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Current Issues

  
Followers 19

1,112 files

  1. Political coverage on DD News Channel

    By Communication

    Political coverage on DD News Channel
    Commissions''s Letter to Secretary
    Ministry of Information & Broadcasting
    Shastri Bhawan, New Delhi
    (Kind attention: Sh. Vikram Sahay, Joint Secretary)

    601 downloads

    Submitted

  2. Application of Model Code of Conduct - General Election to the Legislative Assembly of Jharkhand, 2019

    By Code of Conduct

    Application of Model Code of Conduct - General Election to the Legislative Assembly of Jharkhand, 2019

    601 downloads

    Submitted

  3. Commission's Notice to Sh. Navjot Singh Sidhu

    By Guest

    Commission's Notice to Sh. Navjot Singh Sidhu
    (Through CEO Punjab)

    592 downloads

    Submitted

  4. Order dated  24.04.2019 of the Hon’ble High Court  of Calcutta, Circuit Bench at Jalpaiguri- WP No. 5027 of 2019  in the matter of Gorkha Janmukti Morcha and anr Vs. the Election Commission of India & Ors.-reg

    By Political Party Division

    Order dated  24.04.2019 of the Hon’ble High Court  of Calcutta, Circuit Bench at Jalpaiguri- WP No. 5027 of 2019  in the matter of Gorkha Janmukti Morcha and anr Vs. the Election Commission of India & Ors.-reg

    590 downloads

    Submitted

  5. Bye-Elections to the Legislative Assembly in the State of Karnataka 2019- Exit Poll regarding

    By SDR Division

    566 downloads

    Submitted

  6. Notification for General Election to 8-Vellore Parliamentary Constituency of Tamil Nadu

    By Election Planning Division

    Notification for General Election to 8-Vellore Parliamentary Constituency of Tamil Nadu

    550 downloads

    Submitted

  7. The Commission's Order to Shri Mahadev Sarkar District President, BJP, Nadia. dated 26.04.2019 

    By East Section 2

    The Commission's Order to Shri Mahadev Sarkar District President, BJP, Nadia. dated 26.04.2019 

    503 downloads

    Submitted

  8. Media Coverage during the period referred to in Section 126 A of RP Act, 1951 – violations – regarding.

    By Communication

    Letter to all Print and Electronic Media
     Sub:    Media Coverage during the period referred to in Section 126 A of RP Act, 1951 – violations – regarding.
     Madam/Sir,
                Attention of all media is invited to the Commission’s letter no. 491/Media Policy/2017 – Communication dated 30th March, 2017 (enclosed) by which the Commission had issued an advisory to all the media (electronic and Print) to refrain from telecasting/publishing programmes which in any way whatsoever predict the results of the elections during the prohibited period under 126A to ensure free, fair and transparent election.
    2.         The Commission is of the view that prediction of results of elections in any form or manner by way of predictions etc. by Astrologers, Tarot Readers, Political Analysts or by any persons during the prohibited period is violation of the spirit of Section 126A which aims to prevent the electors of constituencies still going to polls from being influenced in their voting by such predictions about the prospects of the various political parties.
    3.         In view of the above, all the media (Electronic and Print) are hereby advised not to publish/publicize any such article/programme related to the dissemination of results, during the prohibited period i.e. between 7.00 AM on 11.04.2019 (Thursday) and up to 6.30 PM on 19.05.2019 (Sunday) in the current General Elections to the Lok Sabha and State legislative assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha & Sikkim, 2019 and the Assembly bye-elections being held in several states to ensure free and fair elections as stated above in the Commission’s communication.

    497 downloads

    Submitted

  9. Urgent Plea for safeguarding of Electronic Voting Machine reg.

    By ECI

    Urgent Plea for safeguarding of Electronic Voting Machine reg.

    490 downloads

    Submitted

  10. General Elections to State Legislative Assemblies of Haryana & Maharashtra - Advisory for Transfer/Posting of officers connected with conduct of elections - regarding.

    By Code of Conduct

    The term of existing State Legislative Assemblies of Haryana & Maharashtra is upto 2nd November, 2019 and 9th November, 2019, respectively.
    2. To ensure free and fair election, the Commission has been following a consistent policy to the effect that officers directly connected with conduct of elections in an election going State/UT are not posted in their home districts or places where they have served for considerably long period. Keeping this in view, detailed transfer/posting instructions were issued vide letter of even number dated 16th January, 2019 in respect of the General Election to House of the People (Lok Sabha),2019 and State Legislative Assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha and Sikkim. (copy enclosed).
    3. Accordingly, it is hereby advised that in respect of all government officers directly connected with the conduct of elections the following may be ensured
     that she/he is not posted in her/his home district that she/he has not completed three years in that district during last four (4.) years or would be completing 3 years on or before 31st October, 2019. that no DEO/RO/ARO/Poiice inspectors/Sub-inspector or above is posted back or allowed to continue in the AC/district where he/she was posted during the General/Bye elections held in the Assembly/Parliamentary Constituency prior to 31st October, 2017. that the officers/officials against whom the Commission had recommended disciplinary action in past and which is pending or which has resultedin a penalty or the officers who have been charged for any lapse in any election or election related work in the past, may not be assigned any election related duty. Further, any officer, who is due to retire within the coming six months, shall not be associated with any election related duty. 4. The Commission's aforesaid advisory may be brought to notice of all concerned for strict and timely compliance.

    490 downloads

    Submitted

  11. Commission’s order to Sh. Gopal Bhargav of Bhartiya Janata Party

    By West Section 1

    Commission’s order to
    Sh. Gopal Bhargav of Bhartiya Janata Party
    and Leader of Opposition in the Legislative Assembly of Madhya Pradesh

    482 downloads

    Submitted

  12. Bye-Election to fill casual vacancies in state Legislative Assemblies of Gujarat and Jharkhand – instructions on enforcement of Model Code of Conduct – regarding

    By ECI

    Instructions on enforcement of Model Code of Conduct – (Bye-Elections to state Legislative Assemblies of Gujarat and Jharkhand)
    Gujarat 72- Jasdan Assembly Constituency
    Jharkhand 71- Kolebira Assembly Constituency

    474 downloads

    Submitted

  13. Pre-certification of Political Advertisements in Print Media on the day of poll & one day prior to poll in Madhya Pradesh– regarding.

    By ECI

    Pre-certification of Political Advertisements in Print Media on the day of poll & one day prior to poll in Madhya Pradesh– regarding.

    471 downloads

    Submitted

  14. Enforcement of Model Code of Conduct

    By Code of Conduct

    Instructions on enforcement of Model Code of Conduct - Bye-election to fill casual vacancies in the State Legislative Assemblies of Chhattisgarh, Kerala, Tripura and Uttar Pradesh - regarding.

    458 downloads

    Submitted

  15. Transfer/Posting Advisory - NCT of Delhi

    By Code of Conduct

    General Elections to Legislative Assembly of NCT of Delhi - Advisory for Transfer/Posting of officers connected with conduct of elections.

    451 downloads

    Submitted

  16. Instructions on First Level Checking of EVMs and VVPATs (FLC)

    By ECI

    Instructions on First Level Checking of EVMs and VVPATs (FLC)
     

    448 downloads

    Submitted

  17. Carrying of Mobile Phone by Returning Officer/Assistant Returning Officer inside the Counting Hall - OTP

    By Election Planning Division

    No. 464/INST/EPS-2019                                                                               Dated:  21st May, 2019
     
    To
    The Chief Electoral Officer of,
    All the States/Union Territories.
     
    Subject:       Carrying of Mobile Phone by Returning Officers/ Assistant Returning Officers inside the Counting Hall – reg.
    Reference:    1. The ECI’s instruction No.470/INST/2014-EPS, dated 8th May, 2014.
                         2. The ECI’s instruction No.470/INST/2014-EPS, dated 15th May, 2014. 
     Sir/Madam,
                        I am directed to invite your attention to the Commission’s instructions referred above and to state that in view of inception of Electronically Transmitted Postal Ballot Paper System (RTPBS) wherein One-Time Password (OTP) is received on mobile phones, the Commission has directed that on the day of counting,
    (i)  Only that mobile phone of the RO/ARO/Counting supervisor/s, linked to ETPBS, to be used to receive ‘OTP’ to log into ETPBS to start counting thereof have to be brought inside the counting hall;
    (ii)   The mobile handsets will be switched on only to receive ‘OTP’ and be switched off once the system is logged on to ETPBS;
    (iii)   Inside the counting hall, such mobile handsets are to be kept in the custody of ARO/RO/Observer, whosoever is the senior most officer in the Counting Hall for ETPBS counting, in switched off mode till the counting is over.
    (iv)  In case login is closed for some reasons, Counting Supervisor can get the mobile from the officer to whom the mobile set was submitted to receive OTP once again for enabling him to re-login, and after re-login, he should return the mobile to same officer in switched off mode.
    (v)   A declaration be got signed by all users separately about Dos and Don’ts for mobile usage.
    (vi)   Specific permission be sought from concerned CEO for number of users in each case with the requisite mobile phone numbers being used. Mobile phones are to be allowed inside the Counting hall for all such users.

    447 downloads

    Submitted

  18. Pre-certification of Political Advertisements in Print Media on the day of poll & one day prior to poll in Telangana– regarding.

    By ECI

    Pre-certification of Political Advertisements in Print Media on the day of poll & one day prior to poll in Telangana– regarding.

    443 downloads

    Submitted

  19. Ref. Case 3(P) of 2017- Reference from Hon’ble President of India under Section 15(4) of the Government of National Capital Territory of Delhi Act, 1991- disqualification of Shri Sanjeev Jha and 10 Others, MLA - reg.

    By Registry Section

    File No. 113/3(P)/NCT Delhi/2017/Registry
    COMMISSION’S OPINION DATED 26.08.2019 and Hon’ble President’s Order dated 28th October, 2019. - REFERENCE FROM HON’BLE PRESIDENT OF INDIA - DISQUALIFICATION OF SHRI SANJEEV JHA AND 10 OTHERS, MLA.
    Allegation of disqualification- for- holding office of profit- Co-Chairperson in District Disaster Management Authorities in 11 districts in Delhi.
    Constitution of India- disqualification under Section 15(1)(a)- Held- not disqualified- no remuneration by way of salary, allowances, sitting fee etc. nor any other facility like staff car, office space, supporting staff, telephone, residence provided – Exemption under Item 14 of Schedule to Delhi Members of Legislative Assembly (Removal of Disqualification Act, 1997.
    The Election Commission held that Item 14 of the Schedule to Delhi Members of Legislative Assembly (Removal of Disqualification Act), 1997 provides for exemption for the office of Chairman, Director or Member of a statutory or non-statutory body or committee etc. constituted by Government of NCT, provided that the said Chairman, Director or Member are not entitled to any remuneration.

    432 downloads

    Submitted

  20. Use of vehicles for distribution of publicity material - Regarding

    By ECI

    Use of vehicles for distribution of publicity material - Regarding

    422 downloads

    Submitted

  21. Bye-Election-Release of funds under MPs'/MLAs, Local Area Development Scheme.

    By ECI

    Bye-Election-Release of funds under MPs'/MLAs, Local Area Development Scheme.
    उप-निर्वाचन-सांसद/विधायक स्थानीय क्षेत्र विकास योजना के अधीन निधियों को जारी करना।

    420 downloads

    Submitted

  22. Immediate action to be taken for enforcement of Model Code of Conduct after announcement of General Election to the Legislative Assembly of Jharkhand, 2019

    By Code of Conduct

    Immediate action to be taken for enforcement of Model Code of Conduct after announcement of General Election to the Legislative Assembly of Jharkhand, 2019

    420 downloads

    Submitted

  23. Instructions regarding release of funds under MPs'/MLAs' Local Area Development Scheme

    By Code of Conduct

    Instructions on release of funds under MPs'/MLAs' Local Area Development Scheme - Bye-election to fill casual vacancies in the State Legislative Assemblies of Chhattisgarh, Kerala, Tripura and Uttar Pradesh - regarding.

    410 downloads

    Submitted

  24. Bye Elections - Instructions regarding release of funds under MPs'/MLAs' Local Area Development Scheme.

    By Code of Conduct

    Bye Elections - Instructions regarding release of funds under MPs'/MLAs' Local Area Development Scheme.

    403 downloads

    Submitted

  25. General Elections to the Legislative Assembly of Chhattisgarh, Madhya Pradesh, Rajasthan, Mizoram and Telangana, 2018- Commission's Notification regarding ban on exit poll – regarding. / Corrigendum

    By ECI

    General Elections to the Legislative Assembly of Chhattisgarh, Madhya Pradesh, Rajasthan, Mizoram and Telangana, 2018- Commission's Notification regarding ban on exit poll – regarding. / Corrigendum
    छत्‍तीसगढ़, मध्‍य प्रदेश, राजस्‍थान, मिजोरम और तेलंगाना की विधान सभाओं के साधारण निर्वाचन, 2018 - एग्जिट पोल पर प्रतिबंध। 
     

    396 downloads

    Submitted

  
Followers 19

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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. 

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