Section 32 in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
32. Prohibition against Joining certain Associations, Strikes, etc.
(1)No officer, who is not a workman within the meaning of the Industrial Disputes Act, 1947 shall, -(a)become or continue to be a member or office bearer of, or be otherwise directly or indirectly associated with any trade union of the employees of the Bank who are workmen within the meaning of the Act, or a federation of such trade unions;(b)resort to or in any way abet, any form of strike or participate in any violent, unseemly or indecent demonstration in connection with any matter pertaining to his conditions of service or the conditions of service of any other employees of the Bank.(2)In relation to an employee who officiates in a grade or post, which is not a grade or post of a workmen, this regulation shall also apply so long as such employee officiates in such higher grade or post.(3)No employee shall join or continue to be a member of an association, the objects or activities of which are prejudicial to the interest of sovereignty and integrity of India, the security of the state, friendly relations with foreign States, public order, defamation or incitement to offense.
