Section 15(4) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(4)No panchayat employee shall canvas or otherwise interfere or use his influence in connection with or take part in, an election to any Legislature or Local Authority:Provided that, -(i)a panchayat employee qualified to vote at such election may exercise his right to vote but where he does so he shall, give no manner in which he proposes to vote or voted:(ii)a panchayat employee shall not be deemed to have contravened the provisions of this rule by reason only that he assist in the conduct of an election in due performance of a duty imposed on him by or under any law for the time being in force.Explanation. - (1) Nothing contained in this sub-rule shall be deemed to prohibit the wife/husband of panchayat employee or any other member of his family living with or in any way dependent on him by or under any law for the time being in force.Explanation. - (2) The display by a panchayat employee on his person, vehicles or residence of any electoral symbol shall amount to using his influence in connection with an election with the meaning of this rule.
