Section 145L(1) in The Gujarat Co-Operative Societies Act, 1961
(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 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 further ness of the prospects of the election of a candidate.
