Section 27A(f) in Conduct of Elections Rules, 1961
(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. [Inserted by Conduct of Elections(Amendment) Rules, 2020]
