APPOINTMENT OF ELECTION STAFF AND DISCIPLINARY CONTROL

Ban on drafting officials, against whom disciplinary action was taken, during elections.

ELECTION COMMISSION'S MESSAGE NO. 100/94-PS-I DATED 28TH MARCH 1994 (.) ADDRESSED TO CHIEF ELECTORAL OFFICERS OF STATES/UNION TERRITORIES.

SUB: BAN ON DRAFTING OFFICIALS, AGAINST WHOM DISCIPLINARY ACTION WAS TAKEN DURING EARLIER ELECTION.

COMMISSION HEREBY DIRECTS THAT ANY OFFICIAL AGAINST WHOM ANY DISCIPLINARY ACTION WAS TAKEN UNDER SECTION 13CC OF THE REPRESENTATION OF THE PEOPLE ACT 1950 AND SECTION 28A OF THE REPRESENTATION OF THE PEOPLE ACT 1951 DURING EARLIER GENERAL OR BYE-ELECTIONS SHALL NOT BE DRAFTED FOR ANY ELECTION RELATED WORK WHATSOEVER DURING ENSUING ELECTIONS TO PARLIAMENTARY AND ASSEMBLY CONSTITUENCIES (.) (PARA) (.) COMMISSION HEREBY FURTHER DIRECTS THAT SUCH OFFICIALS (,) IF ANY (,) SHOULD BE REPLACED FORTHWITH (.) YOUR PROPOSAL FOR THEIR IMMEDIATE REPLACEMENT SHALL BE SENT TO COMMISSION FOR ITS APPROVAL AFTER SELECTING A SUITABLE SUBSTITUTE WITH PROVEN RECORD OF DEDICATION AND FAIRPLAY (.) IN NO REPEAT NO CASE ANY OFFICIAL AGAINST WHOM ACTION HAS BEEN TAKEN UNDER SECTION 13CC OR SECTION 28A SHOULD HANDLE ELECTION RELATED WORK.




BACK TO INDEX I NEXT DOCUMENT I BACK TO SEARCH