- The following persons shall, subject to their fulfilling the requirements hereinafter specified, be entitled to vote by post, namely:-(a)at an election in a parliamentary or assembly constituency-(i)special voters;(ii)service voters;(iii)voters on election duty; and(iv)electors subjected to preventive detention;(v)[ persons notified under clause (c) of Section 60 of the Act, including absentee voters;] [Inserted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).](b)at an election in a council constituency-(i)voters on election duty;(ii)electors subjected to preventive detention; and(iii)electors in the whole or any specified parts, of the constituency if directed by the Election Commission in this behalf under clause (b) of rule 68;(c)at an election by a assembly members-(i)electors subjected to preventive detention; and(ii)all electors if directed by the Election Commission in this behalf under clause (a) of rule 68.
