No.3/7/98/JSII

Dated:9.1.1998

To,
The Chief Secretaries of
all States and Union Territories.

The Chief Electoral Officers of
all States and Union Territories.


Sub: General Election to Lok Sabha, 1998-Prevention of defacement of property-regarding.

Sir,

I am directed to invite your attention to Commission’s letters No.(I) 3/7/94/J.S.II, dated5.1.1994, (ii) No. 3/7/94/J.S.II, dated 28.1.1994. (iii) No.3/7/94/J.S.II, dated 30.3.1994, (iv) No.3/7/94/J.S.II/Vol.IV, dated 16.5.1994, (v) No.3/7/ES022/94/J.S.II/Vol.IV, dated 26.9.1994, and (vi) No. 3/7/96/J.S.II, dated 30.3.1996 on the subject cited, and to reiterate that the instructions/directions contained therein should be followed strictly. The letters quoted above are contained therein should be followed strictly. The letters quoted above are contained in the Compendium of Instructions on Conduct of Elections, 1998 edition’.

Accordingly, all District Election Officers/Returning Officers and other authorities concerned in the State/Union Territory may kindly be informed immediately of the above directions/instructions of the Commission for strict compliance, under intimation to the Commission.

Kindly acknowledge receipt by return Fax/Wireless.


Yours faithfully,



Sd/-
(K.J. RAO)
SECRETARY


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