(a) any of the persons as is referred to in clause (a) or clause (b) of sub- section (8) of section 20 of the Representation of the People Act, 1950 (43 of 1950 ) (hereafter in this section referred to as the 1950-Act) to give his vote either in person or y postal ballot or by proxy, and not in any other manner, at an election in a constituency where poll is taken;