Commission's Notification under Section 60(c) of the RP Act, 1951 for the purpose of voting through postal ballot for Absentee voters in the category of persons employed in essential services-regarding.

No.52/2021/SDR/Vol.I
Dated: 17^th March, 2021
26 Phalguna, 1942(Saka)

NOTIFICATION

                 In pursuance of the provisions of clause (c) of Section-60 of the Representation of the People Act, 1951, on due consideration of the matter in consultation with the Government, the Election Commission hereby notifies that the persons employed in the following essential services:

1. Health Department,
2. Police,
3. Fire Force,
4. Jail,
5. Excise,
6. Milma,
7. Electricity,
8. Water Authority,
9. K.S.R.T.C.,
10. Treasury Service,
11. Forest,
12. Central Govt. Institution (All India Radio, Dooradarshan, BSNL, Railways, Posts & Telegraph and Aviation) ,
13. Ambulance;
14. Media Persons authorized by ECI for poll coverage;
15. Aviation; and
16. Shipping

                  who on account of being on duty on the day of poll in the current bye election to House of the People of Kerala notified on 12-03-2021 ,will not be able to be present in their respective polling station, as a class of persons to give vote by postal ballot in the said bye election as per the provisions of Part-IIIA of the Conduct of Elections Rules, 1961, as amended vide Ministry of Law & Justice, Govt. of India, Notification, SO No. 3786(E), dated 22^nd October, 2019, and directions and guidelines issued by the Election Commission, in this behalf.