Voter Helpline App (for Android)
Download
हिंदी में देखें   |   Skip to main content   |   Screen Reader Access   |   A-   |   A+   |   Theme
Jump to content
  • Search In
    • More options...
    Find results that contain...
    Find results in...
    How to Search
News Ticker

Current Issues

  
Followers 19

1,151 files

  1. Use of Indelible Ink for affixing stamp indicating home quarantine of people due to COVID-19.

    By EVM Division

    Due to extraordinary circumstances because of COVID-19 pandemic, the Commission has reviewed its decision suo-moto and it is decided to allow usage of Indelible Ink on persons for stamping for home quarantine by health authorities with the following conditions:
    As per the provisions of Rule 49K of the Conduct of Elections Rules,1961, the left forefinger of electors is required to be marked with indelible ink at the polling stations before the elector is allowed to vote. Sub rule (4) of the said Rule 49K provides that in cases where the elector does not have fore finger on the left hand, the ink is to be marked on any finger on his left hand, and if he does not have any finger on his left hand, the ink is to be marked on his right forefinger. Hence, concerned authorities shall be instructed not to use the Indelible Ink on any finger on left hand of any persons. Ministry may standardise the mark and the location on the body where the mark has to be applied so that it does not come in the way of conduct of elections anywhere in the country. The authorities concerned shall be instructed to maintain the record of the persons to whom Indelible Ink is applied. The authorities shall also be instructed to ensure that the Indelible Ink shall not be used for any other purpose. Commission would like bring to the notice of entities be they be Ministries/ Departments in GOI / any PSUs in the Central / State sector / Govts of user States / Govts of UTs that indelible ink mark is normally expected to last for 3 days when applied on the skin but lasts for a few weeks on the fingernail till the nail grows out.

    170 downloads

    Submitted

  2. Bye-election to the Maharashtra Legislative Council from Dhule-cum-Nandurbar Local Authorities' Constituency-Amendment Notification-regarding.

    By Communication

    Bye-election to the Maharashtra Legislative Council from Dhule-cum-Nandurbar Local Authorities' Constituency-Amendment Notification-regarding.

    65 downloads

    Submitted

  3. Bye-election to the Telangana Legislative Council from Nizamabad Local Authorities’ Constituency - Amendment Notification -reg.

    By Communication

    Bye-election to the Telangana Legislative Council from Nizamabad Local Authorities’ Constituency - Amendment Notification -reg.

    41 downloads

    Submitted

  4. ORDER - ECI DEFERS RAJYA SABHA POLL IN VIEW OF COVID-19; FRESH DATE TO BE ANNOUNCED LATER

    By Communication

    ECI DEFERS RAJYA SABHA POLL IN VIEW OF COVID-19; FRESH DATE TO BE ANNOUNCED LATER 
     
     
     
     

    158 downloads

    Submitted

  5. Special Summary Revision of last part of electoral rolls relating to service voters with reference to 01.01.2020 as the qualifying date in the State of Maharashtra

    By Electoral Roll Division

    No.24/2019-ERS(Vol-IV)                                                                                Dated:  12th  March, 2020
     
    To,         
    Joint Secretary (Estt./ PG) & CVO,        
    Ministry of Defence,     
    South Block     
    New Delhi.  2.  Joint Secretary to the Govt. of India,      
    Ministry of Home Affairs,     
    North Block,      
    New Delhi  Joint Secretary (Administration)
      Ministry of External Affairs,
      South Block,
      New Delhi-110011.   The Director                                                                                                            
     Directorate General Border Roads,
     Seema Sadak Bhawan,       
    Ring Road, Delhi Cantonment,        
    New Delhi- 110010. Chief Electoral Officer,
     Maharashtra,
     Mumbai.  Subject:     Special Summary Revision of last part of electoral rolls relating to service voters with reference to 01.01.2020 as the qualifying date in the State of Maharashtra - regarding.
    Sir,
                I am directed to state that in order to provide opportunity for enrollment to unenrolled eligible service electors specifically those who are going to be eligible with reference to 01.01.2020 as the qualifying date so that after enrollment they can exercise their voting right in the future elections as well as to get the last part updated, the Commission has decided to undertake Special Summary Revision of last part of electoral rolls in the State of Maharashtra with reference to 1st January, 2020, as the qualifying date, as per the following schedule:-
    Schedule for Special Summary Revision of the last parts of electoral rolls, 2020 in Maharashtra
    S.No.
    Stages of Special Summary Revision of last part of electoral rolls, 2020
    Date/Period
     
    1.
    Draft publication of last parts of electoral rolls
    (Mother roll i.e. as finally published w.r.t. 1st January, 2019 as the qualifying date in recently concluded 2nd special summary revision of last part + one or two supplements, as the case may be, of continuous updating period)
    On 13.03.2020
    (Friday)
    2.
    Period for receiving Forms by the Record Officers/Commanding Officers/Authorities concerned
    Verification and scanning of Forms. Preparation of XML files, Uploading of XML files along with signed and verified Forms by the Record Officers/Commanding Officers/Authorities concerned. From 13.03.2020 (Friday) to
    15.04.2020 (Wednesday)
    3.
    Process and Disposal of signed and verified Forms along with XML files by EROs
    Returning of incomplete Forms/XML files by EROs concerned. By 30.04.2020
    (Thursday)
    4.
    Resubmission of corrected Forms/XML files by Record Officers/Commanding Officers/Authorities
    Final orders by EROs. By 11.05.2020
    (Monday)
    5.
    Final publication of the last parts of the electoral rolls.
    On 15.05.2020
    (Friday)

    189 downloads

    Submitted

  6. Special Summary Revision of Photo Electoral Rolls w.r.t. 01.01.2020 as the qualifying date in Jharkhand - Programme

    By Electoral Roll Division

    No.23/2019-ERS (Vol.-VI)
    Dated: 6th March, 2020
    To,
                Chief Electoral Officer,
                 Jharkhand,
                 Ranchi.
     Subject: - Special Summary Revision of Photo Electoral Rolls w.r.t. 01.01.2020 as the qualifying date and Elector’s Verification Programme- regarding.
    Reference:-
        1.  Letter No.23/LET/ECI/FUNC/ERD-ER/2019, dated 25.07.2019
        2.  Letter No.23/2019-ERS (Vol.-III), dated 31.07.2019
        3.  Letter No.23/LET/ECI/FUNC/ERD-ER/2019, dated 02.08.2019
        4.  Letter No.23/2019-ERS (Vol.-III), dated 30.08.2019
        5.  Letter No.23/2019-ERS (Vol.-III), dated 28.09.2019
        6.  Letter No.23/2019-ERS (Vol.-III), dated 12.10.2019
    Sir,
    I am directed to state that as per existing policy, revision of electoral rolls with reference to 1st January of the coming year as the qualifying date is done in later part of each year in all States/UTs (normally in the last quarter of a year). Since general election to Legislative Assembly of Jharkhand has recently been concluded, the Commission has decided that a Special Summary Revision be undertaken in your State to give opportunity to the left out electors and new electors who are going to be eligible for enrollment with reference to 01.01.2020 as the qualifying date. The Commission, taking all aspects into consideration, has directed to undertake Special Summary Revision of Photo Electoral Rolls of intensive nature w.r.t. 01.01.2020 as qualifying date in the State of Jharkhand as per the schedule below:- 
     
    Sl.No.
    Activity
    Period
    Pre- Revision activities:-
    1.
    Preparation of publicity Materials/Training Materials etc.
    By 16th March 2020 (Monday)
    a) Cascaded Training of Officers State Level training of DLMTs
    16th to 19th March 2020
    b) District level Training of ALMTs
    21st March to 24th March 2020
    c) Block level Training of Supervisors and BLOs
    26th March to 27th March 2020
      2.
    Elector’s Verification Programme (EVP) in a campaign mode with the help of SVEEP and other pre-revision activities including rationalization of polling stations.
     From 30th March 2020 (Monday) to 30th April 2020 (Thursday)
    Revision Activities:-
    3.
    Publication of Integrated draft electoral roll
    On 8th May 2020 (Friday)
    4.
    Period for filing claims & objections
    8th May 2020 (Friday) to
    8th June 2020  (Monday)
    5.
     
     
    Special campaign dates
     
     
    16th May 2020 (Saturday)& 17th May 2020 (Sunday), and
    23rd May 2020 (Saturday)&24th May 2020 (Sunday)
    6.
    Disposal of claims and objections
    By 18th  June 2020 (Thursday)
    7.
    Updating database and printing of supplements
    By 29th June 2020  (Monday)
    8.
    Final publication of electoral roll
    On 7th July 2020 ( Tuesday)

    115 downloads

    Submitted

  7. General Election to Legislative Assembly of NCT of Delhi- Lifting of Model Code of Conduct

    By Code of Conduct

    View MCC Violation Reports

    423 downloads

    Submitted

  8. Notice to Sh. Arvind Kejriwal, Chief Minister of Delhi

    By ECI

    General Election to Legislative Assembly of NCT of Delhi, 2020-Notice to Sh. Arvind Kejriwal in the matter of violation of provisions of Model Code of Conduct -regarding
     
    View MCC Violation Reports

    9,078 downloads

    Submitted

  9. Special Summary Revision of last part of electoral rolls relating to service voters with reference to 1st January, 2020 as the qualifying date in Haryana - regarding.

    By Electoral Roll Division

    No.24/2019-ERS(Vol-IV)  Dated: 5th  February, 2020
    To,                                                                       
    Joint Secretary (Estt./ PG) & CVO,
    Ministry of Defence,     
    South Block     
    New Delhi.  Joint Secretary to the Govt. of India,      
    Ministry of Home Affairs,      
    North Block,      
    New Delhi  Joint Secretary (Administration)      
    Ministry of External Affairs,      
    South Block,      
    New Delhi-110011. The Director            
    Directorate General Border Roads,        
    Seema Sadak Bhawan,       
    Ring Road, Delhi Cantonment,        
    New Delhi- 110010. Chief Electoral Officer,     
    Haryana,     
    Chandigarh. Subject: Special Summary Revision of last part of electoral rolls relating to service voters with reference to 01.01.2020 as the qualifying date in the State of Haryana - regarding.
    Sir,
                I am directed to state that in order to provide opportunity for enrollment to unenrolled eligible service electors specifically those who are going to be eligible with reference to 01.01.2020 as the qualifying date so that after enrollment they can exercise their voting right in the future elections as well as to get the last part updated, the Commission has decided to undertake Special Summary Revision of last part of electoral rolls in the State of Haryana with reference to 1st January, 2020, as the qualifying date, as per the following schedule:-
    Download file to view more...

    175 downloads

    Submitted

  10. Notice to Sh. Yogi Adityanath, Chief Minister of U.P.

    By ECI

    General Election to Legislative Assembly of NCT of Delhi, 2020-Notice to Sh. Yogi Adityanath in the matter of violation of provisions of Model Code of Conduct -regarding
     
    View MCC Violation Reports

    2,756 downloads

    Submitted

  11. Notice to Sh. Sanjay Singh, Aam Aadmi Party​​​​​​​

    By ECI

    General Election to legislative Assembly of NCT of Delhi, 2020-Notice to Sh. Sanjay Singh in the matter of violation of provisions of Model Code of Conduct -regarding 
     
    View MCC Violation Reports

    812 downloads

    Submitted

  12. Commission's letter dated 05th February 2020 to CP, Delhi in the matter of undesirable statements by Sh. Rajesh Deo, DyCP, Crime (SUI &ISC)

    By ECI

    General Election to the Legislative Assembly of NCT of Delhi-Undesirable public statements by Sh. Rajesh Deo, DyCP, Crime(SIU&ISC)-regarding

    407 downloads

    Submitted

  13. Notice to Sh. Sambit Patra, Bharatiya Janata Party

    By ECI

    General Election to legislative Assembly of NCT of Delhi, 2020-Notice to Sh. Sambit Patra in the matter of violation of provisions of Model Code of Conduct and Representation of the People Act, 1951-regarding 
    View MCC Violation Reports

    720 downloads

    Submitted

  14. Commission's order to Sh. Arvind Kejriwal

    By North Section 2

    General Election to Legislative Assembly of NCT of Delhi, 2020 - Order to Sh. Arvind Kejriwal in the matter of violation of provisions of Model Code of Conduct.
     
    View MCC Violation Reports

    666 downloads

    Submitted

  15. Commission's order to Sh. Parvesh Sahib Singh, Bharatiya Janata Party

    By North Section 2

    Commission's order to Sh. Parvesh Sahib Singh, Bharatiya Janata Party in the matter of violation of Model Code of Conduct and provisions of the Representation of the People Act, 1951.
     
    View MCC Violation Reports

    243 downloads

    Submitted

  16. Commission's direction for posting of DCP (Sout-East) Delhi

    By ECI

    119 downloads

    Submitted

  17. Notice to Sh. Parvesh Sahib Singh in the matter of violation of Model Code of Conduct-regarding

    By ECI

    General Election to Legislative Assembly of NCT of Delhi 2020-Notice to Sh. Parvesh Sahib Singh in the matter of violation of Model Code of Conduct-regarding
     
    View MCC Violation Reports

    384 downloads

    Submitted

  18. Notice to Sh. Arvind Kejriwal in the matter of violation of provisions of Model Code of Conduct

    By ECI

    General Election to Legislative Assembly of NCT of Delhi, 2020-Notice to Sh. Arvind Kejriwal in the matter of violation of provisions of Model Code of Conduct and Representation of the People Act, 1951-regarding 
     
    View MCC Violation Reports

    507 downloads

    Submitted

  19. Order regarding removal of Sh. Anurag Thakur and Sh. Parvesh Sahib Singh from the list of Star Campaigners of BJP

    By SDR Division

    No.437/DL-LA/4/2020/N.S.-II                                                   
    Dated:  29th January, 2020
     
    ORDER
                    In connection with the current general election to the Legislative Assembly of NCT of Delhi, Bharatiya Janata Party, a recognized National Party, vide their letter dated 21-01-2020, has furnished the names of leaders (star campaigners) of the said Party in terms of the provisions of Explanation 1(a) to subsection (1)  to sub-section (1) of Section 77 of the representation of the People Act, 1951. Names of Shri Anurag Thakur and Shri Parvesh Sahib Singh were among the list of forty leaders furnished by the Party.
                The Commission has noticed that Shri Anurag Thakur and Shri Parvesh Sahib Singh have made statements/speeches contents of which were in violation of the letter and spirit of the various provisions of the Model Code of Conduct for Political Parties and Candidates. The Commission has issued Notices to the said leaders regarding action against them under the Model Code of Conduct. The Commission has also issued a general Advisory to all political parties to instruct their functionaries and candidates to the provisions of the Model Code of Conduct.

    123 downloads

    Submitted

  20. Commission's order to Sh. Parvesh Sahib Singh, Bharatiya Janata Party

    By ECI

    Commission's order to Sh. Parvesh Sahib Singh, Bharatiya Janata Party in the matter of violation of Model Code of Conduct and provisions of the Representation of the People Act, 1951.
     
    View MCC Violation Reports

    167 downloads

    Submitted

  21. Commission's order to Sh. Anurag Thakur, Bharatiya Janata Party

    By ECI

    Commission's order to Sh. Anurag Thakur, Bharatiya Janata Party in the matter of violation of Model Code of Conduct and provisions of the Representation of the People Act, 1951.
     
    View MCC Violation Reports

    199 downloads

    Submitted

  22. Notice to Bharatiya Janta Party in the matter of political advertisement amounting to violation of MCC-rgarding

    By ECI

    Notice to Bharatiya Janta Party in the matter of political advertisement amounting to violation of MCC-regarding
     
    View MCC Violation Reports

    287 downloads

    Submitted

  23. General election to Legislative Assembly of NCT of Delhi, 2020 -Pre-certification of Political Advertisements in Print Media on the day of poll & one day prior to poll­ regarding.

    By Communication

    General election to Legislative Assembly of NCT of Delhi, 2020 -Pre-certification of Political Advertisements in Print Media on the day of poll & one day prior to poll­ regarding. 

    95 downloads

    Submitted

  24. General election to NCT of Delhi, 2020 - General Advisory to Political Parties

    By Code of Conduct

    72 downloads

    Submitted

  25. Notice to Sh. Parvesh Sahib Singh, BJP

    By ECI

    General Election to Legislative Assembly of NCT of Delhi, 2020-Notice to Sh. Parvesh Sahib Singh in the matter of violation of provisions of Model Code of Conduct and Representation of the People Act, 1951-regarding 
     
    View MCC Violation Reports

    227 downloads

    Submitted

  
Followers 19

Quick Links

Media & Publications

ECI Divisions

Explore More

ECI Main Website

ECI Main websiteThe Election Commission of India is an autonomous constitutional authority responsible for administering election processes in India. The body administers elections to the Lok Sabha, Rajya Sabha, State Legislative Assemblies in India, and the offices of the President and Vice President in the country. The Election Commission operates under the authority of Constitution per Article 324, and subsequently enacted Representation of the People Act. 

Latest Publication

Forms Download

Voter Helpline App

Voter HelplineDownload our NEW Mobile App 'Voter Helpline' from Play Store. The Android App 'Voter Helpline' provides you easy searching of your name in Electoral Roll, filling up online forms, knowing about Elections, and most importantly, lodging grievance. You will have access to everything about Election Commission of India. You can view the latest Press release, Current News, Events, Gallery and much more. You can also track your form application and status of your grievance. Click here to download. Don't forget to give your feedback from the link provided within the Application.

×
×
  • Create New...