Section 184(1) in Haryana Panchayati Raj Act, 1994
(1)No person who is a returning officer, or a presiding officer, or a polling officer at an election or an officer or official appointed by the State Election Commission to perform any duty in connection with an election, shall in the conduct of election do any act (other than the giving of his vote) for the furtherance of the prospects of the elections of a candidate.
