Section 7(4) in Rajasthan Civil Services (Conduct) Rules, 1971
(4)No Government servant shall canvass or otherwise interfere with or use his influence in connection with, or take part in an election to any legislature or local authority;Provided that -(i)a Government servant qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;(ii)a Government servant shall not be deemed to have contravened the provisions of this rule by reason only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force.Explanation. - This display by a Government servant on his person, vehicle or residence of any electoral symbol shall amount to using his influence in connection with election, within the meaning of this sub-rule.Note. - (i) A Government servant who has reason to believe that attempts are being made to induce him to break the provisions of this rule by or on behalf of an official superior or superiors shall report the facts to the Chief Secretary to Government of Rajasthan.(ii)Proposing or seconding the nomination of a candidate at an election or acting a Polling agent shall be deemed as an action participating in the election.
