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Union of India - Section

Section 27A in Conduct of Elections Rules, 1961

27A. Definitions.

- In this Part, unless the context otherwise requires,-
(a)"Assistant Returning Officer", for the notified class of electors, means the Assistant Returning Officer notified by the Election Commission for the purposes of this Part;
(aa)[ 'absentee voter' mean a person belonging to such class of persons as may be notified, under clause (c) of Section 60 of the Act, and who is employed in essential services as mentioned in the said notification, and includes an elector belonging to the class of senior citizen or persons with disability or the COVID 19 suspect or affected persons [Inserted by Conduct of Elections(Amendment) Rules, 2020]; [Inserted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).]
(ab)'nodal officer' means an officer authorised to verify the claim of an absentee voter not being an elector belonging to the class of senior citizen or persons with disability;]
(b)"notified elector" means an elector who belongs to a class of persons notified by the Election Commission under clause (c) of section 60 of the Act. [the Act, other than an absentee voter] [Inserted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).].
(c)[ 'person with disability' means a person flagged as person with disability in the data base for the electoral roll; [Inserted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).]
(d)'poll officer' means the officer deputed to issue postal ballot to elector belonging to the class of senior citizen or persons with disability;
(e)'senior citizen' for the purpose of this Part means an elector belonging to the class of absentee voters and is above 65 years of age.
(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]