Section 62 in The Punjab State Election Commission Act, 1994
62. Special procedure for voting by certain persons.
- Without prejudice to the generality of the provisions contained in section 61, provision may be made in the rules made under this Act for enabling,-(a)any person to whom the provisions of sub-section (5) or sub- section (7) of section 29 of this Act apply;(b)any person subjected to preventive detention under any law for the time being in force;to give his vote by postal ballot and not in any other manner, at an election in a constituency where a poll is taken, subject to the fulfilment of such requirements as may be specified in the rules.
