Section 100 in U.P. Zila Panchayats Service Rules, 1970
100. Election to the Legislature or to a local authority.
- No servant shall canvass or otherwise interfere or use his influence in connection with, or take part in an election to any Legislature or to any local authority including a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] Nyaya Panchayat and [Gram Panchayat] [Substituted by U. P. Act No. 9 of 1994.] :Provided that-(1)a servant qualified to vote at such election may exercise his right to vote, but where he does not so, he shall give no indication of the manner in which he proposes to vote or has voted; and(2)a servant shall not be deemed to have contravened the provisions of this rule by reason only that he assist 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. - The display by a servant on his person, vehicle or residence, of any election symbol shall amount to using his influence in connection with an election within the meaning of this rule.
