Section 34 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
34. Breaches of official duty in connection with elections.
(1)If any person to whom this section applies is without reasonable cause, guilty of any act or omission in breach of his official duty, he shall, on conviction, 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.(3)The persons to whom this section applies are the returning officers, presiding officers, polling officers and other persons appointed to perform any duty in connection with the maintenance of list of voters, the receipt of nominations or withdrawal of candidatures, or the recording or counting of votes at an election and the expression "official duty" shall, for the purposes of this section, be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
