COUNTING OF VOTES

Counting of votes of one assembly constituency at different places in same premises.

Election Commission's letter No. 470/96/Vol.-III/JUD..-II, dated 22nd August, 1996, addressed to the Chief Electoral Officer of all States and Union Territories.
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Sub:- Counting of votes of any Assembly Constituency at different places in same premises-regarding.

I am directed to invite your attention to the instructions contained in the Commission's letter No. 470/94/Vol.-II/J.S.-II, dated 29.12.1994, as reproduced at pp. 215-219 of the "Compendium of Instructions on Conduct of Election, 1996", on the subject cited.

2. A doubt has been raised whether two or more counting halls can be set up in one big hall. In this connection, the following further clarifications are given:-

(i) All counting halls of a constituency should be in the same premises. But each counting hall should be independent separate from each other and there should be clear partition between each two halls so that no movement from one hall to the other should be possible.

(ii) If two counting hall are to be set up in one big hall, in that case a clear partition by means of Temporary Wall/wooden partition should be provided.

(iii) There should be different entrance and exit for each counting hall.

(iv) Such hall should have a minimum of the doors one for entry, and the other for exit.

3. This may be brought to the notice of all District Election Officers/Returning Officers and other concerned authorities.

4. Kindly acknowledge receipt of this letter.



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