Section 414(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)be a member of, or be associated in any way with any other society, institution, association or organisation that is not recognised as part of the Armed Forces of the Union or is not of a purely social, recreational or religious nature.Explanation. - If any question arises as to whether any society, institution, association or organisation is of a purely social, recreational or religious nature the decision of the Central Government thereon shall be final.
