ACCOUNTS OF ELECTION EXPENSES

Maintenance of account of elections expenditure.

Election Commission letter No. 76/96/JUD-II, dated 4-4-96 addressed to the Chef Electoral officers of all states and Union Territories
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Subject:- Maintenance of account of election expenditure-register-reg.

The commission vide its order No. 76/ES003/94/J.S.II dated 31st august. 1994 had issued detailed instructions and given the following directions:-

(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

(2) The commission has reiterated that it is the personal responsibility of the district election officers to ensure that the candidate filing nominations are given the authenticated registers as contained in the direction of the commission as aforementioned without any delay.



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