Section 20(3) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
(3)The Syiem, the Deputy Syiem, the Basan, the Myntri, the Lyngdoh, the Syiem Raid, Lyngdoh Raid, Longsan or Rangbah Shnong shall not canvas or otherwise interfere or use his influence in connection with or take part in an election to any Legislature, Council or Local authority.Provided that:(i)The Syiem, the Deputy Syiem, the Basan, the Myntri, the Lyngdoh, the Syiem Raid, Lyngdoh Raid, Longsan or Rangbah Shnong 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)The Syiem, the Deputy Syiem, the Basan, the Myntri, the Lyngdoh, the Syiem Raid, Lyngdoh Raid, Longsan or Rangbah Shnong shall not be deemed to have contravened the provisions of this Act by reason only that he assists in the conduct of an election in due performance of a duty imposed on him in his official capacity or under any law for the time being in force, and(iii)The display by the Syiem, the Deputy Syiem, the Basan, the Myntri, the Lyngdoh, the Syiem Raid, Lyngdoh Raid, Longsan or Rangbah Shnong on his person or vehicle any election symbol shall amount to using his influence in connection with an election within the meaning of this subsection.
