No.3/4/2020/SDR/Vol.II
Dated: 21^st October, 2020

To,

            The Chief Electoral Officers all States and Union Territories.

Sub:     Conduct of Elections (Amendment) Rules, 2020 – Amendment of Rule 90 of Conduct of Elections Rules, 1961 – Increase in maximum limit of election expenses – regarding.

Sir/Madam,

I am directed to send herewith a copy of the Ministry of Law and Justice, Legislative Department’s, Notification S.O. 3667(E) dated 19^th October, 2020, amending Rule 90 of Conduct of Elections Rules, 1961 thereby increasing the upper limit of election expenses applicable to candidates at elections to Lok Sabha and Legislative Assemblies. This may be brought to the notice of all District Election Officers, Returning Officers and other election authorities concerned and also to the State Units of recognized political parties and all registered unrecognized political parties based in your State/Union territory, for their information.     

Kindly acknowledge receipt.