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State of Haryana - Section

Section 13F in Haryana Municipal Election Expenditure (Maintenance and submission of accounts) Order, 2017

13F. Disqualification for failure to lodge account of election expenses. - If the State Election Commission is satisfied that a person has failed to lodge an account of election expenses within the time and manner, as prescribed by the State Election Commission and has no reason or justification thereof, the State Election Commission shall, by order published in the Official Gazette, declare him to disqualified for contesting an election for a period of five years from the date of the order under this Act.

Annexure-IIProforma For The Submission of Election ExpenditureName of the Candidate :Name of the Political Party, if any :Constituency from which contested :Date of declaration of result :(Day To Day Account)
Date of Expenditure Name of Expenditure Amount of______ paid Expenditure______outstanding Date of payment Name and address of payee Serial No. of voucher in case of amount paid Serial No. of Bill in case of an amountoutstanding is payable Name and address of person to whom the amountoutstanding is payable Remarks
1. 2. 3. 4. 5. 6. 7. 8. 9. 10.
Certified that this is a true copy of the Account kept by me/my election agent.Signature of the contesting candidateAcknowledgementThe account of the election (Candidate) from declared on expenses in respect of_____________(Candidate) from ______________(Constituency) result of which was declared on ___________(Date) has been filed by him on his behalf on _____________(Date) has been received by me today the______________________________________ (Date) (Month)__________________(Year)District Election Officer District ____________Annexure-IIIAbstract Statement of Election Expenses
Item of Expenditure Quantity/number Name of person/PoliticalParty/Body/Association Incurring or Authorising the Expenditure Amount of Expenditure Dates(s) payment Mode of payment Evidence of payment Enclosed with the Account   Remarks  
1. 2. 3. 4. 5. 6. 7. 8. 9. 10.
01 Cost of nomination forms.
02 Expenditure on security deposit
03 Expenditure on purchase of copies of electoral rolls.
04 Expenditure on hiring of campaign offices.
05 Expenditure on printing of manifestos
06 Expenditure on printing of personal history
07 Expenditure on printing of posters
08 Expenditure on printing of handbills
09 Expenditure on pasting of posters
10 Expenditure on distribution of handbills
11 Expenditure on writing of wall writings
12 Expenditure on publication for advertisements
13 Expenditure on propaganda for public meetings
14 Hiring charges on places for public meetings
15 Hiring charges of pendals etc. for public meetings
16 Hiring Charges for loud-speakers for public meetings
17 Hiring charges for photographers for public meetings
18 Expenditure on production and playing of video cassettes.
19 Expenditure on production and playing of audio cassettes.
20 Visits of VIPs
21 Expenditure on construction of gates and arches
22 Hiring charges and POL on vehicle used by the candidate
23 Hiring charges and POL on vehicle used by Election agent
24 Hiring Charges and POL on vehicle used by polling agent
25 Hiring charges and POL on vehicles used by counting agents
26 Remuneration/cost of refreshment given to election agent
27 Remuneration/cost of refreshment given to polling agents
28 Remuneration/cost of refreshment given to counting agents
29 Remuneration/ cost of refreshment to house to house workers
30 Expenditure on travelling to party head office by publictransport
31 Misc. expenses (other than those listed above)
Signature of the contesting candidateN.B. 1. This proforma must be accompanied by an affidavit. No return of expenditure will be accepted as complete without this affidavit.