Section 205 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
205. Branches of official duty in connection with election.
(1)If any person to whom this rule applies is, without reasonable cause, guilty of any act or omission in breach of his official duty, he shall be punishable with fine which may extend to five hundred rupees.(2)No suit or other legal proceeding shall be against any such person for damages in respect of any such act or omission as aforesaid.(3)The person to whom this rule applies are the Returning Officer, Additional Returning Officer, Presiding Officer, Polling Officers and any other person appointed to perform any duty in connection with the preparation of an electoral roll, the receipt of nominations or withdrawal of candidature or the recording or counting of votes at an election; and the expression "official duty" shall, for the purpose of this rule, be construed accordingly, but shall not include duties imposed otherwise than by or under the rules of this Part.
