ACCOUNTS OF ELECTION EXPENSES

Submission of accounts of election expenses by candidates.

Election Commission's message No. 76/94-J.S.II Dated : 28 December, 1994
____________________________________________________________________

Subject: Submission of accounts of election expenses by candidate-competent authorities- with whom to file the affidavit-clarification.

REFER COMMISSION'S ORDER NO. 76/93-J.S.II, DATED 17.12.1993 RELATING TO SUBMISSION OF ACCOUNTS OF ELECTION EXPENSES BY CANDIDATES(.) UNDER PARA 10.2 OF THAT ORDER EVERY CANDIDATE HAS TO FILE AN AFFIDAVIT ALONGWITH HIS ELECTION EXPENSES IN THE FORM PRESCRIBED AS ANNEXURE XIII-PART V AT PAGE 286 OF HAND BOOK FOR RETURNING OFFICERS (1994 EDITION) (.) IT IS CLARIFIED THAT THE SAID AFFIDAVIT MAY BE SWORN TO BY THE CANDIDATE BEFORE ANY OF THE AUTHORITIES MENTIONED IN SECTION 139 OF THE CODE OF CIVIL PROCEDURE, 1908, NAMELY, (I) ANY COURT OR MAGISTRATE, OR (II) ANY NOTARY APPOINTED UNDER THE NOTARIES ACT, 1952, OR (III) ANY OFFICER OR OTHER PERSON WHOM A HIGH COURT MAY APPOINT IN THIS BEHALF (LIKE, OATH COMMISSIONERS), OR (IV) ANY OFFICER APPOINTED BY ANY OTHER COURT WHICH THE STATE GOVERNMENT HAS GENERALLY OR SPECIALLY EMPOWERED IN THIS BEHALF. PARA(.)

2. INFORM ALL DISTRICT ELECTION OFFICERS/RETURNING OFFICERS IN YOUR STATE/UNION TERRITORIES ACCORDINGLY(.) PARA(.)

3. THIS DISPOSES OF CHIEF ELECTORAL OFFICER, ANDHRA PRADESH MESSAGE NO. 2264/ELECTIONS-D/94-2, DATED 17.12.1994 (.) ENDS(.)



BACK TO INDEX I NEXT DOCUMENT