Section 76(4) in Haryana Municipal Corporation Election Rules, 1994
(4)The obtaining or procuring or abetting or attempting to obtain or procure by a candidate or his agent or, by any other person with the consent of a candidate or his agent, any assistance other than the giving of vote for furtherance of the prospects of that candidate's election, from any person in the service of the Government other than village Revenue Officers known as Lambardars whose duty is to collect land revenue and who are remunerated by a share of, or commission, or in the amount of land revenue collected by them but who do not discharge any police functions.Explanation. - A person serving under the Government of the State of Haryana shall include a Patwari, a Chaukidar or any other village officer employed in the State, whether the office he holds is a whole time office or not but shall not include any person (other than any such village officers as aforesaid) who has been declared by the Government to be a person to whom the provision of this clause shall not apply.
