Section 7 in Dr. M.G.R. Medical University, Tamil Nadu, Employees Conduct Statutes
7. Joining of Associations.
- (i) No employee shall join or continue to be a member of an Association/Union which is not recognized by the University, the objector activities of which are prejudicial to the interests of the sovereignty and integrity of India, security of the state or to the interests of the University or to Public order or morality;(ii)No employee shall be a member/office bearer of an Association or Union of the University in respect of a category of staff to which he does not belong;(iii)No employee shall be a member or office bearer of an Association or Union of the University in which any person other than the employee of the University is an office bearer or member, as the case may be; and(iv)No employee shall, while seeking election to an office of an Association or Union of the University, employ outsiders who are not employees of the University for purposes of canvassing in such elections.
