STANDING COMMITTEES

Constitution of Standing Committees of political parties at district level for securing their cooperation for revision of electoral rolls and conduct of election.

Election Commission's letter No. 437/6/92 dt. 5th October, 1992 addressed to the Chief Electoral Officers of all States and Union Territories.
______________________________________________________________________

Subject : Constitution of Standing Committees of Political parties at district level for securing their co-operation for revision of electoral rolls and conduct of elections.

I am directed to invite a reference to the Commission's letter* No. 437/6/84, dated the 9th November, 1984 reproduced as item V in the "Consolidated Instructions of the Election Commission of India in connection with conduct of elections" and to state that a clarification has been sought by one of the Chief Electoral Officers whether registered parties are also to be associated in the district level Committees. The doubt has allegedly arisen in view of the fact that the commission's letter No. 437/6/84, dated 13th November, 1984 reproduced as Item VI in the Consolidated Instructions mentioned above is addressed to all the National, State and Registered political parties.

2. It is hereby clarified that only recognised parties- both National and State - be associated with the District Level Committees for election purposes. Please note that registered political parties shall not be associated with such District Level Committees.

3. Please acknowledge receipt and confirm action taken.

______________________________________________________________________
* Reproduced of Item No 45 in this book.



BACK TO INDEX I NEXT DOCUMENT