Section 59(1) in West Bengal Trade Unions Rules, 1998
(1)Every officer, agent or other person who performs any duty in connection with the recording of counting of votes at an election, shall maintain, and shall aid in maintaining, the secrecy of voting and shall not, except for such purpose as is authorised by or under any law for the time being in force, communicate to any person any information calculated to violate such secrecy.
