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Election plays a very important role in a democratic country like India. Everyone has a right to vote and it is necessary to see that the elections are conducted in a fair manner.
To develop the Assembly Polls in Madhya Pradesh, the Congress Leader, Kamal Nath moved to the Supreme Court on August, 18 2018 fin order to verify the Verifiable Paper Audit Trail (VVPAT) machines.
In the petition filed by him and senior leaders of the State, illegal voters in the electoral rolls for Assembly Elections in 2018 were brought in light. He further demanded that according to The Registration of Electors Rules, 1960 the voters list should be prepared 30 days in advance of the date of notification of election since there has been increase in the number of voters as compared to the state population. Reference was also made to the decision given by Supreme Court in 2013, wherein the Apex Court directed the use of VVPAT machines in a fair manner. He alleged that there has been a shortage of such machines due to the transportation from one state to another, since the private transporters are not accountable for the safety of such machines. Also, he suggested that the visibility time of paper trail be increased and further kept sealed and immediate recounting of votes should be done if a particular candidate is not satisfied. In the petition, he demanded several directions- that polling stations should be verified to ensure fair elections- that the voter list should be published and the decision should be speedy so as to ensure transparency- that the voters should not be deleted without informing the political parties and that fresh guidelines must be issued for usage of VVPAT machines, mock polls, collections boxes, transportation of EVMs and VVPAT, etc.
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