Section 4 in M.P. Panchayat Services (Conduct) Rules, 1998
4. Taking part in Politics or Elections.
(1)No member of Panchayat Service shall be a member of or be otherwise associated with any political party or any organisation which takes part in politics nor shall he take part in, subscribe in, aid of or assist in any other manner, any political movement or activity.(2)It shall be the duty of every member of Panchayat Service to prevent any member of his family from taking part in, subscribing in, aid or assisting in any other manner a party or organisation which is connected with such activities as against the Government of India, Slate Government or Panchayat :Provided that if a Panchayat Servant is unable to do so he shall make a report to that effect to the Secretary or Chief Executive Officer, as the case may be.(3)No Panchayat Servant shall canvas or otherwise interfere with or use his influence in connection with or take part in, an election to Parliament, Legislature or local authority :Provided that :-(i)a Panchayat Servant qualified to vote at such Election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;(ii)a Panchayat Servant shall not be deemed to have contravened the provisions of this sub-rule by reason only that he assists in the conduct of an election in the due performance of his duly imposed on him by or under any law for the time being in force.Explanation. - The display by a Panchayat Servant on his person, vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-rule.
