ACCOUNTS OF ELECTION EXPENSES

Submission of accounts of election expenses by the candidates.

Election Commission's letter No. 76/92-P.S.I dated the 11th June, 1992 addressed to the Chief Electoral Officers of all States/Union Territories (except J&K)

Subject: Submission of accounts of election expenses by the candidates - Responsibility of the Chief Electoral Officer.

Attention of the Chief Electoral Officers is invited to Commission's letter No. 76/92-PS-I dated 14th May, 1992 (copy enclosed for ready reference). It is reiterated that all election related work without exception is the responsibility of the Chief Electoral Officers and those who fail to attend to all items of work in time, will face the consequences.

The receipt of this along with enclosures may kindly be acknowledged.

COPY OF ELECTION COMMISSION'S LETTER NO. 76/92 - P.S.I,dt 14-05-1992

Election Commission's letter No. 76/92-PS-I dated the 14th May, 1992 addressed to the Chief Electoral Officers of all States/Union Territories.

In connection with certain cases relating to the submission of accounts of election expenses by the candidates, some Chief Electoral Officers seem to be carrying the impression that some of these items of work are the concern only of the District election Officers and that consequently they themselves have no responsibility.

2. The Commission desires to make it absolutely clear to all the Chief Electoral Officers that this interpretation is totally rejected. All matters of work connected with the elections in their jurisdictions are and will continue to be the responsibility of the Chief Electoral Officers, especially when so specifically asked for, by the Election Commission.

3. Attention of the Chief Electoral Officers is invited to sections 20 and 20A of the Representation of the People Act, 1951. Any failure on the part of the Chief Electoral Officers to attend to all items of work connected with the elections will not be accepted.



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