S.O. 3263(E).—In exercise of the powers conferred by Section 169 read with Section 60 of the Representation of the People Act, 1951 (43 of 1951), the Central Government after consulting the Election Commission hereby makes the following rules further to amend the Conduct of Elections Rules, 1961, namely:––

1. (1) These rules may be called the Conduct of Elections (Amendment) Rules, 2016.
(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Conduct of Elections Rules, 1961, in Rule 23,––

(a) in sub-rule(1), after the proviso, the following proviso shall be inserted, namely:––

“Provided further that the postal ballot paper may be transmitted by the Returning Officer by such electronic means as may be specified by the Election Commission for the persons specified in sub-clause (ii) of clause (a) of Rule 18;

(b) after sub-rule (1), the following sub-rule shall be inserted, namely:––

“(1A) Where a postal ballot paper is transmitted electronically, the provisions of this rule and Rules 22, 24 and 27 shall, mutatis mutandis, apply.”.

[F. No. H-11019/1/2015-Leg.II]

Footnote : The principal rules were published in the Gazette of India, Extraordinary, vide number S.O. 859, dated the 15th April, 1961 and last amended vide number S.O. 2969(E), dated the 16th September, 2016.

MINISTRY OF LAW AND JUSTICE
(Legislative Department)

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.