Election Commission of India

Electoral Laws - Instructions (1998)

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MEDIA

• Scheme for Use of Govt. owned Electronic Media by Political Parties during Elections
  
• Guidelines for Publication and Dissemination of Results of Opinion Polls/Exit Polls.
  
  
  OTHERS
  ( Judicial )
  
• Requisitioning of staff for election duties-amendment to Section 159 of the R.P. Act, 1951-regarding
  
• Criminalisation of politics participation of criminals in electoral process as candidates-Commission’s Order dated 28.8.1997-clarification-regarding.
  
• Commission’s Order dated 28.8.1997 regarding criminalisation of politics-furnishing of information under section 8 supported by affidavit clarification-regarding.
  
• Scrutiny of Nomination Papers-filling of affidavit about convictions, if any-clarification.
  
• General Elections to House of People, 1998-Procedure for counting of votes-Appointment of counting personnel and counting agents – regarding.
  
• Entry of persons with arms in polling stations/counting centres and in vicinity thereof.
  
• Lodging of accounts of election expenses by candidates-revised proforma-regarding.
  
• Press Note.
  
• Counting of votes received through post.
  
  
  PLANNING
  
• General Elections, 1998 – Safe custody of polled Ballot Boxes - PCN-I.
  
• Ban on Transfers of Officers connected with the General Elections/Bye-Elections - PCN-III.
  
• Celebration of Republic Day – attendance of political functionaries - PCN-III.
  
• General Elections, 1998 - Clearance to start counting of votes - Instructions - PCN-I.
  
• General Elections, 1998 – Counting Programme - PCN-I.
  
• Printing of new design green paper seals - regarding - PCN-IV.
  
• General Elections – Observers – Guidelines, 1998 for Observers - PCN-I.
  
• Packed lunch to policemen, Home Guards etc. on election related duty - PCN-IV.
  
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