(1)No person who is not, and except as expressly provided by this Act every person who is, for the time being entered in the electoral roll of any constituency, shall be entitled to vote at an election in that constituency :Provided that no person shall vote at an election in any constituency if he-(a)has been adjudged by a competent court to be of unsound mind ;(b)has voluntarily acquired the citizenship of a foreign State ; or(c)has been sentenced by a criminal court for an electoral offence punishable under this Act or has been disqualified under any other law from exercising any electoral right on account of corrupt practices in connection with an election and six years have not been elapsed from the date of such sentence or disqualification, provided that the disqualification under this clause may, at any time, be removed by the State Government if it thinks fit.
