Section 3(1) in The West Bengal Fire Services (Maintenance of Discipline) Act, 1974
(1)No member of the fire brigade shall without the express sanction of the State Government or of the authority prescribed in this behalf -(a)be a member of, or be associated in any way with, any trade union, labour union, political association, or with any class of trade unions, labour unions or political associations; or(b)be a member of, or be associated in any way with, any other society, institution, association or organisation that is not recognised as part of the fire brigade of which he is a member or is not of a purely social, recreational or religious nature; or(c)communicate with the press or publish or cause to be published any book, letter or other document except where such communication or publication is in bona fide discharge of his duties or is of a purely literary, artistic or scientific character or is of such nature as may be prescribed.Explanation. - If any question arises as to whether any society, institution, association or organisation is of a purely social, recreational or religious nature under clause (b), the decision of the State Government thereon shall be final.
