HOLIDAYS
Guidelines
for closure of Central Govt. Offices including
Industrial Establishments of the Central Government
in connection with General/Bye-elections to
Parliament/State Assemblies and other elections to
local bodies.
Election Commission's letter No. 78/87, dt. 31st
March, 1987 to all Chief Electoral Officers.
______________________________________________________________________
Subject : Guidelines for closure of Central
Government Offices including industrial
establishments of the Central Government in
connection with general elections/bye-elections to
Parliament/State Assemblies and other elections to
local bodies.
I am directed to forward herewith a copy of the O.M.
No. 12/4/86- CA, dated the 9th March, 1987 from the
Ministry of Personnel, Public Grievances and Pensions
(Department of Personnel and Training), New Delhi on
the above subject, for your information. The
Guideline contained therein may be followed in all
future elections.
Ministry of Personnel, Public Grievances and
Pensions, (Department of Personnel and Training)
O.M.No. 12/4/86- CA, dated 9th March, 1987.
Subject : Guidelines for closure of
Central Government Offices including industrial
establishments of the Central Government in
connection with general elections/bye-elections to
Parliament/State Assemblies and other elections to
local bodies.
Instructions already exist regulating closure of
Central Government of offices on the polling day (S)
in connection with various elections and the same
have been consolidated in the enclosed statement
(Annexure) for information and necessary action in
connection with the ensuing general elections to
constitute new Assemblies in the State of J & K.,
Kerala, West Bengal and other bye-elections being
held simultaneously on 23rd march, 1987 and any such
elections to be held in future. These instructions
are applicable in respect of Central Government
industrial establishment also.
Ministry of Finance, etc., are requested to bring
these instructions to the notice of the offices or
organisations under their jurisdiction for
information and necessary action.
Hindi version will follow.
Annexure
Guidelines for closure of Central Government offices
in connection with election to Parliament/State
Assemblies/Local elections.
I. General Elections
to Lok Sabha/State
Assemblies |
-I.
Facilities/Privileges to Central employees
(a) Holiday/closure of offices-
In connection with General Elections to Lok
Sabha or a State Assembly, a local holiday is
usually declared by the State Government on
the date (s) of polling, if held on day (s)
other than Sunday or other closed holiday.
When such a holiday is declared, the Central
Government offices located in such places
should also be closed on the polling day (s)
in accordance with the practice adopted by
the State Government.
(b) Grant of Special Casual Leave-
Every eligible voter is entitled to be
registered in the electoral roll of a
constituency in which he ordinarily resides.
In some cases, it may happen that the Central
Government employee residing, and enrolled as
a voter, in a particular place/constituency,
say Delhi (where the election is to be held),
may be employed in any office located at some
other place, say, Faridabad/Ghaziabad, etc.,
in such cases, the individual Central
Government employee may be granted special
casual leave, if his office does not happen
to be closed on that particular day, to
enable him to exercise his franchise.
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