MISCELLANEOUS

Payment of remuneration of staff deployed in connection with election work (dt. 22.07.1994).

Election Commission's letter No. 218/4/94-Vol.II/ Dated : 22nd July, 1994 addressed to The Chief Electoral Officers of all States/Union Territories.
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Subject :- Payment of remuneration of staff deployed in connection with election work.

Sir/Madam,

I am directed to invite your attention to the Commission's circular letter No. 218/4/93, dated 24th March, 1993, fixing the rates of remuneration payable to staff deployed in connection with election work.

2. The Commission has been receiving enquiries from various Chief Electoral Officers and other officials and departments seeking clarification whether the rates fixed by the Commission are to be calculated on the basis of one way distance between Headquarters and place of duty or on the basis of to and fro distance.

3. It is clarified that for the purposes of deciding the amount of remuneration payable to polling/counting official as mentioned in columns 2, 3, or 4 as applicable under the sub-heading "For Conduct of Elections" in the table at the Annexure to the said letter, the calculation of the distance mentioned in column 1 should be made for one way distance only, i.e., distance between Headquarters and place of duty, and not for to and fro journeys.

4. [This letter dispose of the clarification sought by the Chief Electoral Officer, Uttar Pradesh in his letter No. 8710/C.E.O.2-383/3-92, dated 21st May, 1994.]

(For Uttar Pradesh Only)



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