MISCELLANEOUS

Payment of remuneration to staff deployed in connection with election work-regarding (dt. 07.10.1993)

Election Commission's letter No. 218/4/93 Dated : 7th October, 1993 addressed to The Chief Electoral Officer, Gujarat, Gandhinagar
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Subject :- Payment of remuneration to the staff deployed in connection with election work-regarding.

Sir,

I am directed to refer to your letter No. ELR-1292-1412 chh dated 15th June, 1993, on the subject cited and to state that your proposals made therein have been considered by the Commission. The Commission has directed that in additional to the remuneration prescribed in its letter of even number dated 24th March, 1993, the enumerators who are appointed from areas outside their normal places of duty may be paid the actual expenditure paid by them on bus/train fares.

2. It is further clarified that the enumerators may also be paid remuneration at the rate prescribed for the polling officers for training at the time of conduct of election for the purposes of training before the enumeration work. One more payment at the same rate may also be paid to them when they come to the office of the Electoral Registration Officers/Assistant Electoral Registration Officers for handing over the material after completion of enumeration-work. This will be in addition to the remuneration per entry prescribed by the Commission vide its letter referred to above.

3. In the case of supervisors also in addition to the rates fixed by the Commission, they may be paid remuneration at the rates admissible to Presiding Officers for training during conduct of elections for the purpose of attending the training classes arranged for enumeration work. They may also be paid actual bus/train fares in addition to the rates prescribed when they visit places other than the places of their normal work.

4. I am also to refer to your letter No. ELC-2392-5006 CHH dated 28th July, 1993 and to say that the practice of payment of remuneration to various categories such as Zonal Officers, Counting Supervisors and Counting Assistants (which are not covered under the Commission's letter dated 24th March, 1993) being hitherto followed in your State has been confirmed by Commission.

5. This issues with the concurrence of the Internal Financial Adviser of the Election Commission of India.



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