Section 27(5) in The Representation Of The People Act, 1950
(5)Subject to the foregoing provisions of this section,—(a)every person who is ordinarily resident in a graduates’ constituency and has, for at least three years before the qualifying date, been either a graduate of a university in the territory of India or in possession of any of the qualifications specified under clause (a) of sub-section (3) by the State Government concerned, shall be entitled to be registered in the electoral roll for that constituency; and(b)every person who is ordinarily resident in a teachers’ constituency, and has, within the six years immediately before the qualifying date for a total period of at least three years, been engaged in teaching in any of the educational institutions specified under clause (b) of sub-section (3) by the State Government concerned, shall be entitled to be registered in the electoral roll for that constituency.
