Section 123(3B) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(3B)[ The propagation of the practice or the commission of sati or its glorification by a candidate or his agent or any other person with the consent of the candidate or his election agent for the furtherance of the prospects of the election of that candidate or for prejudicially affecting the election of any candidate.Explanation- For the purposes of this clause "sati" and "glorification" in relation to sati shall have the meanings respectively assigned to them in the Commission of Sati (Prevention) Act, 1987.][Inserted by Act 3 of 1988, Section 19 (w.e.f. 21.3.1988).]
