Section 5 in The U.P. Government Servant's Conduct Rules, 1956
5. Taking part in politics and elections.
(1)No Government servant shall be a member of, or be otherwise associated with, any political party or any organisation which takes part in politics nor shall he take part in, subscribe in aid of, or assist in any other manner, any movement or organisation which is, or tends directly or indirectly to be, subversive of the Government as by law established.IllustrationX, Y, Z are political parties in the State.X is the party in power and forms the Government of the day.A is a Government servant.The prohibitions of the sub-rule apply to A in respect of all parties, including X, which is the party in power.(2)It shall be the duty of every Government servant to endeavour to prevent any member of his family from taking part in, subscribing in aid of, or assisting in any other manner, any movement or activity which is, or tends directly or indirectly to be, subversive of the Government as by law established and where a Government servant fails to prevent a member of his family from taking part in, or subscribing in aid of, or assisting in any other manner, any such movement or activity, he shall make a report to that effect to the Government.IllustrationA is Government servant.B is 'member of the family' of A, as defined in Rule 2 (c).M is a movement or activity which is, or tends directly or indirectly to be, subversive of Government as by law established.A becomes aware that B's association with M is objectionable under the provisions of the sub-rule. A should prevent such objectionable association of B. If A fails to prevent such association of B, he should report the matter to the Government.If any question arises whether any movement or activity falls within the scope of this rule, the decision of the Government thereon shall be final.(3)[ * * *] [Deleted vide Notification No. 2769/II-B-118-54, dated 3-8-1957.].(4)No Government servant shall canvass or otherwise interfere or use his influence in connection with, or take part in, an election to any Legislature or local authority :Provided that-(i)a Government servant qualified to vote at such election may exercise his right to vote, but where he does so he shall give no indication of the manner in which he proposes to vote or has voted;(ii)a Government servant shall not be deemed to have contravened the provisions of this rule by reason only that he assist in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force.Explanation. - The display by a Government servant on his person, vehicle or residence, of any electoral symbol shall amount to using his influence in connection with election within the meaning of this sub-rule.IllustrationActing as a Returning Officer, Assistant Returning Officer, Presiding Officer, Polling Officer or Polling Clerk in connection with an election does not contravene the provisions of sub-rule (4).
