THE REPRESENTATION OF THE PEOPLE (AMENDMENT) ORDINANCE, 1999 Promulgated by the President in the Fiftieth Year of the Republic of India. An Ordinance further to amend the Representation of the People Act, 1951. Whereas the House of the People has been dissolved and the Council of States is not in session and the President is satisfied that circumstances exist which render it necessary for him to take immediate action; Now, therefore, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:þ 1. Short title and commencement.-(1) This Ordinance may be called the Representation of the People (Amendment) Ordinance, 1999. (2) It shall come into force at once. 2. Amendment of section 60 of Act 43 of 1951.-In the Representation of the People Act, 1951, in section 60, after clause (b), the following clause shall be inserted, namely:þ "(c) any person belonging to a class of persons notified by the Election Commission in consultation with the Government to give his vote by postal ballot, and not in any other manner, at an election in a constituency where a poll is taken subject to the fulfilment of such requirements as may be specified in those rules.". President.