APPOINTMENT OF ELECTION STAFF AND DISCIPLINARY CONTROL

Appointment of Returning Officers and Assistant Returning Officers with prior approval of the Commission.

Election Commission's letter No. 434/94/PS-I, Dated : 11th May, 1994, addressed to The Chief Electoral Officers of all States and Union Territories.

Subject : - Appointment of Returning Officer and Assistant Returning Officer-regarding.

Sir/Madam,

An instance has come to the notice of the Commission where Assistant Returning Officer for a Parliamentary Constituency where the bye-election is scheduled to be held on 26th May, 1994, has been changed in anticipation of the Commission's approval. The Returning Officer of that Parliamentary Constituency also assigned certain statutory functions to the newly designated Assistant Returning Officer prior to receipt of the Commission's written approval for the appointment.

2. The Commission has taken a very serious view of the matter and directs that no officer shall be assigned any duties of Returning Officers/Assistant Returning Officers unless a proposal to that effect has been sent to the Commission and the Commission's approval for such appointment has been obtained in writing.

3. Any appointment and entrustment of statutory duties without the prior written approval of the Commission will be a gross violation of the Commission's instructions and will be viewed very seriously. Disciplinary proceedings will be initiated against all the officials responsible for the lapse.



BACK TO INDEX I NEXT DOCUMENT I BACK TO SEARCH