Section 18(4) in The Assam Civil Services (Conduct) Rules, 1965
(4)No Government servant shall canvas or otherwise interfere or use his influence in connection with, or take part in, an election to any legislative or local authority:Provided that-(i)a Government servant who is qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;(ii)a Government servant shall to be deemed to contravene the provisions of this rule by reason only that he assists 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.(iii)the Government may permit a Government servant to offer himself as a candidate for election to a local authority and the Government servant so permitted shall not be deemed to have contravened the provisions of this rule.Explanation. - The display by a Government servant on his person, vehicle or residence of any electrical symbol shall amount to using his influence in connection with an election, within the meaning of this sub-rule.
