Section 10 in Jammu and Kashmir Governors Special Security Force Act, 2018
10. Restrictions respecting right to form associations, freedom of speech, etc.
(1)No member of the Force shall, without the previous sanction in writing of the Government or of the prescribed authority :-(a)be a member of or be associated in any way with, any trade union, labour union or political association or with any class of trade unions, labour unions or political associations ; or(b)be a member of , or be associated in any way with any society, institution, association or organization that is not of a purely social, recreational or religious nature ; or(c)communicate with the press or publish or cause to be published any book, letter or other document, except where such communication or publication is in the bona fide discharge of his duties or is of a purely literary, artistic or scientific character or is of a prescribed nature.Explanation : - If any question arises as to whether any society, institution, association or organization is of purely social, recreational or religious nature under clause (b) or whether any book, letter or document is a communication or publication in the bona fide discharge of his duties or is of a purely literary, artistic or scientific character or is of a prescribed nature under clause (c), the decision of the Government thereon shall be final.(2)No member of the Force shall participate in or address any meeting or take part in any demonstration organized by any body of persons for any political purpose or for such other purposes as may be prescribed.
