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 'instruction'.

  • 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 93 results

  1. संचार

    Version 1.0.0

    291 downloads

    GENERAL ELECTIONS TO LOK SABHA, 2019 and GENERAL ELECTION TO THE LEGISLATIVE ASSEMBLY OF ANDHRA PRADESH, ARUNACHAL PRADESH, ODISHA 7 SIKKIM and BYE ELECTIONS TO FILL THE CLEAR VACANCIES IN ASSEMBLY CONSTITUENCIES OF VARIOUS STATES - PROHIBITION ON SALE OF LIQUOR. Section 135 C of the Representation of the People Act, 1951 which provides that no spirituous, fermented or intoxicating liquors or other substances of a like nature shall be sold, given or distributed at a hotel, eating house-, tavern, shop or any other place, public or private, within a polling area, during the period of forty-eight hours ending with the hour fixed for the conclusion of poll for any election in the polling area. 2. In view of the statutory provision as above, 'Dry Day' shall be declared and notified under the relevant State/Union Territory laws as is appropriate during 48 hours, ending with the hours fixed for conclusion of poll as indicated in the Commission's notification with respect to polling day for an election in that polling area' where elections to Parliamentary Constituencies, State Legislative Assemblies or bye- elections to Legislative Assemblies are being held. This wilt include the dates of re-poll, if any. 3. The Commission further directs that the dates on which counting of votes is to be taken up, i.e.. 23.05.2019 shall also be declared 'Dry Day' under the relevant laws in all the States/Union Territories. 4 No liquor shops, hotels, restaurants, clubs and other establishments selling/serving liquor, shall be permitted to sell/serve liquor to anyone whosoever, on the aforesaid days. 5 Non-proprietary clubs, star hotels, restaurants etc. and hotels run by anyone, even if they are issued different categories of licenses for possession and supply of liquor, should also not be permitted to serve liquor on these days. 6.- The storage or liquor by individuals shall be curtailed during the above period and the restrictions provided in the Excise-law on,the storage of liquor in unlicensed premises shall be vigorously enforced. 7. Steps shall also be taken to prohibit sale of liquor in adjoining areas of the concerned constituency(ies) so that there is no chance of clandestine movement of liquor from those -areas, had restriction not been in operation. 8. The Commission directs that the State Governments/UT Administrations shall strictly implement the above measures in the phase-wise election schedule as mentioned in the Commission's Notification(s) for your State. They are required to issue detailed and comprehensive instructions to all concerned authorities, to take appropriate and legally effective measures to implement the above prohibitions and assist the election authorities In peaceful and smooth conduct of free and fair poll.. 9. The receipt of this letter may kindly be acknowledged.
  2. एसडीआर अनुभाग

    836 downloads

    Section 126 of the RP Act, 1951, inter-alia, prohibits election campaign activities through public meetings, processions, etc, and displaying of election matter by means of television and similar apparatus. The purpose sought to be served by this prohibition is to provide a period of tranquil (silence period) for the electors before the voting day. In a multi-phased election, the silence period of last 48 hours may be on in certain constituencies while campaign is ongoing in other constituencies. In such event, there should not be any direct or indirect reference amounting to soliciting support for parties or candidates in the constituencies observing the silence period. During the silence period, star campaigners and other Political Leaders should refrain from addressing the media by way of press conferences and giving interviews on election matters.
  3. ECI

    12 downloads

    Instructions on expenditure monitoring in general election to Bihar legislative assembly
  4. ECI

    30 downloads

    Schedule for the General Elections to the Legislative Assemblies of Meghalaya, Nagaland and Tripura and bye-elections to fill casual vacancies in the State Legislative Assemblies.
  5. ECI

    12 downloads

    General-Elections to the Legislative Assemblies of Meghalaya, Nagaland and Tripura and bye elections to the Legislative Assemblies- 2013 - Exit Poll – regarding.
  6. ECI

    9 downloads

    General-Election to the State Legislative Assembly, 2013– Commission's Order regarding use of Electors Photo Identity Cards.
  7. ECI

    13 downloads

    Schedule for the General Elections to the Legislative Assemblies of Meghalaya, Nagaland and Tripura and bye-elections to fill casual vacancies in the State Legislative Assemblies.
  8. ECI

    10 downloads

    General-Elections to the Legislative Assemblies of Meghalaya, Nagaland and Tripura and bye elections to the Legislative Assemblies- 2013 - Exit Poll – regarding.
  9. ECI

    55 downloads

    General Election to the State Legislative Assembly of Nagaland- Commission's Order regarding use of Electors Photo Identity Card and other alternative documents for identification of electors at the polling station.
  10. ECI

    20 downloads

    Commission's reply to Shri Neiphiu Rio.
  11. ECI

    5 downloads

    Schedule for the General Elections to the Legislative Assemblies of Meghalaya, Nagaland and Tripura and bye-elections to fill casual vacancies in the State Legislative Assemblies.
  12. ECI

    379 downloads

    Guidelines for smooth management of Postal Ballot Papers for employees on poll duty, Police Officers on Poll duty and drivers-conductors and cleaners of vehicles requisitioned on Poll duty.
  13. ECI

    2 downloads

    General-Elections to the Legislative Assemblies of Meghalaya, Nagaland and Tripura and bye elections to the Legislative Assemblies- 2013 - Exit Poll – regarding.
  14. ECI

    3 downloads

    General-Election to the State Legislative Assembly, 2013– Commission's Order regarding use of Electors Photo Identity Cards.
  15. ECI

    8 downloads

    Commission's Letter to Shri Manik Sarkar, CM (Tripura).
  16. ECI

    17 downloads

    Allotment of common symbols under para 10 B of the Election Symbols (Reservation & Allotment) Order, 1968 - regarding.
  17. ECI

    20 downloads

    Vote cast by Mr. D.K. Sivakumar , INC Candidate & his wife cancelled due to violation of secrecy of voting.
  18. ECI

    4 downloads

    Schedule for the General Elections to the Legislative Assembly of Karnataka – Regarding.
  19. ECI

    12 downloads

    Polling hours extended in Karanataka. Now voter can cast vote from 07.00 am to 06.00 pm.
  20. ECI

    10 downloads

    Notification regarding ban on exit poll during General Election to Legislative Assembly of Karnataka.
  21. ECI

    29 downloads

    General Elections to the Legislative Assembly of Karnataka – Provision of Rule 49 O of the Conduct of Elections Rules, 1961, regarding electors deciding not to vote.
  22. ECI

    24 downloads

    General Election to the State Legislative Assembly of Karnataka- Commission's Order regarding use of Electors Photo Identity Card and other alternative documents for identification of electors at the polling station.
  23. ECI

    30 downloads

    General Election to Karnataka Legislative Assembly- List of Leaders by the political parties under Section 77 of the Representation of the People Act, 1951 – Furnished.
  24. ECI

    8 downloads

    Election from 210-Periyapatna AC adjourned due to death of BJP candidate Shri Sannamogegowda.
  25. ECI

    70 downloads

    Counting of voters – Randomization of counting staff – Regarding.

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...