MISCELLANEOUS

Review of office order regarding supply of documents/copying charges/inspections.

3.5 After the applicant satisfies the Commission about his right or interest in the inspection or copy of document as aforesaid in paras 3.1 to 3.4, his application may be allowed if the document in his question is not of such nature as the disclosure of information contained wherein would cause injury to the public interest. Such public interest would include proper functioning of public services and freedom of expression of public servants. The application shall be rejected if the disclosure of the information in the documents would be opposed to public interest.

3.6 Where the inspection is sought of certain documents forming unpublished official records of the Commission,the orders of Election commission in writing shall be invariably obtained. The orders of the Election commission shall also be obtained in writing when inspection is sought of documents part of which are published.while the rest are unpublished records. The question whether a particular documents is published or unpublished document would be determined on the facts and circumstances of the case and nature of document in question and the Election commission's decision shall be final.

3.7 No inspection shall be allowed of the nothings portion of any file, unless so specially ordered by the Election Commission in writing.

3.8 In the case of published records, like the published Reports of the Commission, press notes and documents annexed thereto, notification published in the official Gazettes,etc. the application may be disposed of by secretary dealing with the case or,in his absence, by the Deputy Election Commissioner at his own level.

(C) Fees for inspection and supply of certified copies.

4.1 The fees for inspection of document and for supply of copies will be as under:-

(1) a fee of five rupees per hour or part thereof shall be charged for inspection of documents, and

(2) (a) a fee of Rs.1/- per page shall be charged for supply of any document, if the copy supplied is a Photostat or cyclostyled copy of the document: or

(b) a fee of Rs.1-/for every 100 words or part thereof shall be charged for the supply of any document,if the copy supplied is a typewritten copy of the document.

4.2 All such receipts shall be credited to the account head, "0070-other Administrative services- Miscellaneous receipts- Inspection fee/fee for supply of documents".

4.3 The inspection of records, if allowed, will take place only in the presence of an officer, not below the rank of Secretary,after the applicant has produced the necessary challan to show that the requisite fee for the purpose has been deposited with the cashier, Election Commission, Nirvachan Sadan, New Delhi-110001.



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