Rules Regarding Corrupt Practices

MADHYA PRADESH
India

Rules Regarding Corrupt Practices

Rule RULES-REGARDING-CORRUPT-PRACTICES of 1962

Published on 9 May 1962
Commenced on 9 May 1962
[This is the version of this document from 9 May 1962.]
[Note: The original publication document is not available and this content could not be verified.]

Rules Regarding Corrupt PracticesPublished vide Notification No. 32-U-17, M.P. Rajpatra, Part 2, dated 9-5-1962 at pp. 109-110

1.

In addition to the corrupt practices mentioned in Section 28 of the Madhya Pradesh Municipalities Act, 1961, the following practices is specified to be corrupt practices, namely :-

(a)personation at elections as defined in Section 171-D of the Indian Penal Code, 1860;

(b)the employment or connivance at the employment of any municipal officer or servant as an agent for canvassing;

(c)acting of any municipal officer or servant as an agent in connection with the election of the candidate.

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