Section 136 in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
136. Other offences and penalties therefore. (1) A person shall be guilty of an electoral offence if at any election he
(a)fraudulently defaces or fraudulently destroys any nomination paper; or(b)fraudulently defaces, destroys or removes any list, notice or other document affixed by or under the authority of a returning officer; or(c)fraudulently defaces or fraudulently destroys any ballot paper or the official mark on any ballot paper or any declaration of identity or official envelop used in connection with voting by postal ballot; or(d)without due authority supplies any ballot paper to any person [or receives any ballot paper from any person or is in possession of any ballot paper] [Inserted by Act 27 of 1956, Section 70.]; or(e)fraudulently puts into any ballot box anything other than the ballot paper which he is authorised by law to put in; or(f)without due authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purposes of the election; or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.(2)Any person guilty of an electoral offence under this section shall (a)if he is a returning officer or an assistant returning officer or a presiding officer at a polling station or any other officer or clerk employed on official duty in connection with election, be punishable with imprisonment for a term which may extend to two years or with fine or with both;(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine or with both.(3)For the purposes of this section, a person shall be deemed to be on official duty if his duty is to take part in the conduct of an election or part of an election including the counting of votes or to be responsible after an election for the used ballot papers and other documents in connection with such election, but the expression "official duty" shall not include any duty imposed otherwise than by or under this Act [***][Certain words omitted by Act 58 of 1958, Section 38.](4)[ An offence punishable under Sub-section (2) shall be cognizable.][Substituted by Act 47 of 1966, Section 60, for Sub-section (4) (w.e.f. 14,12.1966).]Annexure - XRajasthan Legislative Assembly Members(Removal of Disqualification) Act, 1956(Act No. 7 of 1957)[11th day of January 1997]An Act to declare certain offices of profit not to disqualify their holders for being, or for being chosen as, members of the Legislative Assembly of the State.Whereas it is expedient to consolidate and amend the law declaring the offices of profit in the State which shall not disqualify their holders for being, or for being chosen as, members of the Legislative Assembly of the State.Be it enacted by the Rajasthan State Legislature in the Seventh Year of the Republic of India as follows:
