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State of Rajasthan - Section

Section 66 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

66. Demonstration and Strike

.- No employee shall-
(1)engage himself or participate in any demonstration which is prejudicial to the interest of the sovereignty and integrity of India, the security of the State, friendly relations with foreign states, public order decency or morality or which involves contempt of Court, defamation or incitement to an offence; or
(2)Resort to or in anyway abet any form of strike in connection with any matter pertaining to his service or the service of any other employee.