Section 17(1) in Haryana State Industrial Security Force Act, 2003
(1)No member of the Force, shall be a member of, or be associated in any way with any trade union, labour union, political party, except of a purely social, recreational and religious nature.Explanation :- If any question arises as to whether any society, institution, association or organisation is of purely social, recreational or religious nature, the decision of the Government shall be final.
