(b) any of the following persons to give his vote either in person or by postal ballot, and not in any other manner, at an election in a constituency where a poll is taken, namely:-
(i) any person as is referred to in clause (c) or clause (d) of sub- section (8) of section 20 of the 1950-Act;
(ii) the wife of any such person to whom the provisions of sub- section (3) of section 20 of the 1950-Act apply and such wife being ordinarily residing with that person in terms of sub- section (6) of that section;