Section 12A(4) in The U.P. Panchayat Raj Act, 1947
(4)Where any employees of any local authority or institution referred to in sub-section (2) or sub-section (3) is appointed to perform any duty in connection with such elections he shall be bound to perform such duty.][12BCA. Requisitioning of premises, vehicles, etc. for election purposes. - (1) If it appears to the District Magistrate that in connection with an election under this Act to be held within the district -(a)any premises are needed or are likely to be needed for the purposes of being used as a polling place or for the storage of ballot boxes after a poll has been taken, or(b)any vehicle, vessel or animal is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any place, or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for performances of any duties in connection with such election, he may, by order in writing, requisition such premises, or such vehicle, vessel or animal, as the case may be, and may make such further orders as may appear to it to be necessary or expedient in connection with the requisitioning:Provided that no vehicle, vessel or animal which is being lawfully used by a candidate or his agent for any purpose connected with the election of such candidate shall be requisitioned under this sub-section until the completion of the poll at such election.
