BALLOT
PAPERS
Disposal
of surplus and waste ballot papers.
Election Commission's letter No. 49/96/J.S.-II, Dated
4, 5th November 1996 Addressed to the Chief Electoral
Officers of all States and Union Territories.
______________________________________________________________________
Subject : Disposal of surplus and
waste ballot papers.
I am directed to invite your attention to
Commission's Message No. 576/3/90/Vol-II, dated 30th
March, 1991 (copy enclosed) on the subject cited, and
to say that one of the Chief Electoral Officers has
sought clarification whether the disposal of surplus
waste ballot papers may be done as per instructions
contained in para 13 of Chapter XVIII of Handbook of
Returning Officers, 1994 (Reprint-1996) or as per
instructions contained in the aforesaid message dated
30.3.91.
2. The Commission reiterates that disposal of surplus
and waste ballot papers may be done in accordance
with the Commission's instructions contained in the
aforesaid message. This may be brought to the notice
of all District Election Officers and other concerned
authorities.
FROM: SECRETARY, ELECTION COMMISSION OF INDIA, NEW
DELHI.
TO : CHIEF ELECTORAL OFFICERS OF ALL STATES AND UNION
TERRITORIES
NO. 576/3/90/VOL.II/7281-7344, DATED 30TH MARCH,
1991(.)
REFERENCE COMMISSION'S INSTRUCTION REGARDING MODE OF
DISPOSAL OF ELECTION PAPERS CONTAINED IN PARA 11 (ALL
ELECTION PAPERS) AND PARA 12 (SURPLUS AND WASTE
BALLOT PAPERS KEPT IN THE GOVERNMENT PRESS) OF
CHAPTER XVIII (MISCELLANEOUS) OF HANDBOOK FOR
RETURNING OFFICERS (.) A NUMBER OF CHIEF ELECTORAL
OFFICERS HAVE EXPRESSED DIFFICULTY IN DISPOSAL OF
ELECTION PAPERS BY SHREDDING AND PULPING (.)
COMMISSION HAS CONSIDERED THE SAME AND HAS DECIDED
THAT THE FOLLOWING INSTRUCTIONS MAY BE FOLLOWED FOR
THE PRESENT I.E. FOR THE NEXT THREE MONTHS REPEAT
THREE MONTHS:- (ONE) YOU MAY ADOPT THE EARLIER METHOD
OF DISPOSAL OF ELECTION PAPERS BY BURNING WHEREVER
FACILITIES ARE NOT REPEAT NOT AVAILABLE FOR SHREDDING
AND PULPING (TWO) YOU SHOULD ENSURE THAT IN THE
DISPOSAL OF ELECTION PAPERS (,) THE SAME DO NOT
REPEAT DO NOT GET INTO WRONG HANDS WITHOUT BEING
SHREDDED OR PROPERLY BURNT WHICH MAY GIVE SCOPE FOR
THEIR MISUSE OR ABUSE (PARA) ALL DISTRICT ELECTION
OFFICERS SHOULD MAKE NECESSARY ARRANGEMENTS FOR
SHREDDING OF ELECTION PAPERS (,) WHICH MAY BE
DISPOSED OF AFTER THREE MONTHS I.E. AFTER EXPIRY OF
PERIOD FOR WHICH THE SPECIAL RELAXATION AT (ONE)
ABOVE HAS BEEN GIVEN (.) IT IS NOT REPEAT NOT
NECESSARY THAT RECORDS SHOULD BE REDUCED TO PULP (;)
PROPER SHREDDING WOULD BE SUFFICIENT AND THE SHREDDED
RECORDS MAY BE DISPOSED OF TO THE THE BEST ADVANTAGE
OF THE GOVERNMENT (.) THIS MAY BE BROUGHT TO THE
NOTICE OF ALL CONCEDED AND ACTION MAY BE TAKEN
ACCORDINGLY (.)
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