Section 15(1) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(1)No panchayat employee shall be a member of, or otherwise associated with any political party or any organization in respect of which there is reason to believe that the organization has a political aspect, nor shall he take part in, subscribe in aid of, or assist in any political aspect, nor shall he take part in, subscribe in aid of, or assist in any political movement or activities. He shall also not only maintain political neutrality, but shall also appear to do so. He shall also avoid giving room for any suspicion that he is favouring any political party or any candidate in elections.
