Section 24 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
24. Strikes.
- No panchayat employee shall engage himself in strike or in incitements thereto in similar activities.Explanation. - For the purpose of this rule, the expression "similar activities" shall be deemed to include the absence from work or neglect of duties without permission and with the object of compelling something to be done by his superior officers or the panchayat or any demonstrative fast usually called "hunger strike" for similar purposes.
