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State of Uttar Pradesh - Section

Section 5A in The U.P. Government Servant's Conduct Rules, 1956

5A. [ Demonstration and strikes. [Rules 5-A and 5-B Substituted by Notification No. 6458/II-B-152-57, dated 11-5-1964.]

- No Government servant shall-
(1)engage himself or participate in any demonstration which is prejudicial to the interest of the sovereignty and integrity of India, the security of the State, Friendly relations with foreign Stales, Public order, decency or morality, or which involves contempt of court, defamation or incitement to an offence, or
(2)resort to, or in any way abet, any form of strike in connection with any matter pertaining to his service or the service of any other Government servant.