Section 17(1) in The Andhra Pradesh Special Protection Force Act, 1991
(1)No member of the Force, shall, without the previous sanction in writing of the Government or of the prescribed authority,—(a)be a member of, or be associated in any way with, any trade union, labour union, political party or with any class of trade unions, labour unions or political parties; or(b)be a member of, or be associated in any way with, any other society, institution, association or organisation that is not recognised as part of the Force or is not of a purely social, recreational or religious nature; or;Explanation:—If any question arises as to whether any society, institution, association or organisation is of purely social, recreational or religious nature under clause (b) of the this sub-section, the decision of the Government thereon shall be final.
