SYMBOLS

Concessions to candidates set up by recognized State Parties (dt.25.03.1996).

7. Further, the application of the party so specifying the name of each constituency in which the above concession is sought must reach repeat reach the office of the Commission not later than 1730 hours (i.e., the official closing hours of the Commission's office) of the third day after the publication in the Official Gazette of the notification calling the election. For example, the Commission has announced on 19.3.1996, the programme for general elections to the House of People and State Legislative Assemblies of Assam, Haryana, Kerala, Tamil Nadu, West Bengal, Pondicherry and some bye-elections. According to the programme announced, the notifications calling the general elections will be issued on 27.3.96. Any application for the abovementioned concession in respect of any specified constituency or constituencies in these States must reach the office of the Commission not later than 1730 hours on 30.3.1996. Any application received thereafter will be summarily rejected as time-barred.

9. In the next place, attention may be specially invited to clause (d) of the said para 10 of the Election Symbols (Reservation and Allotment) Order, 1968 which provides that the concession applied for may be granted if, among other things, ``in the opinion of the Commission there is no reasonable ground for refusing the application for such allotment". The Commission would like to clarify that if there is any dispute with regard to the office bearers of a recognised State party and more than one person claims to be the office bearer or person authorised by the party to make the application under para 10 or send the notice with regard to the name of the official candidate of the party under para 13 of the Election Symbols (Reservation and Allotment) Order, 1968, the Commission may refuse to grant the concession under the said para 10(d) unless the Commission is satisfied with regard to the claim of any particular office bearer or authorized person of the party to make the requisite application or send the requisite notice.

10. Kindly acknowledge receipt of this letter immediately.



BACK TO INDEX I PREVIOUS PAGE I NEXT DOCUMENT