Section 10 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
10. Demonstration and strikes.
- No employee shall(i)engage himself or participate in any demonstration, which is prejudicial to the interests of the Commission, or the sovereignty and integrity of the India, the security of the State, friendly relations with foreign States, public order, decency or morality, or which involves contempt of court, defamation or incitement to an offence, or(ii)resort to, or in any way abet any form of strike or coercion or physical duress in connection with any matter pertaining to his service or the service of any other employee.
