Section 16(1) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(1)No panchayat employee shall be a member of, or be otherwise associated with, any organization -(a)which promotes or attempts to promote on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatever, disharmony of feeling of enmity, hatred or ill will between different religious, racial, language or regional groups or castes or communities; or(b)whose activities are prejudicial to the maintenance of harmony between different religious, racial, language or regional groups or castes or communities and which disturbs or is likely to disturb the public tranquillity; or(c)which organizes any exercise, movement, drill or other similar activity intending that the participants in such activity shall use criminal force or violence or knowing it to be likely that the participants in such activity will use or be trained to use criminal force or violence against any religious, racial, language or regional group or caste or community and such activity for any reason whatsoever causes or is likely to cause or is likely to cause fear or alarm or a feeling of insecurity amongst members of such religious, racial, language or regional group or caste or community.
