Section 6 in Gujarat Civil Services (Conduct) Rules, 1971
6. Demonstrations and strikes.
- No Government servant shall -(i)engage himself, or participate in any demonstration which is prejudicial to the interest or the soverignty and integrity of India, the security of the State, friendly relations with foreign States, Public Order, decency or mortality or which involves contempt of court, defamation or incitement to an offecne, or(ii)resort to or in any way abet any form of strike.[] [The[ ]Portion deleted vide G.N. GAD No. GS-68-CDR-1281-152-G, dated 17/8/83.][Explanation. [Inserted vide G.N., G.A.D. No. GS-68-CDR-1281.252-G, dated 17-8-83.] - For the purpose of this rule, the expression "strike" means the cessation of work by Government servant in combination or a concerted refusal or refusal under a common understanding of any number of Government servants and includes -(i)refusal to work overtime where such work is necessary.(ii)any other conduct which is likely to result in, or results in, cessation or substantial retradation of Government work.]
