Section 24 in Haryana Municipal Corporation Act, 1994
24. Officers etc. at elections not to act for candidates or to influence voting.
(1)No person who is a returning officer, or an assistant returning officer or a presiding officer or polling officer at an election or an officer or clerk appointed by the returning officer or the presiding officer to perform any duty in connection with an election or a member of a police force, shall in the conduct or management of the election do any act (other than the giving of votes) for the furtherance of the prospects of the election of a candidate.(2)No such person as aforesaid shall endeavour -(a)to persuade any person to give his vote at an election; or(b)to dissuade any person for giving his vote at an election; or(c)to influence the voting of any person at an election in any manner.(3)Any person who contravenes the provisions of sub-section (1) or sub- section (2) shall be punishable with imprisonment for a term which may extend to six months or with fine, or with both.
