Section 136(3) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(3)For the purposes of this section, a person shall be deemed to be on official duty if his duty is to take part in the conduct of an election or part of an election including the counting of votes or to be responsible after an election for the used ballot papers and other documents in connection with such election, but the expression "official duty" shall not include any duty imposed otherwise than by or under this Act [***][Certain words omitted by Act 58 of 1958, Section 38.]
