Section 3(1)(b) in The Intelligence Organisations (Restriction of Rights) Act, 1985
(b)be a member of, or be associated in any way with, or raise funds for, or hold office in, or function in any other manner for, any other society, institution, association or organisation that is not recognised by the Central Government as part of the Intelligence Organisation of which he is a member or is not of a purely social, recreational or religious nature; or