Section 29(10) in The Punjab State Election Commission Act, 1994
(10)In sub-section (5) and sub-section (7) "service qualification" means -(a)being a member of the Armed Force of the Union; or(b)being a member of a force to which the provisions of the Army Act, 1950 (Central Act 46 of 1950) have been made applicable whether with or without modifications; or(c)being a member of an Armed Police of the State, who is serving outside the State; or(d)being a person who is employed under the State Government, on a post outside India.
