Section 60(a) in The Representation Of The People Act, 1951.
(a) any of the following persons to give his vote by postal ballot, and not in any other manner, at an election in a constituency where a poll is taken, namely:-
(i) 1[ any person to whom the provisions of sub- section (3) of section 20 of the Representation of the People Act, 1950 apply (43 of 1950 .)
(ii) the wife of any such person as is referred to in subclause (i) to whom the provisions of sub- section (6) of the said section 20 apply;]