ACCOUNTS OF ELECTION EXPENSES
Maintenance of accounts of election expenses.
9. Enclosures : (1) Model forwarding letter (2) Model
acknowledgement form.
MODEL FORWARDING LETTER
No........................................-------------------------------------------- Dated :
..............
To
...................................................
(Name and address of candidate)
Subject :- Maintenance of account of
election expenses and lodging of true copy thereof.
Sir/Madam,
Your attention is invited to Section 77 of the
Representation of the People Act, 1951 which
stipulates that every candidate at an election shall,
either by himself or by his election agent, keep a
separate and correct account of all expenditure in
connection with the election incurred or authorized
by him or by his election agent between the date on
which he has been nominated and the date of
declaration of the result thereof, both dates
inclusive.
2. Your attention is also invited to Section 78 of
the said Act which further stipulates that every
contesting candidate at an election shall, within
thirty days from the date of election of the returned
candidate, lodge with the *District Election
Officer/*Returning Officer an account of the election
expenses which shall be a true copy of the account
kept by him or by his election agent under Section
77.
3. Even if a contesting candidate does not seriously
contest the election, for any reason whatsoever, and
incurs only a nominal expenditure on his security
deposit, etc., he is required by law to lodge his
account of election expenses.
4. A contesting candidate who fails to comply with
the requirements of law regarding the lodging of
account of election expenses is liable to be
disqualified by the Election Commission under Section
10A of the Representation of the People Act, 1951 for
a period of three years.
5. The account of election expenses to be kept by a
candidate or his election agent under section 77 of
the Representation of the People Act, 1951 shall
contain the particulars of expenditure as prescribed
under rule 86 of the Conduct of Elections Rules,
1961.
6. A model proforma for the maintenance of the
account of expenditure and a note containing
instructions to maintain such account are enclosed
for your guidance and convenience.
7. Extracts of sections 77, 78 and 10A of the
Representation of the People Act, 1951 and rule 86 of
the Conduct of Elections Rules, 1961 are also
enclosed for information and guidance.
8. Kindly acknowledge receipt of this letter along
with its enclosures immediately in the enclosed
acknowledgement form.
---------------------------------------------------------------------------------------------------Your
faithfully,
-------------------------------------------------------RETURNING
OFFICER FOR..........................
* Strike off whichever is inapplicable
Enclosures :
(1) Model Proforma
(2) Note containing instructions for maintenance of
account.
(3) Extracts of Section 77, 78 and 10A of the
Representation of the People Act, 1951 and rule 86 of
the Conduct of Elections Rules, 1961.
(4) Acknowledgement form.
---------------------------------MODEL
ACKNOWLEDGEMENT FORM
To
The Returning Officer
for................................Constituency.
Sir,
1. I acknowledge receipt of your letter
No........................dated...........................
2. I have noted the requirements of law for
maintenance of account of election expenses and
lodging of true copy of that account with the
District Election Officer*/Returning Officer*
---------------------------------------------------------------------------------------------------Your
faithfully,
--------------------------------------------------------------------------------------------------Signature of
the
------------------------------------------------------------------------------------------Candidate with
date
*Strike off, whichever is inapplicable.
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