19. Unauthorised organisation .-No person subject to the Act shall, without the express sanction of the Central Government,-
(i)take official cognizance of, or assist or take any active part in any society, institution or organisation, not recognised as part of the Armed Forces of the Union; unless it be of a recreational or religious nature in which case prior sanction of the superior officer shall be obtained;(ii)be a member of, or be associated in any way with, any trade union or labour union, or any class of trade or labour unions.
