Section 28A in Haryana Municipal Corporation Act, 1994
28A. [ Breach of official duty in connection with preparation of electoral roll. [Added by Haryana Act No. 13 of 2007.]
(1)If any person performs any official duty in connection with the preparation, revision or correction of the electoral roll or inclusion or exclusion of any entry in or from that roll, is without reasonable cause, guilty of any act or omission for breach of such official duty, he shall be punishable with imprisonment for a term which shall not be less than three months but which may extend to two years or with fine which may extend to five thousand rupees or with both.(2)No suit or other legal proceedings shall lie against any such officer or other person for damages in respect of any act or omission as aforesaid.(3)No court shall take cognizance of any offence punishable under sub- section (1) unless there is a complaint made by order of, or under authority from, the State Election Commission or the Deputy Commissioner of the district concerned.]
