Section 20A(1) in The Representation Of The People Act, 1950
(1)Notwithstanding anything contained in this Act, every citizen of India,—(a)whose name is not included in the electoral roll;(b)who has not acquired the citizenship of any other country; and(c)who is absenting from his place of ordinary residence in India owing to his employment, education or otherwise outside India (whether temporarily or not), shall be entitled to have his name registered in the electoral roll in the constituency in which his place of residence in India as mentioned in his passport is located.
