Section 18 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
18. Membership of Service association.
- No panchayat employee shall be a member, representative or office bearer of any association representing or purporting to represent panchayat employees unless such association satisfies the following conditions, namely: -(a)Membership of the association shall be confined to a distinct class of panchayat employees and shall be open to all panchayat employees of that class;(b)The association shall not, in any way, be connected with any political party or organisation or engage in any political activity;(c)The association shall not, in any way, be connected with, or affiliated to -(i)any association which does not; or(ii)any federation of association, which do not satisfy conditions (a) and (b).(d)The association shall, -(i)issue or maintain any periodical, except in accordance with any general or special order of Government;(ii)except with the previous sanction of the panchayat, publish any representation on behalf of its members whether in the press or otherwise;(iii)in respect of any election to a legislative body whether in India or elsewhere, or to a local authority or body, -(a)pay or contribute towards any expenses incurred in connection with his candidature by a candidate for such election;(b)By any means support the candidature of any person for such election; or(c)Undertake or assist in the registration of election or the selection of a candidate for such election;(iv)maintain or contribute towards the maintenance of any member of legislative body whether in India or elsewhere or any member of a local authority or body;(v)pay, or contribute towards the expenses of any trade union which has constituted a fund under section 16 of the Indian Trade Union Act, 1926 (Central Act 16 of 1926).
