Section 4 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
4. Strikes:
- No Government employee shall participate in any strike or similar activities or incitement thereto.Explanation : - The expression "similar activities" shall be deemed to include(i)absence from duty or work without permission;(ii)neglect of duty with the object of compelling any superior officer or Government to take or omit to take any official action;(iii)any demonstrative fast, like "hunger strike" with the object mentioned in item (ii); or(iv)concerted or organised refusal on the part of Government employees to receive their pay.
