Section 200 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
200. Officers etc. at elections not to act for candidates or to influence voting.
(1)No person who is a Returning Officer, or an Additional Returning Officer, or a Presiding 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 shall in the conduct or the management of the election do any act (other than the giving of vote) for the furtherance of the prospects of the election of the candidate.(2)No such person as aforesaid, and no member of a police force, shall endeavour-(a)to persuade any person to give his vote at an election, or(b)to dissuade any person from giving his vote at an election, or(c)influence the voter or any person at an election in any manner.(3)Any person who contravenes the provisions of sub-rule (1) or sub-rule (2) shall be punishable with imprisonment which may extend to six months or with fine up to one thousand rupees or with both.
