(1)If any, person in official duty in connection with a Panchayat Election to whom this Act applies is without reasonable cause guilty of any act or omission in breach of his official duty, he Shan be punishable with fine which may extend to five hundred rupees.An offence punishable under this section shall be cognizable and bailable.Provided that no suit or other legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.
