाँ 2006
    • प्रेस विज्ञप्तियाँ 2005
    • प्रेस विज्ञप्तियाँ 2004
    • प्रेस विज्ञप्तियाँ 2003
    • प्रेस विज्ञप्तियाँ 2002
    • प्रेस विज्ञप्तियाँ 2001
    • प्रेस विज्ञप्तियाँ 2000
    • प्रेस विज्ञप्तियाँ 1999
    • प्रेस विज्ञप्तियाँ 1998
  • हैंडबुक, मैनुअल, मॉडल चेक लिस्ट
    • हैंडबुक
    • मैनुअल
    • मॉडल चेक लिस्ट
    • ऐतिहासिक निर्णय
    • अभिलेखागार
  • अनुदेशों के सार-संग्रह
    • अनुदेशों के सार-संग्रह (अभिलेखागार)
  • न्यायिक संदर्भ
    • के आधार पर निरर्हता -
    • अयोग्य व्यक्तियों की सूची
    • आदेश और नोटिस - आदर्श आचार संहिता
    • आदेश और नोटिस - विविध
  • ई वी एम
    • ई वी एम - ऑडियो फाइल
  • उम्मीदवार/ प्रत्याशी
    • उम्मीदवार/ प्रत्याशी के शपथ पत्र
    • उम्मीदवार/प्रत्याशी का निर्वाचन व्यय
    • उम्मीदवार/प्रत्याशी नामांकन और अन्य प्रपत्र
  • राजनीतिक दल
    • राजनीतिक दलों का पंजीकरण
    • राजनीतिक दलों की सूची
    • निर्वाचन चिह्न
    • राजनीतिक दलों का संविधान
    • संगठनात्मक चुनाव
    • पार्टियों की मान्यता / मान्यता रद्द करना
    • विवाद, विलय आदि
    • विविध, आदेश, नोटिस, आदि
    • पारदर्शिता दिशानिर्देश
    • वर्तमान निर्देश
    • योगदान रिपोर्ट
    • इलेक्टोरल ट्रस्ट
    • व्यय रिपोर्ट
    • वार्षिक लेखा परीक्षा रिपोर्ट
  • साधारण निर्वाचन
  • विधानसभा निर्वाचन
  • उप-निर्वाचन
  • उप-निर्वाचन के परिणाम
  • राष्ट्रपति निर्वाचन
  • सांख्यिकीय रिपोर्ट
  • पुस्तकालय और प्रकाशन
  • न्यूज़लैटर
  • साइबर सुरक्षा न्यूज़लैटर
  • प्रशिक्षण सामग्री
  • निर्वाचक नामावली
  • परिसीमन
  • परिसीमन वेबसाइट
  • अंतरराष्ट्रीय सहयोग
  • बेस्ट शेयरिंग पोर्टल
  • निर्वाचन घोषणापत्र
  • राजभाषा
  • संचार
  • प्रस्तावित निर्वाचन सुधार
  • प्रेक्षक निर्देश
  • प्रवासी मतदाता
  • अंतरराष्ट्रीय सहयोग
  • अन्य संसाधन
  • अभिलेखागार

Categories

  • निर्वाचन
    • राज्यों की परिषद के लिए निर्वाचन
    • राष्ट्रपतिय निर्वाचन
    • आरओ/डीईओ के लिए अक्सर पूछे जाने वाले प्रश्न
    • निर्वाचन तन्त्र
    • संसद
    • निर्वाचन क्षेत्रों का परिसीमन
    • निर्वाचनों में खड़ा होना
    • परिणाम की गणना एवं घोषणा
  • मतदाता
    • सामान्य मतदाता
    • प्रवासी मतदाता
    • सेवा मतदाता
  • ई वी ऍम
    • सामान्य प्रश्न / उत्तर
    • सुरक्षा विशेषताएं
  • राजनीतिक दलों का पंजीकरण
  • आदर्श आचार संहिता

Categories

  • ईवीएम जागरूकता फिल्में
  • ईवीएम प्रशिक्षण फिल्में

Categories

  • मतदाता हेल्पलाइन ऍप
  • सी विजिल
  • उम्मीदवार सुविधा ऍप
  • पी डव्लू डी ऍप
  • वोटर टर्न आउट ऐप

Categories

  • Web Applications
  • Mobile Applications

Find results in...

ऐसे परिणाम ढूंढें जिनमें सम्‍मिलित हों....


Date Created

  • Start

    End

Last Updated

  • Start

    End

Filter by number of...

Found 65 results

  1. रजिस्ट्री अनुभाग

    182 downloads

    COMMISSION’S OPINION DATED 08.09.2017- REFERENCE FROM HON’BLE GOVERNOR OF MADHYA PRADESH ORDER DATED 09.12.2017- DISQUALIFICATION OF MR. PARAS JAIN AND MR. DEEPAK JOSHI, MLA Allegation of disqualification- for- holding office or profit- post of State Chief Commissioner and State Deputy Chairman, respectively, of Bharat Scouts and Guides Society Constitution of India- disqualification under Article 191(1)(a)- Held- not guilty- Bharat Scouts and Guides is not office of profit The Election Commission held that Bharat Scouts and Guides is a ‘voluntary, non-political and educational movement’ which is duly registered as a society under Societies Registration Act, 1860. The Government of India or Government of Madhya Pradesh has no involvement or connection with the institution or its functioning. Appointment and removal of office bearers is not in control of the government. Thus, the office bearers of Bharat Scouts and Guides are not under the government. Decision: Not maintainable
  2. रजिस्ट्री अनुभाग

    240 downloads

    Reference Case No.6(P) of 2018 –Disqualification of Shri A. Anwhar Raajhaa, Member of Parliament from the Ramanathapuram Constituency in Tamil Nadu for Holding ‘Office of Profit’ under Article 103 of the Constitution of India - Commission’s Opinion dated 29.11.2018 and Hon’ble President Of India Order dated 07.02.2019.
  3. ECI

    153 downloads

    COMMISSION’S OPINION DATED 20.06.2018- REFERENCE FROM HON’BLE GOVERNOR OF MAHARASHTRA ORDER DATED 16.08.2018- DISQUALIFICATION OF SHRI M.G. BHANGADIA, MLC Allegation of disqualification- for- having subsisting contract with government of Maharashtra (VIDC) at the time of election Representation of the People Act, 1951- Section 9A- Held- not guilty- in view of Supreme Court decision in Shrikant vs. Vasantrao & Ors and Bombay High Court decision in Gajanan vs. Kirtikumar Mitesh Bhangdiya & Ors. The Election Commission held that in view of the Supreme Court findings in Shrikant vs. Vasantrao & Ors, [(2006) 2 SCC 682] and Bombay High Court decision in Gajanan vs. Kirtikumar Mitesh Bhangdiya &Ors, the Respondent would not be disqualified. It was stated by the Commission that VIDC is an instrumentality of the state, created for the purpose of implementation of projects for which it receives budgetary support from the government, and thus, a person having subsisting contract with such a corporation is in essence having a contractual relationship with the government. However, in Shrikant, it was stated that the term ‘state government’ is different from ‘local or other authorities under the control of the state government’ for the purposes of disqualification. Godawari Marathwada Irrigation Development Corporation (GMIDC) constituted under GMIDC Act is not State Government and therefore any contracts with it are not contracts entered into by the candidate with the appropriate government. Further, In Gajanan, the High Court relied on the view of the Supreme Court in the above mentioned matter and held that Vidarbha Irrigation Development Corporation (VIDC) under VIDC Act is not “appropriate government” for the purpose of attracting disqualification under Section 9A of the Representation of the People Act, 1951. Decision: not maintainable
  4. ECI

    129 downloads

    Reference Case No.5 of 2015 – Reference from the President of India under section 15(4) of the Government of National Capital Territory of Delhi Act, 1991
  5. ECI

    132 downloads

    COMMISSION’S OPINION DATED 16.05.2018- REFERENCE FROM HON’BLE GOVERNOR OF MAHARASHTRA ORDER DATED 28.06.2018- DISQUALIFICATION OF SHRI UDAY SAMANT, MLA Allegation of disqualification-in view of Order passed in Civil Suit No 260/2007 in Court of Joint Civil Judge, Senior Division, Ratnagiri –misuse of government funds- misuse of position as Chairman, Employment Guarantee Scheme (EGS) and MLA of executing unsanctioned work Constitution of India- Article 191(1)- Held- not guilty- grounds on disqualification is sought are not under Article 191(1) The Election Commission held that the grounds on which disqualification of the Respondent was sought does not fall under any of the grounds mentioned under Article 191(1) or any of the grounds in RPA, 1951.
  6. ECI

    106 downloads

    Reference Case No.5 of 2015 - Reference from the President of India under Section 15(4) of the Government of National Capital Territory of delhi Act, 1991
  7. ECI

    223 downloads

    COMMISSION’S OPINION DATED 18.04.2018 & 20.07.2018- REFERENCE FROM HON’BLE GOVERNOR OF SIKKIM ORDER DATED 25.04.2018 & 06.08.2018- DISQUALIFICATION OF 14 MEMBERS, MLA Allegation of disqualification- for holding office of profit- Parliamentary Secretaries, Chairman Public Accounts Committee, Chairperson Estimates Committee & Chief Whip Constitution of India- Article 191(1)- Held- not guilty- exempted offices The Election Commission vide Opinion dated 18.04.2018 held that the office of Parliamentary Secretary is exempted by Sikkim Legislative Assembly (Removal of Disqualification) Amendment Act, 2006. Further, office of Chairman, Public Accounts Committee & Chairperson, Estimates Committee are not offices of profit as the government has no power of appointment/removal. The Election Commission of India vide Opinion dated 20.07.2018 held that the office of Chief Whip does not constitute ‘office of profit’ as the same has been exempted by Sikkim Legislative Assembly (Removal of Disqualification) Amendment Act, 1996. Decision: not maintainable
  8. ECI

    135 downloads

    Reference case No. 5 of 2013 - Shri John Fernandes of Novangully, Verca, Salcete, Goa alleging disqualification of Shri Caetano R. Silva, MLA of Goa Legislative Assembly, under Article 191 (1)(a)(d)
  9. ECI

    52 downloads

    Reference case No. 5 of 2015 - Reference from the President of India under Section 15(4) of the Govt. of NCT of Delhi Act, 1991- Shri Prashant Patel, Advocate Vs. Shri Praveen Kumar, MLA and 20 other Members of Delhi Legislative Assembly alleging disqualification of 21 MLAs for being Members of the Delhi Legislative Assembly - oral hearing - regarding.
  10. ECI

    304 downloads

    COMMISSION’S OPINION DATED 15.12.2017- REFERENCE FROM HON’BLE GOVERNOR OF MADHYA PRADESH ORDER DATED 27.01.2018- DISQUALIFICATION OF 116 MEMBERS, MLA Allegation of disqualification- for- holding office of profit- Chairmen of various Jan Bhagidari Samitis in colleges Constitution of India- Article 191(1)(a)- Held- not guilty- office exempted The Election Commission held that the posts in the Samitis fall under the exempted category of ‘office of profit’ under MP Vidhan Mandal Sadasya Nirharta Adhiniyam, 1967 and hence do not attract Article 191(1)(a) for disqualification. Decision: not maintainable
  11. ECI

    84 downloads

    Order dated 20th January, 2018 of Hon'ble President of India.
  12. ECI

    83 downloads

    Order passed by the Hon'ble Governor of Maharashtra in Reference Case No.2 of 2015 – regarding alleged disqualification of Shri Dhananjay Panditrao Munde, MLA.
  13. ECI

    295 downloads

    COMMISSION’S OPINION DATED 31.07.2017 AND HON’BLE PRESIDENT OF INDIA ORDER 26.10.2017 - REFERENCE FROM HON’BLE PRESIDENT OF INDIA- DISQUALIFICATION OF SMT. RITI PATHAK, MP (Lok Sabha) Allegation of disqualification- on the ground- office of profit- office of President of Zila Panchayat, Distict Sidhi (M.P) Constitution of India- Disqualification under Article 102 and 103- Held- not guilty- provisions of Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiyam, 1993- and – Article 103 The Election Commission opined that as per provisions of Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiyam, 1993, the Respondent was absolved from the said post on the date she got elected as the Member of Parliament. Further, the President can decide question of disqualification of a sitting member under Article 103 only if the disqualification is incurred after election as a Member of Parliament as laid down in Election Commission, India v. Saka Venkata Subba AIR 1953 SC 210. Decision: not maintainable
  14. ECI

    54 downloads

    Reference Case No.2 of 2016 - Under Section 15(4) of the Government of National Capital Territory of Delhi Act, 1991, seeking disqualification of Shri Surender Singh, for being a Member of the Legislative Assembly.
  15. ECI

    82 downloads

    Reference Case 7(G) of 2017 – A reference from Governor of Goa for the opinion of Commission for disqualification of Shri Digamber Vasant Karmat, Member of Legislative Assembly under article 192(2) of the Constitution of India - regarding
  16. ECI

    76 downloads

    Commission's Opinion 19th January, 2018, matter of Reference Case No. 5 of 2015 - under Section 15(4) of the Government of National Capital Territory of Delhi Act, 1991 disqualification of Shri Praveen Kumar and 20 other Members of Delhi Legislative Assembly for being Members of the Legislative Assembly.
  17. ECI

    180 downloads

    OPINION DATED 16.05.2017- REFERENCE FROM HON’BLE GOVERNOR OF MADHYA PRADESH ORDER DATED 01.07.2017- DISQUALIFICATION OF SHRI MOTI KASHYAP, MLA Allegation of Disqualification- for- furnishing false Scheduled Tribe Certificate- for election to No.91 Barwara, Katni assembly constituency reserved for Scheduled Tribes. Constitution of India- Article 191(1) - Held-question of lack of qualification to contest election cannot be raised before the Governor under this Article. The Election Commission of India has no jurisdiction to express any opinion on the question of alleged lack of qualification. Decision: Not maintainable.
  18. ECI

    56 downloads

    Reference Case No.113/7/(G)/ML/2015 – Order dated 31st May, 2016 of the Hon’ble Governor of Meghalaya under Article 192(1) of the Constitution of India.
  19. ECI

    76 downloads

    Reference Case No. 5/2015 – Petition of Shri Prashant Patel, Advocate, alleging disqualification of Shri Praveen Kumar, Member of the Delhi Legislative Assembly, and 20 other Members of the Delhi Legislative Assembly (Bilingual)
  20. ECI

    63 downloads

    Reference Case No. 8 (G)/MT/2014-Disqualification of Shri Abu Asim Azmi, Member of the Maharashtra Legislative Assembly
  21. ECI

    55 downloads

    Reference Case No. 1 of 2015 -Reference from the Hon’ble President of India under Section 8A(3) of the Representation of the People Act, 1951, on the question of disqualification of Shri Parasmal Saklecha, former Member of Legislative Assembly of Madhya Pradesh – regarding.
  22. ECI

    48 downloads

    Reference Case No. 5 (G)/MH/2012-Disqualification of 6 Members of Maharashtra Legislative Assembly & Maharashtra Legislative Council.
  23. ECI

    50 downloads

    Reference Case No. 4 (G)/MH/2012-Disqualification of 11 sitting nominated members of Maharashtra Legislative Council.
  24. ECI

    54 downloads

    Reference Case No. 1 (G)/Goa/2013-Disqualification of Shri Glen Ticklo, MLA
  25. ECI

    70 downloads

    Reference Case No. 113/3(G)/OR/2012 - Shri Bhagban Kanhar, MLA, Odisha

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...