Page 62 - Atlas 2024 - (14-02-2025)

AN ATLAS | LOK SABHA ELECTIONS 2024

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Service Electors (PC WISE)
General Election 2024

Legal Provisions / Guidelines l These Service Voters who opt for voting through proxy are called Classi ed Service Voter.
Service Voter can appoint any person as his/her proxy to vote by applying in Form 13 F of
l As per section 20 (8) of RP Act, 1950, a 'service elector' has been de ned as:
the Conduct of Election Rules (CER), 1961 to RO on his/her behalf under the provisions of
a) Members of the Armed Forces of the Union. Rule 27N of the Conduct of Election Rules.
b) Members of a force to which the provisions of the Army Act, 1950 (46 of 1950) have Proxy should be:
been made applicable whether with or without modi cations. = Ordinarily resident of that Constituency
c) Members of an armed police force of a State who are serving outside that State. = Of not less than 18 years of age
d) Persons who are employed under the Government of India in a post outside = Should not be disquali ed to be registered as an elector in the elector Roll.
India (e.g. Ambassadors of India abroad, their staffs etc.) l Service electors have an option to get themselves enrolled as general elector at the place
l As per section 60 (A) of the RP Act, 1951 inter alia provides that Service Electors have of their posting if that is a peace station where they factually, at the point of time, are
an option to vote in person or through postal ballots or proxy appointed by him/her. residing ordinarily with their family for a sufficient span of time. But a person possessing
service quali cations cannot be enrolled as a general elector at his native place.

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