Section 11 in National Housing Bank Employees (Conduct) Regulations, 1994
11. Prohibition against joining certain Associations and strikes, etc.
(1)No employee, who is not a 'workmen' within the meaning of the Industrial Disputes Act, 1947, shall(i)become or continue to be a member or office-bearer of, or be otherwise directly or indirectly associated with any trade union of employees of the National Housing Bank who are 'workmen' within the meaning of that Act, or a federation of such trade unions;(ii)resort to, or in any way abet, any form of strike or participate in any violent, unseemly or indecent demonstration in connection with any matter pertaining to his conditions of service or the conditions of service of any other employee of the National Housing Bank.(2)In relation to an employee who officiates in a higher grade or post which is not a grade or post of a 'workman' as aforesaid, this regulation shall apply for so long as such employee officiates in such higher grade or post.
