Section 6 in Gauhati University Employees Conduct Rules, 1975
6.
An employee shall not be a member of or be otherwise associated with any political party or any organisation which takes part in politics, nor shall he take part in, subscribe in aid of, or assist in any other manner any political activities for election to a legislative body or to any local body without previous permission of the University authority and except in accordance with the following rule :An employee desiring to seek election to the Parliament or the Legislative Assembly or any local body shall be on compulsory leave without pay for one year from the date of his filing nomination and, if elected, till the end of the term of his office in the legislative or local body concerned.
