Section 20(8) in The Representation Of The People Act, 1950
(8)In sub-sections (3) and (5) “service qualification” means—(a)being a member of the armed forces of the Union; or(b)being a member of a force to which the provisions of the Army Act, 1950 (46 of 1950), have been made applicable whether with or without modifications; or(c)being a member of an armed police force of a State, who is serving outside that State; or(d)being a person who is employed under the Government of India, in a post outside India.
