Section 5(4) in The U.P. Government Servant's Conduct Rules, 1956
(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).
