Section 136(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)No person who is [a District Election Officer or a Returning Officer] [Substituted by Act XI of 1967 for 'a Returning Officer'.] or an Assistant Returning Officer or a Presiding or Polling Officer at an election, or an officer or clerk appointed by the Returning Officer or the Presiding Officer to perform any duty in connection with an election shall, in the conduct or the management of the election, do any act (other than the giving of vote) for the furtherance of the prospects of the election of a candidate.
