ACCOUNTS OF ELECTION EXPENSES

Accounts of election expenses to be maintained by the contesting candidates.

Election Commission's letter No. 76/95/J.S.II Dated: 2nd February, 1995. addressed to The Chief Electoral Officer, Gujarat, Gandhi Nagar.
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Subject :- Accounts of Election expenses to be maintained by the contesting candidates - regarding.

Sir,

I am directed to refer to your letter No. ELC/2993/881 (II/CHH), dated 24th January, 1995, on the subject cited, and to invite your attention to section 78 of the Representation of the People Act, 1951 which inter-alia provides that every contesting candidate at an election shall lodge with the District Election Officer an account of his election expenses. According, it will be clear that only contesting candidates are required to lodge their accounts of election expenses and not the candidates, who have not contested the election. The contesting candidates are those candidates, whose names appear in Form 7-A.

2. I am further to add that a register in the standard proforma for maintenance and lodging of accounts of election expenses is issued by the Returning Officers to the intending candidates in order to ensure that all such candidates, in the event of their becoming contesting candidates, comply with the requirements of law relating to maintenance of election and filing of their returns as provided in the law. Therefore, the persons whose nominations were rejected or who withdrew their candidatures may be asked to return the Registers supplied to them at the time of filing nomination papers.



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