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Found 21 results

  1. 3,550 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. 10,762 downloads

    निर्वाचन व्यय मॉनिटरिंग पर अनुदेशों का संग्रह (फरवरी, 2019)
  3. 96 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. 187 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. 125 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. 292 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. 220 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. 175 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. 83 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. 73 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. 81 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. 1,311 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. 706 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. 423 downloads

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

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। 

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। 

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