Section 91 in The Bihar Municipal Election Rules, 2007
91. Prohibition of canvassing or assisting in election by Municipality employees.
(1)No person in employment or pay of the Municipality shall directly or indirectly be engaged in canvassing for votes or otherwise assist in the election of any candidate except by casting his own vote according to these Rules.(2)If any person contravenes the provision of sub-rule (1) he shall render himself liable to dismissal from the service of the Municipality and any Police Officer not below the rank of Assistant Sub-inspector of Police who sees such person contravening the provision of sub-rule (1) shall have the power to prosecute him. On conviction such person may be punished with imprisonment which may extend to six months or with fine or with both.
