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Orders & Notices - Miscellaneous

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18 files

  1. Criminalisation of Politics - participation of criminals in the electoral process as candidates - disqualification on conviction for offences - effect of appeal and bail- regarding

    By ECI

    Criminalisation of Politics - participation of criminals in the electoral process as candidates - disqualification on conviction for offences - effect of appeal and bail- regarding
     

    173 downloads

    Submitted

  2. The Jammu And Kashmir Representation Of The People (Amendment) Ordinance, 2002

    By ECI

    The Jammu And Kashmir Representation Of The People (Amendment) Ordinance, 2002
     

    14 downloads

    Submitted

  3. Amendment To The Jammu And Kashmir Conduct Of Election Rules, 1965

    By ECI

    Amendment To The Jammu And Kashmir Conduct Of Election Rules, 1965
     

    21 downloads

    Submitted

  4. The Representation Of The People (Amendment) Ordinance, 2002

    By ECI

    The Representation Of The People (Amendment) Ordinance, 2002
     

    68 downloads

    Submitted

  5. Commission's Order Dated 27th March, 2003 Regarding Criminal Antecedents, Assets And Liabilities And Educational Qualifications Of Candidates.

    By ECI

    Commission's Order Dated  27th March, 2003 Regarding Criminal Antecedents, Assets And Liabilities And Educational Qualifications Of Candidates.
     

    81 downloads

    Submitted

  6. Order of the Commission for Not taking up revision of rolls in Fours ACs in Arunachal Pradesh w.r.to 01/01/2004 as the qualifying date

    By ECI

    Order of the Commission for Not taking up  revision of rolls  in Fours ACs in Arunachal Pradesh w.r.to 01/01/2004 as the qualifying date
     

    12 downloads

    Submitted

  7. Notification on Notified Votes of Jammu and Kashmir

    By ECI

    Notification on Notified Votes of Jammu and Kashmir
     

    12 downloads

    Submitted

  8. Appointment of ARO's for Bru Electors Staying in Tripura

    By ECI

    Appointment of ARO's for  Bru Electors Staying  in Tripura
     

    22 downloads

    Submitted

  9. Advertisement in Respect of Migrant Voters

    By ECI

    Advertisement in Respect of Migrant Voters
     

    50 downloads

    Submitted

  10. Scheme for Kashmiri migrants

    By ECI

    Scheme for Kashmiri migrants
     

    46 downloads

    Submitted

  11. Supreme Court's Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks

    By ECI

    Supreme Court's Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks
     

    32 downloads

    Submitted

  12. Supreme Court’s Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks

    By ECI

    Supreme Court’s Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks
     

    31 downloads

    Submitted

  13. List of persons disqualified Under Section 8a, 10a & 11a(2) of the Representation of the People Act, 1951

    By ECI

    List of persons disqualified Under Section 8a, 10a & 11a(2)  of the Representation of the People Act, 1951
     

    237 downloads

    Submitted

  14. Registration of political parties under section 29A of the Representation of the People Act, 1951

    By ECI

    Registration of political parties under section 29A of the Representation of the People Act, 1951
     

    67 downloads

    Submitted

  15. Facilities to be provided to electors with disability- Order of the Hon'ble Supreme Court in WP (Civil) No. 187 of 2004 - Disabled Rights Group Vs. The Chief Election Commissioner & Anr

    By ECI

    Facilities to be provided to electors with disability- Order of the Hon'ble Supreme Court in WP (Civil) No. 187 of 2004 - Disabled Rights Group Vs. The Chief Election Commissioner & Anr
     

    31 downloads

    Submitted

  16. Facilities to be provided to electors with disability- Order of the Hon'ble Supreme Court in WP (Civil) No. 187 of 2004 - Disabled Rights Group Vs. The Chief Election Commissioner & Anr

    By ECI

    Facilities to be provided to electors with disability- Order of the Hon'ble Supreme Court in WP (Civil) No. 187 of 2004 - Disabled Rights Group Vs. The Chief Election Commissioner & Anr
     

    35 downloads

    Submitted

  17. Instruction relating to Periodic Report of the status of election petitions in the States/Union Territories - reg.

    By ECI

    Instruction relating to Periodic Report of the status of election petitions in the States/Union Territories - reg.
     

    34 downloads

    Submitted

  18. Judgment dated 10.07.2013 of the Hon'ble Supreme Court in W.P.(C) Nos. 490 2005 and 231 of 2005- Follow-up action for implementation of the law laid down by Hon'ble Supreme Court – reg.

    By ECI

    Judgment dated 10.07.2013 of the Hon'ble Supreme Court in W.P.(C) Nos. 490 2005 and 231 of 2005- Follow-up action for implementation of the law laid down by Hon'ble Supreme Court – reg. 
    (Bilingual)

    146 downloads

    Submitted

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