Section 123(4) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(4)The publication by a candidate or his agent or by any other person [with the consent of a candidate or his election agent] [Inserted by Act 58 of 1958, Section 36.], of any statement of fact which is false, and which he either believes to be false or does not believe to be true, in relation to the personal character or conduct of any candidate, or in relation to the candidature, or withdrawal, [***] [The words 'or retirement from contest' omitted by Section 36, ibid.] of any candidate, being a statement reasonably calculated to prejudice the prospects of that candidate's election.
