Section 67(8) in The Orissa Municipal Corporation Act, 2003
(8)No statement made by a person in the course of giving evidence before the Election Commission shall subject him to, or be used against him in, any Civil or Criminal Proceeding except a prosecution for giving false evidence by such statement.Provided that the statement -(a)is made in reply to a question which he is required by the Election Commission to answer; or(b)is relevant to the subject matter of the enquiry.
