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FROM : SECRETARY
ELECTION COMMISSION OF INDIA
NEW DELHI


TO,
THE CHIEF ELECTORAL OFFICERS OF
ALL STATES AND UNION TERRITORIES

NO. 470/98/JSII/VOL.I/ DATED : 18.02.1998.

REGARDING COUNTING OF VOTES RECEIVED BY POST (.) CERTAIN CHIEF ELECTORAL OFFICERS HAVE SOUGHT CLARIFICATION WHETHER VOTES CAST THROUGH POSTAL BALLOT PAPER BY AN ELECTOR AFTER THE DATE OF POLL BUT RECEIVED BEFORE AND UPTO THE HOUR FIXED FOR THE COMMENCEMENT OF COUNTING OF VOTES CAN BE TAKEN UP FOR COUNTING (.) IN THIS CONNECTION YOUR ATTENTION IS INVITED TO RULES 27 AND 54A OF THE CONDUCT OF ELECTIONS RULES (,) 1961 WHICH INTER-ALIA PROVIDE THAT ALL THE POSTAL BALLOT PAPERS (WHETHER MARKED BEFORE OR AFTER THE DATE OF POLL) RECEIVED UPTO THE HOUR FIXED FOR THE COMMENCEMENT OF THE COUNTING OF VOTES SHOULD BE TAKEN UP FOR COUNTING (.) APART FROM ABOVE (,) YOUR ATTENTION IS ALSO INVITED TO COMMISSION’S FURTHER DIRECTIONS IN THE MATTER AS CONTAINED IN PARA 16 OF CHAPTER XIV-B OF HANDBOOK FOR RETURNING OFFICERS (,) 1998 EDITION (.)

NOT TO BE TRANSMITTED
NEW DELHI ( B. N. CHAWLA )
SECRETARY.

DATED 18^TH FEBRUARY (,) 1998

No. 470/98/JSII/Vol.I/ Dated : 18.02.1998,

Copy by post, in confirmation, forwarded to the Chief Electoral Officers of all the States and Union Territories.




(B. N. CHAWLA)
SECRETARY.


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