MISCELLANEOUS

Proposal regarding grant of honorarium to officers and staff connected with election work.

Election Commission's letter No. 218/4/93 Dated : 29th March, 1993 addressed to The Chief Electoral Offices of all States and Union Territories (Except Assam, Jammu and Kashmir, West Bengal and Andaman and Nicobar Islands).
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Subject :- Proposal regarding grant of honorarium to the officers and staff connected with the election work.

I am directed to state that reference are being received from Chief Electoral Officers seeking Commission's approval for the grant of honorarium, for the sanction of additional staff, purchase of vehicles, construction of officer accommodation, godowns and also requests for taking up with the Ministry of Law pending matters relating to release of funds etc.

2. The matters relating to grant of honorarium etc. to their officers and staff must be decided by the Chief Electoral Officers. Similarly, sanction for staff, vehicles, release of funds etc have to be decided by State Government in consultation with the Ministry of Law. The Commission has no views in these matters and has left these to be decided by the competent authorities on the basis of the standing instructions and guidelines in such matters. As such Commission will not take action on references of the above nature received by it.

3. The receipt of this letter should be acknowledged immediately.

Copy forwarded to the Chief Electoral Officer, Assam with reference to his message No. ELE-53/93/1 dated 11th March, 1993. The Commission has already held that the work relating to the revision of electoral rolls done by the Assam Government and the Chief Electoral Officer has been gravely irregular and has asked for a de novo enumeration. The grant of honorarium may be decided in the light of this, the suggestion looks comical.



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