Section 22 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
22. Corrupt practices.
- The following shall be deemed to be corrupt practices for the purposes of these rules ;-(i)Bribery' as defined and explained in clause (1) of Section 123 of the Representation of the People Act, 1951 (No. 43 of 1951).(ii)Undue influence as defined in clause (2) of Section 123 of the Representation of the People Act, 1951.(iii)The systematic appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent, to vote or refrain from voting on grounds of caste, race, community or religion or the use of or appeal to, religious symbols or, the use of or appeal to national symbol such as the national emblem, for national flag, for the furtherance of the prospects of that candidate's election.(iv)The publication by a candidate or his agent or by any other person with the consent whether direct, indirect or implied of the candidate or his election agent of any statement of fact in relation to the personal character or conduct of any candidate, or in relation to the candidature, or withdrawal from contest of any candidate being a statement reasonably calculated to prejudice the prospects of that candidate's election.(v)The hiring or procurring whether on payment or otherwise of any vehicle or vessel by a candidate or his agent or any other person with the consent of the candidate or his election agent for the conveyance of any elector other than the candidate himself, and the members of his family or his agent, to or from any polling station provided in accordance with the rules made under the Act:Provided that the hiring of a vehicle or vessel by an elector or by several electors at their joint costs for the purpose of conveying him or them to or from any such polling station, shall not be deemed to be a corrupt practice under this clause and if the vehicle or vessel so hired is a vehicle or vessel not propelled by a mechanical power :Provided further that the use of any public transport vehicle by an elector at his own cost for the purpose of going to or coming from, any such polling station shall not he deemed to be a corrupt practice under this clause.Explanation. - In this clause the expression 'vehicle' means any vehicle used or capable of being used for the purpose of road transport whether propelled by mechanical power or otherwise and whether used for drawing other vehicles or otherwise.(vi)The holding of any meeting in which intoxicating liquors are served.(vii)The issuing of any circular, placard or poster having a reference to the election which does not bear the name and address of the printer and publisher thereof.(viii)Personation at election as defined in Section 171-D of the Indian Penal Code, I860.(ix)The employment or connivance at the employment of any Panchayat officer or servant or an employee as mentioned in sub- clause (d) of clause (1) of Section 36 of the Act as an agent for canvassing.(x)Acting of any Panchayat officer or servant of an employee as mentioned in sub-clause (d) of clause (1) of Section 36 of the Act as an agent in connection with the election of the candidate.
