Union of India - Act
Conduct of Elections(Amendment) Rules, 2020
UNION OF INDIA
India
India
The Representation of the People Act, 1951
Conduct of Elections(Amendment) Rules, 2020
Rule 0 of 2020
- Published in Gazette of India : Extraordinary on 2 July 2020
- Commenced on 2 July 2020
- [This is the version of this document from 2 July 2020.]
- [Note: The original publication document is not available and this content could not be verified.]
Central Government after consulting the Election Commission amends the Conduct of Election Rules, 1961. The above-mentioned rules shall now be called as: Conduct of Elections(Amendment) Rules, 2020.In Rule 27A, following amendment will take place:(i)in clause (aa), after the words “or persons with disability” occurring at the end, the words, letters and figures “or the COVID 19 suspect or affected persons” shall be inserted; (ii)in clause (e) , for the figures and word “80 years”, the figures and word “65 years” shall be substituted; (iii)after clause (e), the following clause shall be inserted, namely: ‘(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.”