[23rd
August 2023] In exercise of the powers
conferred by section 169 of the Representation of the People Act, 1951 (43 of
1951), the Central Government, after consulting the Election Commission of
India, hereby makes the following rules further to amend the Conduct of Elections
Rules, 1961, namely:- (1)
These rules may be called the Conduct of
Elections (Amendment) Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. "18A.
Voters on election duty to cast his vote at facilitation centre.- Notwithstanding anything in
this Part, a voter on election duty shall receive his postal ballot, record his
vote thereon in accordance with this Part and return the same at the
facilitation centre as specified, in writing, by the returning officer.". (a)
in clause (c), for the words "a person
flagged", the words "a person with benchmark disability as defined in
clause (r) of section 2 of the Rights of Persons with Disabilities Act, 2016
and flagged" shall be substituted; (b)
in clause (e), for the words and figures
"above 65 years", the words and figures "above 80 years"
shall be substituted. (a)
for the words "any Gazetted
Officer", the words "any Group A or Group B officer" shall be
substituted; (b)
the following shall be inserted at the end,
namely:- "A voter on election
duty who opts for postal ballot shall receive his postal ballot, record his
vote thereon and return the same at the facilitation centre as specified, in
writing, by the returning officer.".Conduct
Of Elections (Amendment) Rules, 2023
Rule - 1.
In the Conduct of Elections Rules, 1961 (hereinafter referred to as the said
Rules), after rule 18, the following rule shall be inserted, namely:-
In rule 24 of the said Rules, in sub-rule (2), in clause (c), for the words
"any gazetted officer", the words "any Group A or Group B
officer" shall be substituted.
In rule 27A of the said Rules,-
In Form 13D to the said Rules, in paragraph (5),-