Section 23(3) in The Gujarat Municipalities Act, 1963
(3)For the purpose 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 under this Act or part of such election including the counting of votes or to be responsible after such 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.
