Section 78(7) in Uttar Pradesh Municipal Corporation Act, 1959
(7)The obtaining or procuring or abetting or attempting to obtain or procure by a candidate or his agent, or, by any other person, any assistance (other than the giving of vote), for the furtherance of the prospects of that candidate's election, from any person in the service of the Government and belonging to any of the following classes, namely:(a)gazetted officers;(b)stipendiary judges and magistrates;(c)members of the armed forces of the Union;(d)members of the police forces;(e)excise officers;(f)revenue officers including village accountants, such as patwaris, lekhpals, talatis karnams and the like but excluding other village officers; and(g)such other class of persons in the service of the Government as may be prescribed.
