Section 29 in Arunachal Pradesh Municipal Elections Act, 2009
29. Breach of official duty in connection with the preparation etc. of electoral rolls.
(1)If any Municipal Electoral Registration Officer, Assistant Municipal Electoral Registration Officer or other person required by or under this Act to perform any official duty in connection with the preparation, revision or correction of an electoral roll or inclusion or exclusion of any entry in or from such electoral roll is, without reasonable cause, guilty of any act or omission in breach of such official duty, he shall be punishable with fine which may extend to eight hundred rupees.(2)No suit or other legal proceeding shall lie against any such officer or other person for damages in respect of any such act or omission as aforesaid.(3)No court shall take cognizance of any offence punishable under sub-section (1) unless there is a complaint made by an order of, or under the authority from the Commission.Chapter - V Elections
