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Madras HC: ECI Can Put Guidelines to Ensure Public Funds Not Used by Ministers for Campaigning - (24 Mar 2021)

ELECTION

Madras High Court has said the Election Commission of India can put some guidelines in place to ensure that public funds are not brazenly used by ministers for campaigning purposes “as is usually being indulged in at present.” The Court has observed that the Election Commission of India (ECI) has sufficient authority to put checks and balances in place that allow a Minister or the like to enjoy the official status yet not spend government funds for campaigning or election purposes.

Tags : MADRAS HIGH COURT   USE OF PUBLIC FUNDS FOR CAMPAIGNING  

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