Section 24 in Gujarat Civil Services (Conduct) Rules, 1971
24. Membership of or Association with communal Institution.
- No Government servant shall participate in activities of or be associated with any institution whose membership is confined to the members of a particular community or class of communities notwithstanding the fact that the activities of the institution are of a social or an educational nature. But with the prior permission of Government, Government servants may be allowed to participate in the activities of institutions having religious or moral objects.Explanation. - In case of doubt, whether the membership of an Institution comes within the scope of this rule, the decision of Government shall be final.
