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State of Madhya Pradesh - Section

Section 6 in The M.P. Civil Services (Conduct) Rules, 1965

6. Demonstration and strikes.

- No Government servant shall:-
(i)engage himself or participate in any demonstration which is prejudicial to the interests of the sovereignty and integrity of India, the security of the State, friendly relations with foreign States, public order, decency or morality, or which involves contempt of Court, defamation or incitement to an officer, or
(ii)resort to or in any way abet any form of strike in connection with any matter pertaining to his service or the service of any other Government servant.