Section 20(2) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(2)When a certificate of indemnity has been granted to any witness, it may be pleaded by him in any Court and shall be a full and complete defense to or upon any criminal charge arising out of the matter to which such certificate relates but it shall not be deemed to relieve him from any disqualification in connection with an election imposed by the Act or the rules made thereunder.
