ACCOUNTS OF ELECTION EXPENSES
Maintenance of accounts in special registers.
06. The Commission is convinced that Order No.
76/93/J.S.II dated 17th December, 1993 needs to be
further fortified by additional regulatory measures.
The Commission, in exercise of its powers under
Article 324 of the Constitution and in pursuance of
section 77 of the Representation of the People Act
1951 and Rule 86 of the Conduct of Elections Rules,
1961, directs as follows:-
(1) A register in a standard proforma as shown in
Annexure-I to this order shall be issued to each
candidate by the District Election Officer
immediately after his nomination for keeping the day
to day account of expenditure.
(2) This register shall be duly authenticated by the
District Election Officer at the time of issue.
(3) All day to day account shall be faithfully
recorded in this register, and in no other document,
by the candidate or his agent authorised by him in
this behalf.
(4) All documents such as vouchers, receipts,
acknowledgements etc. in support of the expenditures
incurred shall be obtained from day to day as the
expenditure is incurred and maintained in the correct
chronological order along with the aforesaid
register.
(5) The day to day account maintained in the
aforesaid register together with the supporting
documents shall be made available for inspection at
any time during the process of election by the
District Election Officer, Returning Officer,
Election Expenditure Observer appointed by the
Commission or any other such authority nominated by
the Commission in this behalf. Failure to produce
this register on demand will be considered as a major
default.
(6) While lodging the accounts of election
expenditures under section 78 of the Representation
of the People Act, 1951, the candidate shall file the
prescribed register as a part of the record instead
of Part I of the proforma earlier prescribed vide
Commission's order No. 76/93/J.S. II dated December
17, 1993.
07. These directions are absolutely mandatory and
cannot be locally altered or modified in any manner
without prior written approval of the Commission. The
Chief Electoral Officers will not be competent to
permit any relaxation.
08. The receipt of this order may be immediately
acknowledged and its contents published as widely as
possible.
09. A copy of this order in English/Hindi and in
local official languages along with a copy of the
orders No. 76/93/J.S. II dated 17th December, 1993
may be made available to the local units of all
recognised National and State political parties
immediately, and to each candidate, or the agent
authorised by him, at the time of his nomination
(repeat nomination and not scrutiny of nominations)
under acknowledgement.
----------------------------------------------------------------------------------------------By Order and in
the name of
-----------------------------------------------------------------------------------ELECTION
COMMISSION OF INDIA
------------------------------------------------------------------------------------------------------ANNEXURE-I
REGISTER
FOR MAINTENANCE OF DAY TO DAY ACCOUNT OF ELECTION
EXPENDITURE BY
CONTESTING CANDIDATES
Name of the Candidate:
Name of the Political party, if any:
Constituency from which contested:
Date of declaration of result:
| 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 |
* Certificate to be furnished after the date of
declaration of the result.
---------------------------------------------------------------------------* 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
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