127L. Breaches of official duty in connection with election.
(1)If any, person in official duty in connection with a Panchayat Election to whom this Act applies is without reasonable cause guilty of any act or omission in breach of his official duty, he Shan be punishable with fine which may extend to five hundred rupees.An offence punishable under this section shall be cognizable and bailable.Provided that no suit or other legal proceedings shall lie against any such person for damages in respect of any such act or omission as aforesaid.(2)The person to whom this section applies are the Returning Officer, Assistant Returning Officer, Presiding Officer, Polling Officer and any other person appointed to perform any duty in connection with the receipt of nominations or withdrawal of candidature or recording or counting of votes at the Panchayat Election and the expression 'Official duty' shall for the purposes of this section be construed accordingly, but shall not include duties imposed otherwise than by or under Act.
