LAW AND ORDER

Modification to instructions on use of loudspeakers for election campaigns.

Election Commission's Message No. 509/81/94-J.S.I, Dated 13th May, 1994 addressed to

(1) Chief secretaries of all states and union territories and
(2) The chief electoral officers of all states and union territories
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Subject : Use of loudspeakers at General Elections and Bye-elections

No. 509/81/94-J.S.I ---------------------------------------------Dated: 13th May, 1994

REFER COMMISSION'S ORDER NO. 3/8/94-J.S.II, DATED 13TH JANUARY, 1994 RELATING TO USE OF LOUDSPEAKERS FOR ELECTION CAMPAIGNS (.) COMMISSION'S DIRECTIONS CONTAINED THEREIN WERE CALLED IN QUESTION BEFORE THE MADRAS HIGH COURT IN A WRIT PETITION (.) THE MADRAS HIGH COURT BY ITS INTERLOCUTORY ORDER DATED 10.05.1994 STAYED OPERATION OF THE DIRECTIONS OF THE COMMISSION FOR TWO WEEKS IN RELATION TO ASSEMBLY BYE-ELECTIONS IN TAMIL NADU (.) COMMISSION FILED AN SLP BEFORE THE SUPREME COURT ON 11.05.1994(.) THE SUPREME COURT BY AN ORDER DATED 12.5.1994 SET ASIDE THE INTERLOCUTORY ORDER OF MADRAS HIGH COURT DATED 10.05.1994 (.) HOWEVER, THE SUPREME COURT PERMITTED THE USE OF LOUDSPEAKER'S ON MOVING VEHICLES MENTIONED IN PARA 3(I) OF THE COMMISSION'S ORDER DATED 13.01.1994 FROM 6 A.M. (REPEAT SIX A.M.) TO 10 P.M. (REPEAT TEN P.M.) (.)

COMMISSION'S DIRECTIONS IN ABOVE REFERRED ORDER NO. 3/8/94-JS II, DATED 13.1.1994 MAY BE DEEMED TO HAVE BEEN MODIFIED ACCORDINGLY (.) NAMELY (.) IN PARA 3(I) OF THE COMMISSION'S ORDER DATED 13.1.1994 THE WORDS "8AM" AND "7PM" WHEREVER OCCUR SHALL STAND SUBSTITUTED BY THE WORDS ``6A.M." AND ``10 P.M." RESPECTIVELY (.) KINDLY TAKE ACTION ACCORDINGLY (.)

KINDLY ACKNOWLEDGE RECEIPT (.)




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