Section 127(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)No person who is a returning officer or a presiding officer or a polling officer at any election or any officer or clerk appointed by the returning officer or the presiding officer to perform any duty in connection with an election shall, in the conduct of the management of the election, do any act (other than the giving of a voter) for the furtherance of the prospects of the election of a candidate,
