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 'election expenditure'.

  • 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 21 results

  1. ECI

    3,544 downloads

    निर्वाचन व्यय मॉनिटरिंग पर अनुदेशों का संग्रह Section 77(1) of the Representation of the People Act, 1951 makes it mandatory for every candidate to the House of the People or a State Legislative Assembly, to keep a separate and correct account of all expenditure incurred or authorized by him or by his election agent, between the date on which he was nominated and the date of declaration of the result of election, both dates inclusive. The total of the said expenditure shall not exceed such amount as may be prescribed under Section 77(3) of R.P. Act, 1951. Under Section 77(2), the account shall contain such particulars as may be prescribed. Rule 90 of the Conduct of Elections Rules, 1961 prescribes varying limits of election expenditure for Parliamentary and Assembly Constituencies in each of the States and Union Territories. Particulars, which have to be shown in the account, are prescribed in Rule 86 of those Rules. The ceilings on expenditure as prescribed are enclosed at Annexure - 1. Failure to maintain the account is an electoral offence under Section 171-I of the Indian Penal Code......................
  2. निर्वाचन व्यय अनुभाग

    10,700 downloads

    निर्वाचन व्यय मॉनिटरिंग पर अनुदेशों का संग्रह (फरवरी, 2019)
  3. निर्वाचन व्यय अनुभाग

    68 downloads

    General Election to Chhattisgarh, Madhya Pradesh and Telangana 2018- Submission of Election Expenditure statement Name of the Party: Aam Aadmi Party Name of the State (Having the headquarters /postal address of the state recognized parties: NCT of Delhi Date of filing: Friday 22 February 2019 Total expenditure shown (in Rs.): 28,82,928
  4. निर्वाचन व्यय अनुभाग

    152 downloads

    General Election to the State of Telangana Assembly 2018-Election Expenditure Statement Name of the Party: Telugu Desam Party Name of the State (Having the headquarters /postal address of the state recognized parties: Telangana Date of filing: Friday 22 February 2019 Total expenditure shown (in Rs.): 37,79,053
  5. निर्वाचन व्यय अनुभाग

    113 downloads

    General Election to Karnataka Legislative Assembly Elections 2018 Filing of part Election Expenditure statement Name of the Party: Aam Aadmi Party Name of the State (Having the headquarters /postal address of the state recognized parties: NCT of Delhi Date of filing: Friday 18 January 2019 Total expenditure shown (in Rs.): 7293880
  6. निर्वाचन व्यय अनुभाग

    200 downloads

    Election expenditure incurrred by AIMIM Party during Telangana Assembly Elections, 2018 - Regarding Name of the Party: All India Majlis -e-Ittehadul Muslimeen Name of the State (Having the headquarters /postal address of the state recognized parties: NCT of Delhi Date of filing: Monday 25 February 2019 Total expenditure shown (in Rs.): 14,92,895
  7. निर्वाचन व्यय अनुभाग

    184 downloads

    General Election to Chhattisgarh, Madhya Pradesh, Rajasthan and Telangana State 2018- Election Expenditure Statement Name of the Party: Bahujan Samaj Party Date of filing: Monday 25 February 2019 Total expenditure shown (in Rs.): 17,21,83,783
  8. निर्वाचन व्यय अनुभाग

    167 downloads

    General Election to Legislative Assembly of Chhatisgarh, Madhya Pradesh, Mizoram, Rajasthan and Telengana, 2018 - Election Expenditure Statement Name of the Party: Nationalist Congress Party Date of filing: Tuesday 29 January 2019 Total expenditure shown (in Rs.): 850000
  9. निर्वाचन व्यय अनुभाग

    62 downloads

    Election Expenditure Statement of All India Forward Bloc in the General Election to the Legislative Assembly of Telangana and Madhya Pradesh, 2018.No partcipation in Mizoram, Rajasthan and Chhattisgarh Legislative Assembly by the Party. Name of the Party: All India Forward Bloc Name of the State (Having the headquarters /postal address of the state recognized parties: NCT of Delhi Date of filing: Monday 31 December 2018 Total expenditure shown (in Rs.): Nil
  10. निर्वाचन व्यय अनुभाग

    41 downloads

    General Election to Legislative Assembly of Chhtisgarh, Madhya Pradesh Telengana, Rajasthan and Mizoram - Submission of Election Expenditure Statement of Rashtriya Lok Dal in respect of Rajasthan. The Party has contested only in Rajasthan only. Name of the Party: Rashtriya Lok Dal Name of the State (Having the headquarters /postal address of the state recognized parties: NCT of Delhi Date of filing: Tuesday 19 February 2019 Total expenditure shown (in Rs.): 5012364
  11. निर्वाचन व्यय अनुभाग

    56 downloads

    General Election to the Legislative Assembly of Mizoram State 2018 - Filing of Election Expenditure Statement Name of the Party: Mizo National Front Name of the State (Having the headquarters /postal address of the state recognized parties: Mizoram Date of filing: Thursday 07 February 2019 Total expenditure shown (in Rs.): Nil
  12. ECI

    1,295 downloads

    Revision of threshold Election Expenditure/Donation through cash transaction in a single day by the Candidates/Political Parties above Rs. 10,000/- (Ten Thousands) by cheque, DD, RTGS/NEFT or other electronic mode etc. regarding.
  13. निर्वाचन व्यय अनुभाग

    687 downloads

    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.
  14. ECI

    377 downloads

    Revised Schedule 6 and Schedule 4 of Annexure-15 of Compendium of Instructions on Election Expenditure Monitoring (September, 2016)-reg. (Bilingual)
  15. ECI

    43 downloads

    New Mechanism to monitor Election Expenditure for General Observers 2016
  16. ECI

    62 downloads

    New Mechanism to monitor Election Expenditure for General Observers 2016
  17. ECI

    65 downloads

    Guidelines on transparency and accountability in party funds and election expenditure –submission of reports by unrecognized political parties – regarding.
  18. ECI

    81 downloads

    Election Expenditure Monitoring - Regarding (Bilingual)
  19. ECI

    101 downloads

    Revised ceiling of election expenditure (Bilingual)
  20. ECI

    133 downloads

    Election Expenditure on travel by Lead Campaigners - Use of helicopter for election campaign etc.
  21. ECI

    64 downloads

    Instruction on Election Expenditure monitoring, 2011

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...