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State of Uttar Pradesh - Section

Section 96 in U.P. Zila Panchayats Service Rules, 1970

96. Taking part in politics.

(1)No servant shall be member of, or be otherwise associated with any political party or any organization, which takes part in politics, nor shall he take part in, subscribe in aid of, or assist in any other manner, any movement or organisation which is, or which tends directly or indirectly to be, subversive of the Central or a State Government or in the interest of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.],
(2)It shall be the duty of every servant to endeavour to prevent any member of his family from taking part in, subscribing in aid of or assisting in any other manner, any movement or activity which is, or tends directly or indirectly to be subversive of the Central or a State Government or the interest of the [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.]; and where such a servant fails to prevent a member of his family from taking part in or subscribing in aid of or assisting in any other manner, any such movement or activity, he shall make a report to that effect to the Mukhya Adhikari.
(3)If any question arises whether any movement, organization or activity falls within the scope of this rule, the decision of the State Government thereon shall be final.