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Found 65 results

  1. ECI

    27 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 lac
  2. ECI

    39 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 Disq
  3. ECI

    25 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. De
  4. ECI

    26 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 th
  5. ECI

    51 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 Shri
  6. रजिस्ट्री अनुभाग

    45 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
  7. ECI

    44 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 S
  8. रजिस्ट्री अनुभाग

    125 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.
  9. ECI

    19 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
  10. ECI

    12 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
  11. ECI

    15 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)
  12. ECI

    13 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.
  13. ECI

    12 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.
  14. ECI

    16 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.
  15. ECI

    13 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.
  16. ECI

    24 downloads

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

    10 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.
  18. ECI

    16 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
  19. ECI

    7 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

    5 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.
  21. ECI

    11 downloads

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

    9 downloads

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

    13 downloads

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

    10 downloads

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

    16 downloads

    Disqualification on account of corrupt practice: Reference Case No. 116-1(RPA) of 2009 - Shree P.C.Thomas, Member of Parliament(Lok Sabha)

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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। 

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मतदाता हेल्पलाइन ऍप

हमारा नया मोबाइल ऐप ‘मतदाता हेल्‍पलाइन’ प्‍ले स्‍टोर से डाउनलोड करें। ‘मतदाता हेल्‍पलाइन’ एन्‍ड्रॉड 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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