Section 93(6) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(6)The obtaining or procuring or abetting or attempting to obtain or procure by a candidature of his agent or, by any other person with the consent of a candidate or his election agent, any assistance, other than the giving of vote, for the furtherance of the prospects of that candidate's election, from any person in the service of the Government or other body and belonging to any of the following classes, namely:-(a)Gazetted officers;(b)Judges and Magistrates;(c)members of the armed forces of the Union;(d)members of the forces;(e)excise officers;(f)revenue officers other than village revenue officers known as lambardars; Ipatels or by any other name, remunerated by a share of, or commission on, the amount of land revenue collected by them but who do not discharge any police functions;(g)such other class of persons in the service of the Government as may be notified by the Chief Election Authority;(h)employees of local authority; and(i)employees of the [Waqf] [Substituted by Notification No. G.S.R. 123, dated 7.12.2015 (w.e.f. 16.1.1999).] Board:Provided that where any person in the service of the Government or other body and belonging to any of the classes aforesaid, in the discharge or purported discharge of his official duty makes arrangements or provides any facilities or does any other act or thing for, to, or in relation to, any candidate or his agent or any other person acting with the consent of the candidate or his election agent, whether by reason of the office held by the candidate or for any other reason, such arrangement, facilities or act or thing shall not be deemed to be assistance for the furtherance of the prospects of that candidate's election.Part - XIElection Disputes
