Section 21 in The Chennai Corporation Servants Conduct Rules, 1968
21. Strikes.
- No Corporation servant shall engage himself in strike or in incitements thereto or in similar activities.Explanation. - For the purpose of this rule, the expression "similar activities" shall be deemed to include the absence from work or neglect of duties without permission and with the object of compelling something to be done by the Commissioner or the Government or any demonstrative fast usually called "Hunger strike" for similar purposes.
