• भारत सरकारGOVERNMENT OF INDIA
  • विधि और न्याय मंत्रालयMinistry of Law and Justice
  • Skip to main content
  • Site Search

    Search form

  • Accessibility Dropdown
    • A+
    • A 
    • A-
    • A
    • A
  • Sitemap
  • भाषा
    • English
national emblem विधायी विभाग Legislative Department
Menu
Swach bharat
  • Home
  • हमारे बारे में
    • विभाग के बारे में
    • परिचय
    • दृष्टि मिशन और उद्देश्य
    • कार्य
    • कौन क्या है
    • संगठनात्मक चार्ट
    • संगठनात्मक सेटअप
  • राजभाषा खंड
    • पृष्ठभूमि और कृत्य
    • प्रादेशिक भाषाएं
    • केंद्रीय अधिनियम (अद्यतन)
    • महत्वपूर्ण विधान
    • राजभाषा खंड तथा विधि साहित्य प्रकाशन द्वारा तैयार किए गए प्रकाशनों की सूची
    • विधिक दस्तावेजों के मानक प्ररूप
    • विधि के क्षेत्र में संघ की राजभाषा और राज्यों की राजभाषाओं की उन्नति के लिए स्कीम
    • योजना
  • दस्तावेज़
    • Orders/Circulars
    • पूर्व विधान परामर्श नीति
    • विधान संदर्भ
    • केंद्रीय अधिनियम की सूची वर्णानुक्रमिक / कालानुक्रमिक
    • अप्रचलित कानूनों को रद्द करने पर दो सदस्य समिति की रिपोर्ट
    • अनावश्यक और अप्रचलित कानूनों को रद्द करना
    • चुनाव संबंधित मामले
    • मैनुअल ऑफ़ इलेक्शन लॉ
    • वार्षिक विवरण
    • Recruitment
    • E-Saral Hindi Vakyakosh
  • कानूनी शब्दावली
  • निविदाएं / कोटेशन
  • आरटीआई
  • भारत संहिता
  • भारत के संविधान
  • आई एल डी आर
Inner Banner
मुख्य पृष्ठ National and Regional Consultation on Electoral Reforms

National and Regional Consultation on Electoral Reforms

S.No. शीर्षक अनुलग्नक फ़ाइल लिंक
1 The Gist of the suggestions and the points raised in the regional consultations to bring comprehensive electoral reforms More information
2 Constitution of Core Committee on Electoral Reforms More information
3 Office Order dated 15 December, 2010 w.r.t. constitution of Core Committee on Electoral Reforms More information
4 Decision of the Core Committee to hold One National Consultation and Seven Regional Consultations. More information
5 Office Order dated 23 December, 2010 w.r.t. Regional Consultation on Electoral Reforms More information
6 Background Paper on Electoral Reforms More information
7 Gist of Regional Consultations on Electoral Reforms held at Bhopal, Kolkatta, Mumbai and Lucknow More information
8 Report on the Regional Consultations by Sh. Mohan Jain, Additional Solicitor-General More information
9 Summary of Discussions on the Regional Consultations held at Bhopal, Kolkatta, Mumbai and Lucknow by PRS Legislative Research More information

Any suggestions on electoral reforms may be sent latest by 6th February, 2011, at e-mail address electoral-reforms[at]nic[dot]in or by post addressed to:-

Dr. Sanjay Singh,
Joint Secretary and Legislative Counsel,
Room. No. 423 A-Wing, 4th Floor.
Ministry of Law and Justice,
Legislative Department,
Shastri Bhawan,
Dr. Rajendra Prasad Road,
New Delhi-110001 .

  • मदद
  • वेबसाइट नीतियां
  • हमसे संपर्क करें
  • प्रतिक्रिया दें
  • आगंतुक एनालिटिक्स
  • Archives
Built on Common Minimum Framework
Website is Owned and Content Managed by विधायी विभाग, कानून और न्याय मंत्रालय, भारत सरकार अभिकल्पित, विकसित और परिचारित राष्ट्रीय सूचना विज्ञान केन्द्र (एनआईसी) Last Updated: 24 Apr 2023
STQC Certificate