MISCELLANEOUS

Fixing of Uniform rate of remuneration for payment to staff .

Election Commission letter, No. 458/4/95/PLN/IV, dated 14h March, 1996, addressed to the Chief Electoral Officers of all states/Union Territories,

Sub:- Fixing of Uniform rate of remuneration for payment to staff deployed on poll/counting duty and for provision of minimum facilities-Regarding.

Sir/Madam,

1. In order to streamline and simplify the procedure for calculation of remuneration payable to polling/counting personnel, the Commission, in partial modification of its instructions continued in letter No. 218/4/93 dated 24th March, 1993 (in respect of item II and III) has fixed the following minimum rate of remuneration for staff deployed on poll/counting duty:-

-------------------------------------------------------Presiding -------------- Polling
-------------------------------------------------------Officers/ --------------Officers/
-------------------------------------------------------Counting ---------------Counting
-------------------------------------------------------Supervisors -----------Assistants --------Class-IV
--------------------------------------------____________________________________________
------------------------------------------------------------------Rupees per day
For the fist day---------------------------------100/--------------------------75/----------------------70/-
(i.e.upto 24hrs.)
For each subsequent day--------------------50/--------------------------40/---------------------25/-
(i.e.beyond 24hrs

The above rates are payable to the staff for attending training classes, collecting polling materials, etc. and also for attending duty on the polling day.

2. In supersession of its directions contained in its letter of even number dated 4th February, 1995 and its letter No. 218/4/93 dated 5.7.1993 the Commission has also directed that staff deployed at all polling stations/ counting centres shall be, provided with packed lunch and or light refreshment at the rate of Rs. 50/- per head per day. In case of difficulty in providing packed lunch, a cash payment @ Rs. 50/ per head shall be made.

3. The expenditure incurred on this account will be shared between the Central and Sate Government on 50:50 basis when election to the House of the People and the State Legislative Assemblies are held simultaneously.

4. The rates fixed by the Commission at paragraph 1&2 above are MINIMUM rates. These rates:will come into force with immediate effect and will have no retrospective effect.

5. The States/Union Territories which are paying more than the minimum rates fixed by the Commission may continue to pay at the higher rates.

6. Kindly acknowledge receipt immediately.



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