“COVID-19 suspect or affected persons” can now vote through postal ballot paper
Central Government after consulting the Election Commission amends the Conduct of Election Rules, 1961.
The above-mentioned rules shall now be called as:
Conduct of Elections(Amendment) Rules, 2020.
In Rule 27A, following amendment will take place:
(i) in clause (aa), after the words “or persons with disability” occurring at the end, the words, letters and figures “or the COVID 19 suspect or affected persons” shall be inserted;
(ii) in clause (e) , for the figures and word “80 years”, the figures and word “65 years” shall be substituted;
(iii) after clause (e), the following clause shall be inserted, namely:
‘(f) “COVID 19 suspect or affected persons” means the electors who are–
(i) tested as COVID 19 positive by the Government Hospital or the Hospital recognised by the Government as COVID Hospital; or
(ii) under home quarantine or institutional quarantine due to COVID 19 , and certified by such competent authority, as may be notified by the State Government or Union Territory Administration.”
Ministry and Law Justice
[Notification dt. 19-06-2020]
