Section 22(iv) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(iv)The publication by a candidate or his agent or by any other person with the consent whether direct, indirect or implied of the candidate or his election agent of any statement of fact in relation to the personal character or conduct of any candidate, or in relation to the candidature, or withdrawal from contest of any candidate being a statement reasonably calculated to prejudice the prospects of that candidate's election.
