Section 16 in The Chennai Corporation Servants Conduct Rules, 1968
16. Membership of Service Associations.
(1)No Corporation servant shall be a member, representative or officer of any association representing, or purporting to represent, Corporation servants or any class of Corporation servants, unless such association satisfies the following conditions, namely:-(a)Membership of the association shall be confirmed to a distinct class of Corporation servants and shall be open to all Corporation servants of that class.(b)The association shall not be in any way connected with, or affiliated to,-(i)any association which does not; or(ii)any federation or associations which do not, satisfy condition (a);(c)The association shall not be in any way connected with any political party or organisations, or engage in any political activity;(d)The association shall not-(i)issue or maintain any periodical publication except in accordance with any general or special order of the Government;(ii)except with the previous sanction of the Government, 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 electors, or the selection of a candidate for such election;(iv)maintain or contribute towards the maintenance of any member of a legislative body, whether in India or elsewhere, or of any member of a local authority or body; or(v)pay, on contribute towards the expenses of any trade union which has constituted a fund under section 16 of the Indian Trade Unions Act, 1926 (Central Act XVI of 1926):Provided that the Government may, for reasons to be recorded in writing by general or special order, dispense with conditions (a) and (b) in the case of any Association.(2)No Corporation servant shall join or continue to be a member of any service association of Corporation servants-(a)which has not, within a period of six months from its formation, obtained the recognition of the Government; or(b)recognition in respect of which has been refused or withdrawn by the Government:Provided that the Corporation servant may join or continue to be a member of any service association of Corporation servants, if such association is a branch of, or affiliated to, any service association of Corporation servants which has obtained the recognition of the Government or in respect of which recognition has not been refused or withdrawn by the Government.
