MODEL CODE OF CONDUCT

Revised Model Code of Conduct for the guidance of political parties and candidates.

Election Commission's letter No. 437/6/84, dt. 16th November, 1984 to (1). The Cabinet Secretary, Cabinet Secretariat, Government of India, New Delhi. (2) The Chief Secretaries to the Governments of all States and Administrators of Union Territories. (3) The Chief Electoral Officers of all States/Union Territories and (4) Ministry of Law and Justice and Ministry of Home Affairs.
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Subject:- Revised Model Code of Conduct for the guidance of Political Parties and Candidates.

I am directed to forward herewith a copy of the revised Model Code of Conduct for the guidance of Political Parties and contesting candidates evolved by the Election Commission and to request that whenever specific cases of violation of the code are brought to your notice, you may please take necessary remedial action in the matter.

2 . The contents of the Model Code of Conduct may be brought to the notice of all Departments of your Government with particular reference to those matters concerning them, for their guidance and compliance.

3. Attention is particularly invited to the guidelines for observance by the party in power as laid down in the code (Item VII) so as to avoid and prevent misuse of official position and official machinery, including Government transport and official aircraft's, for the purposes of election campaign, etc., and also sanctioning of grants, etc., by Ministers on the eve of election.

4. This supersedes the Commission's earlier letter no. 437/6/79, dated 3rd October, 1979 and no. 437/6/82, dated 12th April, 1982.

5. The receipt of this letter may kindly be acknowledged.



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