Section 6(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(2)No Court employee shall canvass or otherwise interfere or use his/her influence in connection with, or take part in, an election to any legislature or local authority; provided that: -(i)A Court employee qualified to vote at such election may exercise his/her right to vote, but where he/she does so, he/she shall give no indication of manner in which he/she proposes to vote or has voted;(ii)A Court employee shall not be deemed to have contravened the provisions of this Rule by reason only that he/she assists in the conduct of an election in the due performance of a duty imposed on him/her by or under any law for the time being in force.Explanation. - The display by a Court employee on his/her personal, vehicle or residence of any electoral symbol shall amount to using his/her influence in connection with an election within the meaning of this Sub-Rule.
