Hatch Act

Law

1. aimed at eliminating corrupt practices in national elections. It was sponsored by Senator Carl Hatch of New Mexico following disclosures that Works Progress Administration officials were using their positions to win votes for the Democratic Party. The Hatch Act forbade intimidation or bribery of voters and restricted political-campaign activities by federal employees. As amended in 1940, it also severely limited contributions by individuals to political campaigns and spending by campaign committees.