(1) This Act may be called the Representation of the People (Amendment) Act, 2010.

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

In the Representation of the People Act, 1950 (43 of 1950) (hereinafter referred to as the principal Act), after Section 20, the following section shall be inserted, namely

20-A. Special provisions for citizens of India residing outside India. (1) Notwithstanding anything contained in this Act, every citizen of India,

(a) whose name is not included in the electoral roll;

(b) who has not acquired the citizenship of any other country; and

(c) who is absenting from his place of ordinary residence in India owing to his employment, education or otherwise outside India (whether temporarily or not),

shall be entitled to have his name registered in the electoral roll in the constituency in which his place of residence in India as mentioned in his passport is located.

(2) The time within which the name of persons referred to in sub-section (1) shall be registered in the electoral roll and the manner and procedure for registering of a person in the electoral roll under sub-section (1) shall be such as may be prescribed.

(3) Every person registered under this section shall, if otherwise eligible to exercise his franchise, be allowed to vote at an election in the constituency. .

In Section 22 of the principal Act,

(a) after the words amend, transpose or delete the entry , the words after proper verification of the facts in such manner as may be prescribed shall be inserted;

(b) in the proviso, after the words proposed to be taken in relation to him , the words after proper verification of facts in such manner as may be prescribed shall be inserted.

In Section 23 of the principal Act, in sub-section (2),

(a) after the words direct his name to be included therein , the words after proper verification of facts in such manner as may be prescribed shall be inserted;

(b) in the proviso, after the words strike off the applicant's name in that roll , the words after proper verification of facts in such manner as may be prescribed shall be inserted.

In Section 28 of the principal Act, in sub-section (2), after clause (h), the following clauses shall be inserted, namely

(hh) the procedure for proper verification of facts for amending, transposing or deleting any entry in the electoral rolls, under Section 22;

(hhh) the procedure for proper verification of facts for inclusion of or striking off, names in the electoral rolls, under sub-section (2) of Section 23; .

1. Received the assent of the President on 21-9-2010 and published in the Gazette of India, Extra., Part II, Section 1, dated 22-9-2010, pp. 1-2, No. 45

2. Ed.: Act 36 of 2010 repealed by Act 17 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015: 4. Savings. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.