Section 158S(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)For the purposes of this section, a person shall be deemed to be on official duty if his duty is to take part in the conduct of an election on part of an election including the counting of votes or to be responsible after an election for the used ballot papers and other documents in connection with such election, but the expression "official duly" shall not include any duty imposed otherwise than by or under this Act.
