Section 128(4) in Arunachal Pradesh Panchayat Raj Act, 1997
(4)The persons to whom this section applies are the returning officers, presiding officers, polling officers and any other person appointed to perform any duty in connection with the receipt or nominations or withdrawal of candidatures or the recording or counting of votes at an election; and the expression "official duty" shall for tile purpose of this section be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
