MODEL CODE OF CONDUCT
Payment from the discretionary Grants by Ministers on
the eve of general elections .
------------------------------------------------------No.
50/3/68-Poll III
---------------------------------------------Government
of India/Bharat Sarkar
---------------------------------------------Ministry
of Home Affairs/Grih Mantralaya
---------------------------------------------New
Delhi, Dt. the 29th October, 1969.
To
The Chief Secretary,
(All States & Union Territories)
Sub:- Supreme Courts observation -
Payments from the Discretionary Grants at the
disposal of the Ministers on the eve of elections
setting up of a convention.
I am directed to invite a reference to the Election
Commission's Circular letter No. 82/HN/24/67, dated:
June 25, 1968 addressed to all the Ministries of the
Government of India and Chief Secretaries to the
State Governments regarding payments of Ministers
from their discretionary grants on the eve of
elections. After a careful consideration of the
Commission's suggestion, the Government of India
have, decided that instead of making a provision in
the rules regulating the disbursements from the
Discretionary Grants, a convention should be adopted
that for a period of three months immediately prior
to a polling in a general election mid-term election
or bye-election in any constituency no expenditure
should ordinarily be incurred from a Ministries
Discretionary Grant. A copy of this Ministry's letter
No. 50/3/68-Poll. III, dated 28-10-1969 addressed to
all the Secretaries to the Government of India is
enclosed. The State Governments/Union Territories may
wish to adopt a similar convention.
-------------------------------------------------------------------------------------Yours
faithfully,
------------------------------------------------------------------------------------------------Sd/
----------------------------------------------------------------------------------Deputy
Secretary to the
------------------------------------------------------------------------------------Government of
India
--------------------------------------------------D.O.
No. 50/3/68-Poll. III
------------------------------------------Government
of India/Bharat Sarkar
------------------------------------------Ministry
of Home Affairs/Grih Mantralya
---------------------------------------------------------------------------------------------------------New Delhi,
-------------------------------------------------------------------------------Dated: the 28th
October, 1969
Secretary
My dear........................
Please refer to Election Commission's Circular letter
No. 82/HN/24/67, dated: June 25, 1968 (Copy enclosed)
addressed to all Ministries of the Government of
India & Chief Secretaries to State Governments
regarding payments by Ministers from their
Discretionary Grants on the eve of elections. The
Commission's suggestion that payments out of the
discretionary grants on the eve of a countrywide
general election, a mid-term general election or a
bye-election should be avoided has been carefully
considered, and Government agree with this
suggestion. However, we consider that instead of
making any specific provisions in the rules
regulating disbursements from the Discretionary
Grants, a convention should be evolved that for a
period of three months immediately prior to the
polling in a general election, mid-term election or
bye-election in any constituency no expenditure
should ordinarily be incurred from a Minister's
discretionary grant except in a case where it becomes
absolutely necessary on compassionate grounds.
2. It is requested that this convention may be
strictly observed in respect of the discretionary
grants at the disposals of the Ministers. I shall be
grateful if you put up this matter for the
information of your ministers.
3. This issues with the approval of the Prime
Minister.
------------------------------------------------------------------------------------------Your Sincerely,
------------------------------------------------------------------------------------------Sa-L.P.
SINGH
To,
All Secretaries to the Government of India.
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