Section 25(4) in Life Insurance Corporation of India (Staff) Rules, 1960
(4)No employee shall [....] [Deleted in pursuance to the Supreme Court decision (AIR 1331 of 1975).] take part in an election to any legislature or local authority.Provided that(i)an employee qualified to vote at such election may exercise his right to vote but, where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;(ii)an employee shall not be deemed to have contravened the provisions of this [rule] [Substituted 'regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] by reason only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force;(iii)[ .........] [Omitted vide notification dated 03.03.2008, Part II, Section 3(ii), (G.S.R. No. 160(E))]Explanation: The display by an employee on his personal vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-[rule] [Substituted 'regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).].
