Section 16(1) in The Chennai Corporation Servants Conduct Rules, 1968
(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.
