Section 44N(2) in The Orissa Panchayat Samiti Act, 1959
(2)under influence, that is to say, any direct or indirect interference or attempt to interfere on the part of a candidate or any other person on his behalf, with the free exercise of the electoral right of any person:Provided that-(a)without prejudice to the generality of the provisions of this clause any such person as is referred to therein, who-(i)threatens any candidate or any elector or a person in whom a candidate or an elector is interested with injury of any kind including social ostracism and ex-communication or of expulsion from any caste or community; or(ii)includes or attempts to induce a candidate or an elector to believe that he or any person in whom he is interested will become or will be rendered an object of divine displeasure or spiritual censure,shall be deemed to interfere with the free exercise of the electoral fight of such candidate or elector within the meaning of this clause; and(b)a declaration of public policy, or a promise of public action or the mere exercise of a legal right without intent to interfere with on electoral right, shall not be deemed to interference within the meaning of this clause;
