MISCELLANEOUS

Fixation of minimum rate of remunerations for payment to Staff deployed on poll/counting.

Election Commission's letter, No. 458/4/96/PS-IV/Vol-I, dated 20th May, 1996, addressed the Chief Electoral Officers of All States/Union Territories.

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

Sir/Madam,

I am directed to say that some Chief Electoral Officers have sought clarifications on various points relating to payment of remuneration and provision of packed lunch etc. to the polling/counting personnel as contained in commission's letter No. 458/4/96-PS-IV dated 14the March, 1996.

2. The point are clarified as under:

2.1 Remuneration for attending training classes:

In case, training classes are held on different days, not being consecutive days, the rates of remuneration may be calculated separately for each training class. The staff attending training classes may also be paid Train/Bus fare as may be admissible under the T.A. rules applicable to them, in case no conveyance facilities are made available.

2.2 Provision of packed lunch and/or light refreshment or cash payment in lieu thereof:

Packed lunch or cash payment of Rs.50/- in lieu thereof, should be given for poll duty. For counting duty, as many lunch/dinner(or Rs. 50/-) each in lieu thereof, as may be necessary depending on the duration of the counting should be given. Police personnel may be allowed this facility, if they are a part of polling party/counting staff.

2.3 Debiting of T.A.: The chief electoral officer may, in consultation with the State government, decide whether the expenditure on travelling allowance will be borne by the Election Department or the parent department of the official deployed on poll/counting duty taking into account the prevalent practice.

3. The rates specified in the Commission's letter dated 14/3/96 referred to in para 1 above for payment of remuneration and for provision of packed lunch etc. or payment in cash in lieu thereof are the minimum rates and the Commission will have no objection if any State/Union Territory makes payment at a higher rate.

4. This disposes of the reference received from the chief Electoral officers of the States/Union Territories of (1) Andhra Pradesh, (2) Himachal Pradesh, (3) Maharashtra, (4) Orissa, (5) Chandigarh and (6) N.C.T. of Delhi.

5. Kindly acknowledge the receipt of this letter.



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