II.Bye-Elections -
(i) Lok Sabha
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II. (a) Holiday/Closure
of offices
State Government normally declares a local
holiday in that particular area/constituency
on the polling day (s) if the election is
held on day (s) other than Sunday/or other
closed holidays. Central Government offices
may also follow the State practice in such
cases.
(b) Grant of Special Casual Leave-
Permissible on the same grounds/circumstances
as in the case of general elections [of I(b)
above.]
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| (ii) State Assemblies |
(a) Holiday/closure of
offices-
In bye-election to State Assemblies, Central
Government offices should not be closed. It
would be sufficient if only those Central
Government employees who may be placed on
election duty are permitted to absent
themselves from office on the polling day
(s). All other employees should be given
facility to excise their franchise either by
way of coming late to office or by being
allowed to leave office early or a short
absence on that day, subject to the
exigencies of the services.
(b) Grant of Special Casual Leave-
Permissible on the grounds/circumstances as
in the case of general elections. (of I(b)
above.)
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III. Panchayat/Corporation.
/Municipalities or other-
local bodies
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III. The Central
Government-offices shall not be closed. The
Government
employees who are bonfire voters and desire
to
exercise their franchise should however,
offered reasonable facility, subject to the
normal exigencies of service, either by way
of coming late to office or by being allowed
to leave office early or a short absence on
that day.
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