Orders & Notices of the Commission - Miscellaneous
- Facilities to be provided to electors with disability- Order of the Hon’ble Supreme Court in WP (Civil) No. 187 of 2004 – Disabled Rights Group Vs. The Chief Election Commissioner & Anr
- Facilities to be provided to electors with disability- Order of the Hon’ble Supreme Court in WP (Civil) No. 187 of 2004 – Disabled Rights Group Vs. The Chief Election Commissioner & Anr
- Commission's Order regarding use of Electoral Photo Identity Cards in West Bengal
- Report of the Enquiry into deletion of names in The Electoral Rolls of Tamil Nadu
- Registration of political parties under section 29A of the Representation of the People Act, 1951
- List of persons disqualified Under Section 8a, 10a & 11a(2) of the Representation of the People Act, 1951
- Supreme Court’s Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks
- Supreme Court’s Order dated 13th April, 2004 relating to advertisements of political nature on TV Channel and cable networks
- Scheme for Kashmiri migrants
- Advertisement in Respect of Migrant Voters
- Appointment of ARO's for Bru Electors Staying in Tripura
- Notification on Notified Votes of Jammu and Kashmir
- Order of the Commission for Not taking up revision of rolls in Fours ACs in Arunachal Pradesh w.r.to 01/01/2004 as the qualifying date
- Commission's Order Dated 27th March, 2003 Regarding Criminal Antecedents, Assets And Liabilities And Educational Qualifications Of Candidates.
- The Representation Of The People (Amendment) Ordinance, 2002
- Amendment To The Jammu And Kashmir Conduct Of Election Rules, 1965
- The Jammu And Kashmir Representation Of The People (Amendment) Ordinance, 2002
- Criminalisation of Politics - participation of criminals in the electoral process as candidates - disqualification on conviction for offences - effect of appeal and bail- regarding