(1)No member of the Assam Fire Service Force under this Act shall, without the previous sanction in writing of the State Government or of the prescribed authority-(a)be a member of, or be associated in any way with any trade union, labour unions, political association or with any class of trade unions;(b)be a member of, or associated in any way with any society, institution, association or organisation not recognised as part of the Force or is not of a purely social, recreational and/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 of a purely literary, artistic or scientific character or is of a prescribed nature.Explanation. - (1) If any question arises as to whether any society institution, association or organisation is of a purely social, recreational or religious nature under clause (b) of this sub-section the decision of the State Government or prescribed authority shall be final.
