Section 25 in Life Insurance Corporation of India (Staff) Regulations, 1960
25. Prohibition against participation in Politics and standing for Election.
- [(1) .........................] [Deleted in pursuance to the Supreme Court decision (AIR 1331 of 1975).](2)It shall be the duty of every employee to endeavour to prevent any member of his family from taking part in, subscribing in aid of or assist in any other manner any movement which tends directly or indirectly to be subversive of the Life Insurance Corporation or of the Government as by law established, and where an employee is unable to prevent a member of his family from taking part in, or subscribing in aid of, or assisting in any other manner, any such movement or activity, he shall make a report to that effect to the Corporation.Explanation: For purpose of the regulations in this chapter "members of the family" in relation to an employee include(i)the wife, child or step-child or such employee whether residing with him or not, and in relation to an employee who is a woman, the husband residing with her and dependent on her; and(ii)any other persons related, whether by blood or by marriage, to the employee or to such employee's wife or husband and wholly dependent on such Corporation employee;but does not include a wife or husband legally separated from the employee, or child or step-child who is no longer in any way dependent upon him or her or of whose custody the employee has been deprived by law;(3)If any question arises whether any movement or activity falls within the scope of this regulation the decision of the Corporation thereon shall be final [under these regulations.] [Notified in Gazette of India, Extraordinary, Part-II section 3 sub-section (i) dated 13.12.1993.](4)No employee shall [....] [Deleted in pursuance to the Supreme Court decision (AIR 1331 of 1975).] take part in an election to any legislature or local authority.Provided that(i)an employee qualified to vote at such election may exercise his right to vote but, where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;(ii)an employee shall not be deemed to have contravened the provisions of this regulation by reason only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force;(iii)[ .........] [Omitted vide notification dated 03.03.2008, Part II, Section 3(ii), (G.S.R. No. 160(E))]Explanation: The display by an employee on his personal vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-regulation.
