MODEL CODE OF CONDUCT

Stock taking and review of welfare measures announced by the Governments during the run up to the elections.

08. As a first step towards such stock taking the Commission hereby directs the Chief Electoral Officers of States to compile information about their States in the format attached as Annexure-I to this order and forward the information thus consolidated to the Commission for necessary scrutiny not later than............................

09. The Chief Electoral Officers are directed to forward a fully detailed confidential note to the Commission in respect of each of such concessions listed in the format as, in their views, has been taken with the overt purpose of influencing a particular group of electors at the forthcoming elections.

10. The Commission will tally the information thus compiled with information available with it from other sources at its command. Any attempt on the part of any one to conceal, misrepresent or distort any information in any manner will be visited upon with the severest possible punitive action.

11. Receipts of this order will be acknowledged immediately and its contents given widest publicity through all possible and quickest means of publicity.

12. Copies of this order shall be given to local units of all recognised National and Political parties in English/Hindi and local official languages under acknowledgement, specifically inviting their attention to the fact that copies of this order have been made available to them to enable them to bring to the notice of the Commission, directly or through Chief Electoral Officers, their objections to any partisan acts of the ruling party within 15 days of the receipt of the order.

1. The Chief Secretaries of all States and Union Territories.

2. The Chief Electoral Officers of all States and Union Territories.



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