(2)The elector shall sign the declaration in Form 13-A in the presence of, and have the signature attested by, a stipendiary magistrate or such other officer specified below, as may be appropriate, to whom he is personally known or to whose satisfaction he has been identified-(a)in the case of a service voter, such officer as may be appointed in this behalf by the Commanding Officer of the unit, ship or establishment in which the voter or her husband, as the case may be, is employed or such officer as may be appointed in this behalf by the diplomatic or consular representative of India in the country in which such voter is resident;(b)in the case of a special voter, an officer not below the rank of a Deputy Secretary to Government;(c)in the case of a voter on election duty, any gazetted officer [or the presiding officer of the polling station at which he is on election duty] [ Inserted by S.O. 3450, dated 9.11.1966.];(d)in the case of an elector under preventive detention, the Superintendent of the Jail or the Commandant of the detention camp in which the elector is under detention; and(e)in any other case, such officer as may be notified in this behalf by the Election Commission.
