Section 79(7) in Rajasthan Panchayati Raj (Election) Rules, 1994
(7)The obtaining or procurring or abetting or attempting to obtain or procure by a candidate or by any (other person any assistance other than the giving of vote) for the furtherance of the prospects of the candidate's election from any person in the service of the Government or any local authority) and belonging to any of the following clauses, namely: (a)Gazetted Officers.(b)Stipendiary Judges and Magistrates.(c)members of the armed forces of the Union,(d)members of the police force;(e)Excise Officers(f)revenue officers including village accountants such a Patwaris and the like but excluding other village officers;(g)such other class of persons in the service of the Government as may be notified;(h)members of the Rajasthan Panchayat Samiti and Zila Parishad Service, Rajasthan Panchayat Samiti and Zila Parishad (Class IV) Service and persons placed on deputation under Sections 79 and 82 the Rajasthan Panchayati Raj Act, 1994, and(i)employees of other local authority.Explanation.The word "candidate" means for the purpose of this rule and Rules 80 to 89 the person who stood for, or was nominated for, the election to which an election petition pertains.
