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9[15A. Restrictions respecting right to form association, etc.

(1) No member of the Force shall, without the previous sanction in writing of the Central Government or of the prescribed authority,

(a) be a member of, or be associated in any way with, any trade union, labour union, political association or with any class of trade unions, labour unions or political associations; or

(b) be a member of, or be associated in any way with, any other society, institution, association or organisation that is not recognised as part of the Force or is not of a purely social, recreatinonal or religious nature; or

(c) communicate with the press or publish or cause to be published any book, letter or other document except where such communication or publication is in the bona fide discharge of his duties or is of a purely literary, artistic or scientific character or is of a prescribed nature.

Explanation.

If any question arises as to whether any society, institution, association or organisation is of a purely social, recreational or religious nature under clause (b) of this sub-sectionthe decision of the Central Government thereon shall be final.

(2) No member of the Force shall participate in, or address, any meeting or take part in any demonstration organised by anybody or persons for any political purposes or for such other purposes as may be prescribed.]

1. Subs. by Act 22 of 2009, s. 7, for "one months notice" (w.e.f. 10-1-2009).

2. Subs. by Act 14 of 1983, s. 13 and the Schedule, for "Inspector-General" (w.e.f. 15-6-1983).

3. The words "officers and" omitted by s. 13 and the Schedule, ibid. (w.e.f. 15-6-1983).

4. The words "officer and" omitted by s. 13 and the Schedule, ibid. (w.e.f. 15-6-1983).

5. Ins. by Act 40 of 1999, s. 8 (w.e.f. 29-12-1999).

6. The words "supervisory officer and" omitted by Act 14 of 1983, s. 13 and the Schedule (w.e.f. 15-6-1983).

7. Ins. by Act 22 of 2009, s. 8 (w.e.f. 10-1-2009).

8. The words "supervisory officer or" omitted by Act 14 of 1983, s. 13 and the Schedule (w.e.f. 15-6-1983).

9. Ins. by s. 10, ibid. (w.e.f. 15-6-1983).







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