Section 32 in Orissa State Bar Council Rules, 1989
32.
For this purpose of this clause, the term 'gratification' is not restricted to pecuniary gratification or of gratifications estimable in money.(2)Undue influence, that is to say, any direct or indirect interference or attempt to interfere with the free exercise of any electoral right including the issuing or sending of any appeal or manifest for votes direct or indirect.Provided that a more intimation of a candidate with a bare request for a vote shall not amount to undue influence.And provided further that a candidate or his agent may orally ask for votes but on the date of election such requests shall not be made within a radius of 200 yard from the polling station. And a candidate may issue a written intimation to his voters announcing his candidature and seeking their votes or their first preference votes, which intimation shall not contain any other publicity or his eulogy. Such written intimation shall also not amount to undue influence.Attempt to secure from any voter his ballot paper with intent to prevent him from voting it directly or with intent to ensure that vote has been cast or is to be cast for a particular candidate shall be deemed to interfere with the free exercise of the electoral right of the said voter.(3)The hiring or procuring, whether on payment or otherwise of any vehicle or vessel or the use of such vehicle or vessel for the free conveyance of any elector to or from any polling station.(4)The vacancy arising under Sub-rule (6)(iv) shall be filled up as a casual vacancy.In other cases to declare a vacancy to be filled up as casual vacancy.(5)To make an order as to costs(6)The trial of an election petition shall as far as possible be concerned by the Civil Procedure Code.(7)No petition shall lie on the ground that any nomination paper was wrongly rejected or the name of any voter was wrongly included in or omitted from the electoral roll or any error or irregularity which is not a substantial in character.(8)The voting papers and other records relating to the elections shall not be destroyed until the expiry of the time for the filling of any petition under Clause 1 of this Rule.(9)In case where a petition or petitions have been filed under Sub-rule (1) no such voting papers or records shall be destroyed till all the election petitions are finally disposed of.
