PART I

    STATUTORY RULES AND ORDERS

 

  1.  The Registration of Electors Rules, 1960.
  2.  The Conduct of Elections Rules, 1961.(Part I,  Part II,  Part III)
  3.  Application of Registration of Electors Rules, 1960 to the  State of Sikkim.
  4.  The Conduct of Parliamentary Elections (Sikkim) Rules, 1977.
  5.  The Conduct of Assembly Elections (Sikkim) Rules, 1979.
  6.  The Election Symbols (Reservation and Allotment) Order, 1968.

  7.  The Presidential and Vice-Presidential Elections Rules,  1974.
  8.  Lists of political parties and symbols in relation to elections in
       all parliamentary and assembly constituencies other than assembly
       constituencies in the State of Jammu and Kashmir.-These lists are
       being published separately by the Election Commission.
  9.  List of symbols in relation to elections in an assembly, local
      authorities' or panchayats' constituencies in the State of Jammu and
       Kashmir.-The list is being published separately by the Election
       Commission.

 

                               PART II

                         STATUTORY ORDERS

 

 1. The Delimitation of Council Constituencies (Bihar) Order,  1951

2. The Delimitation of Council Constituencies (Madhyapradesh) Order,  1957

3. The Delimitation of Council Constituencies (Maharashtra) Order,  1951

4. The Delimitation of Council Constituencies (Karnataka) Order,  1951

5. The Delimitation of Council Constituencies (Uttar Pradesh) Order,   1951

6.  Authorities specified under section 8A to accept
   petitions  about corrupt practices.

 7. Officers  before whom a candidate for election to
        fill a seat  in  the Legislative Assembly of a
        Union territory shall make and subscribe oath or affirmation.

 8. Officers  before whom a candidate for election to fill a seat 
   in the   Metropolitan  Council of Delhi shall make and
    subscribe  oath  or affirmation.