Section 93 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
93. Prohibition of the employees of Corporation from taking part in election.
(1)No person in the employment or pay of a Corporation shall directly or indirectly engage in the canvassing for votes or otherwise assist in the election of any candidate to the Corporation except by giving his own vote.(2)Any breach of this rule shall render the persons liable to disciplinary proceeding as provided in Orissa Municipal Corporation Ordinance, 2003.
