Section 5(1) in The M.P. Local Authorities (Electoral Offences) Act, 1964
(1)No person who is a Returning Officer or a presiding or polling officer at an election, or an officer or clerk appointed by the Collector or the principal officer of a local authority or the Returning Officer or the presiding or the polling officer to perform any duty in connection with an election shall in the conduct or the management of the election do any act (other than the giving of vote) for the furtherance of the prospects of the election of a candidate.
