GUIDELINES FOR GOVT. PERSONNEL REGARDING CONDUCT OF .ELECTIONS

Police Personnel connected with election related duties-exercise of supervisory/disciplinary control.

Election Commission's letter No. 434/1/95/MCS Dated: 17th April, 1995 addressed to The Chief Secretaries and The Chief Electoral Officers of

1. Andhra Pradesh, Hyderabad, 2. Haryana, Chandigarh 3. Himachal Pradesh Shimla 4. Kerala, Thiruvananthapuram 5. Madhya Pradesh, Bhopal 6. Manipur, Imphal 7. Nagaland, Kohima 8. Orissa, Bhubaneswar, 9. Punjab, Chandigarh 10. Rajasthan, Jaipur 11. Tamil Nadu, Madras 12. Uttar Pradesh, Lucknow 13. West Bengal, Calcutta 14. N.C.T. of Delhi, Delhi.

Subject: Police Personnel connected with election related duties - exercise of supervisory/disciplinary control - Ensuing Bye-elections and Countermanded elections in 13 States and 1 Union Territory in April-June 1995.

Sir/Madam,

The Commission vide its order No. 434/1/ESO26/94/MCS dated 24th October, 1994 had directed that regardless of the nature of election (whether a General Election or a Bye-election) the State Government/Union Territory Administration shall invariably designate:-

(i) The Director General of Police/Additional Director General of Police/Inspector General of Police;

(ii) In a general election, all the police officers below the level of Director General of Police borne on the strength of the State Government; and

(iii) In the case of a bye election, the Additional Director General/DIG/Commissioner of Police under whose jurisdiction the constituency falls and all police officers below them in the Districts/Constituencies concerned as designated officers for the purpose of Section 28A of the R.P.Act, 1951.

2. The Commission has also directed that where any State Government/Union Territory Administration fails to designate any individual police officer or class of police officers of any rank as directed above mentioned order under section 28A of the Representation of the People Act, 1951, the Commission will insist and ensure that such police officers will not be allowed to deal with any election related work in any manner whatsoever.

3. Bye-elections/countermanded elections in your States/Union Territory, subject to fulfillment of all statutory and constitutional requirements, have been announced by the Commission vide its Press Note no. 100/95/PS.I dated 4th April, 1995.

4. The Commission has, therefore, directed that the State Government/Union Territory Administration shall strictly comply with the standing order of the Commission dated 24.10.1994 and designate Additional DGP/IGP/Commissioner of Police under whose jurisdiction the Constituency falls and all police officers below them in the district/constituencies concerned as designated officers for the purpose of Section 28A of the R.P. Act, 1951. The Commission has further directed that such designations of officers should be done on the same day the Governor/Commission issues the notification under section 15/149/150 of the R.P. Act, 1951 and the compliance report in this regard shall reach the Commission not later than the 1700 hours on the date of such notification calling the bye election/Countermanded election in the State.

5. The receipt of this letter shall be acknowledged forthwith.



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