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No. 52/2020/SDR-Vol.I
Dated: 13th January,2020
To,
The Chief Electoral Officer
NCT of Delhi
Sub: - General Election to the Legislative Assembly of NCT of Delhi- Commission's Direction regarding transmission of postal ballot papers for service voters- electronically- regarding.
Sir,
I am directed to forward herewith a copy of the Direction dated 13thJanuary, 2020 issued by the Commission in terms of second proviso to sub-rule (1) of Rule 23 of the Conduct of Elections Rules, 1961, laying down the manner of transmitting postal ballot papers electronically for transmission of postal ballots for service voters at the current General Election to the State Legislative Assembly of NCT of Delhi.
You are requested to forward copy of the Direction to the Returning Officers for electronic transmission of postal ballot papers to the service voters. This may also be communicated to District Election Officers and the other election authorities. The contesting candidates should also be briefed by Returning Officers /District Election Officers in this regard.
Kindly acknowledge receipt.
Yours faithfully,
(Abhishek Tiwari)
Under Secretary
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ELECTION COMMISSION OF INDIA
Nirvachan Sadan, Ashoka Road, New Delhi-110001
No. 52/2020/SDR/Vol.I
Dated: 13th January, 2020
DIRECTION
In terms of the provisions of the Second Proviso to sub-rule(l) of Rule 23 of the Conduct of Elections Rules, 1961, the Commission hereby lays down the following manner for transmission of postal ballot papers by electronic means to the service voters and counting of the postal ballots received back from service voters: -
1. Documents to be transmitted -
The Returning Officer shall transmit the following documents electronically:
(a) Postal Ballot Paper,
(b) Form 13-A-Declaration by Elector,
(c) Label for Form 13-B- Cover A (Inner Envelope),
(d) Label for Form l3-C-Cover B (Outer Envelope),
(e) Form l3-D- Instructions for the Guidance of Elector.
2. Mode of transmission-
After the Central Administration Officer (C- Admin) activates the RO operations regarding release of postal ballot paper electronically, the Returning Officer shall be able to log into the system and perform the following activities.
a. Enter/view the data for the election of his constituency as per the election schedule (i.e. description of the election, state code of constituency, type of constituency (AC or PC), number of constituency, name of constituency, date of the election and RO address for mailing/dispatching back the marked Postal
b. Enter/view the download window (i.e. start date and time and end date and time) for Postal Ballot
c. Load template of the Postal Ballot Paper specific to his constituency
d. View and approve the sample Postal Ballot generated by the system
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भारत 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।
