Section 16(1)(d) in The Chennai Corporation Servants Conduct Rules, 1968

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

(d)The association shall not-

(i)issue or maintain any periodical publication except in accordance with any general or special order of the Government;

(ii)except with the previous sanction of the Government, publish any representation on behalf of its members, whether in the press or otherwise;

(iii)in respect of any election to a legislative body, whether in India or elsewhere, or to a local authority or body -

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