Rules Regarding Corrupt Practices
Published vide Notification No. 32-U-17, M.P. Rajpatra, Part 2, dated 9-5-1962 at pp. 109-110
mp506
- In addition to the corrupt practices mentioned in Section 28 of the Madhya Pradesh Municipalities Act, 1961, the following practices is specified to be corrupt practices, namely :-
(a) personation at elections as defined in Section 171-D of the Indian Penal Code, 1860;
(b) the employment or connivance at the employment of any municipal officer or servant as an agent for canvassing;
(c) acting of any municipal officer or servant as an agent in connection with the election of the candidate.
