Section 19 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
19. Taking part in politics and elections:
- [(1) No Government Employee shall be a member of, or be otherwise associated with any political party or any organisation in respect of which there is slightest reason to think that the organisation has a political aspect and takes part in politics, nor shall he participate in, subscribe in aid of, or assist in any other manner, any political movement or activity.] [Substituted by G.O.Ms.No. 77, (GAD) (Service-C), Dated 8-2-1990](2)It shall be the duty of every Government employee to endeavour to prevent any member of his family from taking part in, subscribing in aid of, or assisting in any manner, any movement or activity which is, or tends directly or indirectly to be, subversive of the Central Government or of a State Government, being prejudicial to national security; and where a Government employee is unable to prevent a member of his family from taking part in, or subscribing in aid of, or assisting in any other manner, any such movement or activity, he shall make a report to that effect to Government.(3)Nothing in sub-rule (2) shall apply in respect of any member of the family of Government employee standing for an election to Parliament or any House of a State Legislature or local authority or body or canvassing for other candidates in any such election.(4)If any question arises as to whether any movement or activity falls within the scope of this rule, the decision of Government thereon shall be final.(5)No Government employee shall canvass or otherwise interfere or use his influence, in connection with, or take part in, an election to Parliament or any House of a State Legislative or any local authority or body :Provided that(i)a Government employee qualified to vote at such election may cast his vote but, where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;(ii)a Government employee shall not be deemed to have contravened the provisions of this rule by reason only that he has assisted in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force.(6)The display by a Government employee on his person, vehicle, residence or any of his property, of any election symbol shall amount to using his influence in connection with an election within the meaning of sub-rule (5).(7)The provisions of sub-rules (5) and (6) shall not apply to a Government employee required or permitted by or under any law or order of Government to be a candidate at an election to a local authority or body.
