Section 38 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
38. superintendence and discipline of the State Election Commission.
Penalty for Government servant for acting as election agent, pollingagent or counting agent.- If any person in the service of the Government acts as anelection agent or a polling agent or a counting agent of a candidate at an election, heshall be punishable with imprisonment for a term which may extend to three months, or
