Section 95 in The Orissa Municipal Corporation Act, 2003
95. Officers etc, at elections not to act for candidate or to influence voting.
(1)No person who is a Returning Officer, or an Assistant Returning Officer or a Presiding or Polling Officer, at an election, or an officer or clerk appointed by the Returning Officer or 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 casting of vote) for the furtherance of the prospects of the election of a candidate.(2)No such person as aforesaid, and no member of a police force shall endeavour -(a)to persuade any person to cast his vote at an election; or(b)to dissuade any person from casting 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 punished with imprisonment of either description for a term which may extend to six months, or-with fine, or with both.
