MISCELLANEOUS

Provision of light refreshment to the staff.

Election Commission's letter No. 218/4/93 Dated : 5th July, 1993, addressed to (1) The Chief Electoral Officers, of all States (except Jammu & Kashmir and Nagaland) & Union Territories. and (2) The Chief Secretary, Nagaland, Kohima.
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Subject :- Provision of Light Refreshment to the staff deputed for counting of votes.

I am directed to convey the sanction of the Election Commission of India for the revision of rates of light refreshment for staff employed on counting of votes during elections, after taking into account all relevant factors as per details given below :-

i. Rs. 11/- (Rupees eleven only) per head per day if the duty performed is upto 5 hours at a stretch.

ii. Rs. 23/- (Rupees twenty-three only) per head per day if the duty performed is upto 10 hours at a stretch.

iii. Rs. 33/- (Rupees thirty-three only) per head per day if the duty performed exceeds 10 hours at a stretch.

2. The revised rates of remuneration to the staff employed for counting of votes during elections will come into force with immediate effect and will have no retrospective effect.

3. The expenditure incurred on the provision of light refreshment will be shared between the Central and State Government on 50:50 basis when elections to the House of the People and the State Legislative Assemblies are held simultaneously.

4. This issues with the concurrence of the Internal Financial Advisor of the Election Commission of India.

5. This supersedes all previous orders on the subject.



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