20. Breach of official duty in connection with the preparation etc. of electoral rolls.
(1)If any Electoral Registration Officer or other person required by or under this Act to perform any official duty in connection with the preparation, revision or correction of an electoral roll or the inclusion or exclusion of any entry in or from that roll, is without reasonable cause guilty of any act or omission in breach of such official duty, he shall on conviction be punishable with imprisonment for a term which shall not be less than three months but which may extend to two years or with fine 'which shall not be less than one thousand rupees but which may extend to two thousand rupees or with both.(2)No suit or other legal proceedings shall lie against any such officer or other person for damages in respect of any such act or omission as aforesaid.(3)No Court shall take cognizance of any offence punishable under sub-Section (1) unless there is a complaint made by order of, or under authority from, the State Election Commission or the Chief Electoral Officer or the District Election Officer concerned.
