Section 100 in The Orissa Municipal Corporation Act, 2003
100. Breaches of official duty in connection with election.
(1)If any person without reasonable cause is found to be guilty of any act or omission of his official duty, he shall be punished with fine which may extend to five hundred rupees.(2)No suit or other legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.Explanation. - For the purpose of this section, the expression 'any person' means the Returning Officers, Assistant Returning Officers, Presiding Officers, Polling Officers and any other person appointed to perform any duty in connection with the receipt of nominations or withdrawal of candidates or the recording or counting of votes at an election, and the expression "official duty" in this section, shall be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
