(3)No member of the service or officer or servant of a Market Committee 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 member of the service or officer or servant of a Market Committee 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 member of the service or officer or servant of a Market Committee shall not be deemed to have contravened the provisions of this rule by reasons only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for time being in force.Explanation.-(1) Nothing contained in this sub-rule shall be deemed to prohibit the wife of a member of the service or officer or servant of a Market Committee or any other member of his family living with him or in any way-dependent on him from standing for election to any Legislature or to any authority and from canvassing for other candidates.
