Section 9A in The Orissa Government Servants' Conduct Rules, 1959
9A. [ [Added vide Notification No. 18446-Gen./7.11.1974.]
No Government servant shall, without the approval of Government, be or continue to be an office-bearer of a service association of Government servants of a particular category, if he does not belong to that category and he has no common interest in matters of that association.]
