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 27th February, 2021

To,
The Chief Electoral Officers of
1. Assam, Dispur.
2. Kerala, Thiruvananthapuram,
3. Tamil Nadu, Chennai
4. West Bengal, Kolkata
5. Puducherry

Subject: 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.

Sir,

I am directed to forward herewith the Commission's Notification No. 52/2021/SDR/Vol.I  dated 27th February, 2021 notifying the category of electors mentioned therein for the purposes of facility of voting through postal ballot as absentee voters on essential service. This may be published in the State Gazette immediately and a copy of the same may also be forwarded to the Commission. 

2. The departments of the notified category of electors may be informed accordingly, and may be asked to nominate "Nodal Officer" for this purpose of the postal ballot facility. The Nodal Officer may be briefed about the facility and responsibilities and duties to be carried out by him/her. Copies of Form 120  appended to the Conduct of Elections Rules, 1961 may be made available to the Nodal Officer. Nodal Officer should inform the electors concerned about the facility.

3. A copy of the guidelines to be followed for voting through postal ballot by Absentee voters in the category of persons employed in essential services is also enclosed herewith.