ACCOUNTS OF ELECTION EXPENSES
Lodging of accounts of election expenses - Revision
of proforma.
The Commission directs as follows.
10.1 The proforma prescribed for filing the returns
of election expenditure vide Commissions letter No.
76/81, dated 18th September, 1981 stands modified as
Annexure-I of this order. The revised proforma
consists of two parts-Part I for maintaining the
account from day to day and Part II for showing the
total expenditure with required details on various
items listed therein.
10.2 Each candidate while lodging the return of his
election expenditure in the prescribed proforma shall
also file an affidavit on oath, as in Annexure II,
that the expenditure shown as nil, if any, on items
listed in Part II of the proforma or left blank
therein, has not been incurred by him but by others
mentioned in Explanation (1) to section 77(1) of the
Representation of the People Act, 1951. The affidavit
will also clearly state that all election expenditure
on listed items relating thereto has been completely
and unexceptionally included in the return and there
is nothing that has not been disclosed.
10.3 It is clarified here that while the above quoted
provisions of law do not oblige a candidate to
maintain a separate and correct account of the
expenditure incurred by these mentioned in the said
Explanation (1), there is no exemption from listing
out the tangible items of election expenditure by
them which constituted a part of his election
campaign - viz. posters, public meetings, gates,
arches, video displays etc. etc. and to satisfy that
expenditure on these items was not incurred or
authorised by him.
10.4 Since the return of election expenditure filed
by a candidate has to reflect the "correct"
account of "all" election expenses, the
District Election Officer, before accepting the
account of the candidate as being in accordance with
the manner prescribed, shall conduct such inquiry as
he deems necessary, and at the time of communicating
his report to the Commission as required under Rule
89 of the Conduct of Elections Rules, 1961, certify
to the Commission, with reference to the documents
filed before him and as verified by him through an
appropriate inquiry that the statement of accounts is
in the manner prescribed.
10.5 The Commission intends to supercheck the
authenticity of the returns filed through the above
procedure and shall hold the candidates personally
responsible for any lapse or misrepresentation.
11. This order be given the widest possible publicity
through the quickest and all possible means.
------------------------------------------------------------------------------------------ANNEXURE-1
---------------PROFORMA FOR
THE SUBMISSION OF ELECTION EXPENDITURE
Name
of the Candidate:
Name of the Political party, if any:
Constituency from which contested:
Date of declaration of result:------------------------------ PART-I (DAY TO
DAY ACCOUNT)
| Date of
Expenditure |
Nature
of Expenditure |
Amount
paid |
Expenditure
outstanding |
Date of
payment |
Name
and address of payee |
S.no.
of voucher in case of amount paid |
s.no.
of bill in case of an amount outstanding |
Name
and address of person to whom the amount
outstanding is payable |
Remarks |
| 1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
------------------------Certified that
this a true copy of the account kept by me/my
election agent
------------------------------------under section
77 of the Representation of the People Act,1951
----------------------------------------------------------Signature of
the Contesting Candidate
______________________________________________________________________
*See Item No.5
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