STANDING COMMITTEES

Constitution of Standing Committees of political parties at district level.

Election Commission's letter No. 437/7/84 dt. 9th November, 1984 to all Chief Electoral Officers.
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Subject : General Election/Bye election-constitution of Standing Committees of political parties at District level for securing their co-operation for revision of rolls and conduct of elections.

I am directed to say that after consultation with Chief Electoral Officers and in the light of past experience, it has been decided that there should not be multiplicity of Committees for election purposes and only on committee at the district level should be constituted for election purposes comprising representatives of National and State recognised political parties and district officials and higher level police officers in the district.

2. I am accordingly to request that immediate instructions may be issued for constitution of standing committee comprising representatives of National and State recognised political parties and district officials to enlist the co-operation of the parties (i) in the preparation of the electoral rolls and bringing them as up-to-date as practical; (ii) drawing of lists of polling stations; and (iii) for actual conduct of elections.

3. The meetings of the Committees can be held by the Chief Electoral Officers/District Election Officers/Returning Officers concerned at different stages, e.g.

(1) at the time of draft publication of the rolls (2) before the final publication of the rolls, (3) preparation of lists of polling stations and (4) during conduct of elections.

4. Necessary instructions may be issued to the District Election Officers etc., to hold regularly meetings with the representatives of National and State recognised political parties and also the contesting candidates at the elections to sort out any problem that may be faced by them in the conduct of election. The meetings of the above committees may be held as many times as possible and particularly during the general election and revision of rolls.

5. Minutes of the meetings may also be prepared and kept for record.

6. A Report to the effect such meetings are being held regularly may be sent to the Chief Electoral Officer by concerned officer.

7. The recognised political parties are being addressed separately for necessary action on their part.

8. The earlier instructions contained in the Commission's letter No. 56/4/79 (PP), dated 26th September 1979 may be treated as superseded.

9. The receipt of this letter may kindly be acknowledged.



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