GUIDELINES FOR GOVT. PERSONNEL REGARDING CONDUCT OF .ELECTIONS

Guidelines for the Conduct of Govt. Servants(dt. 06.04.1991).

Election Commission's Letter No. 62/91 dated 6th April, 1991 addressed to the Cabinet Secretary, Government of India, New Delhi.
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Subject :- Guidelines for the Conduct of Government Servants.

I am directed to state that certain complaints have been received that some Central Government Officers are actively participating or associating in the work of political parties.

2. According to Rule 5 of the Central Civil Services (Conduct) Rules, 1964 and similar rules applicable to All India Services Officers, no Government servant can be a member or be otherwise associated with any political party or can take part in any political movement in India.

3. Sections 129 and 134 of the Representation of the People Act, 1951 deals with the Conduct of Government servants during elections, and Sections 134A thereof prescribes penalty for Government servants for acting as election agent, polling agent or counting agent. While the Commission is taking action to bring it to the notice of all concerned the provisions under the Representation of the People Act, 1951, you are requested to pointedly bring to the notice of all central government employees the provisions of Rule 5 of the Conduct Rules. Instructions may also be issued to them that any violation may render them liable for action under the Service rules.

4. A copy of the instructions issued in this regard may please be endorsed to the Commission.



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