DEFACEMENT OF PROPERTY

Defacement of property (dt. 30.03.1996).

Election Commission's letter No.3/7/96/JS-II, Dated: 30th March, 1996, addressed to (1) The Chief Secretaries and (2) The Chief Electoral Officers of all the States and UTs.
____________________________________________________________________

Subject : Defacement of property

The Commission has issued directions in connection with prevention of Defacement of Property from time to time. Attention is drawn to Commission's Order No. 3/7/94/J.S.II/Vol.II dated 30th March, 1994 and subsequent letters on the subject. These have also been included in the Compendium of Instructions, copies of which have been sent to you.

2. It has come to the notice of the Commission that despite the efforts of the Commission and the State Governments to prevent Defacement of Property, election posters, slogans and paintings of election symbols etc. are still visible on the walls and other public places in many areas.

3. The Commission has directed that immediate action should be taken to carry out spot inspection in the constituencies and action should be taken to remove all such posters etc. forthwith. The walls should be white-washed so as to restore them to the original position.

4. Please send us periodic requests of the action taken and the results achieved.



BACK TO INDEX I NEXT DOCUMENT I BACK TO SEARCH I