Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 616 in The General Rules (Civil), 1957

616. Government servants prohibited from participation in political movement.

- The following instructions issued by the Government regarding the attitude to be maintained by officers in the service of Government towards political or quasi-political movements shall be observed-
(i)As a general rule, no officer of Government should take part in any political movement or attend a political meeting, except when it is necessary for him to do so in the legitimate discharge of his official duties.
(ii)No officer of Government may take part in the proceedings of a political meeting or in organizing or promoting a political meeting or agitation.
(iii)If in any case an officer is in doubt whether any action which he proposes to take would contravene the terms of this order the matter shall be referred to the head of the department or district, and, if necessary to the Government of Uttar Pradesh.