Section 12 in National Housing Bank Employees (Conduct) Regulations, 1994
12. Prohibition against participation in politics and standing for elections.
- No employee shall take part in politics or in any political demonstration, or stand for election as member of a Municipal Council, District Board or any other Local Body or any Legislative Body :Provided that an employee shall not be deemed to have contravened the provisions of this regulating by reason only that he assists 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;Explanation. - The display by an employee on his personal vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-regulation.
