Section 31 in Orissa State Bar Council Rules, 1989
31.
The following shall be deemed to be corrupt practices for the purpose of this Act;(1)Bribery that is to say(A)Any gift, offer or promise of any gratification to any voter or voters whomsoever, with the object, directly or indirectly of inducing;(a)a person to stand or not to stand as, or to withdraw or not withdraw from being a candidate at any election, or(b)an elector to vote or refrain from voting at an election, or as a reward to,(i)a person for having so stood nor not stood, or for having withdrawn his candidature, or(ii)an elector for voting or refrained from voting;(B)the receipt of or agreement or receive, any gratification whether a motive or a reward -(a)by a person for standing or not standing as, or for withdrawing or not withdrawing from being a candidate; of(b)by any person whomsoever for himself or any other person for voting or refraining from voting, or inducing or attempting to induce any elector to vote or refrain from voting,or any candidate to withdraw or not to withdraw his candidature.
