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State of Odisha - Section

Section 241 in Orissa Municipal Rules, 1953

241.

Any teacher in any school receiving grant-in-aid from a Council who takes part in Political propaganda or, is convicted of a political offence, shall be disqualified for continuance of his employment.Explanation. - The expression 'political propaganda' includes any activities tending directly or indirectly to excite disaffection against or to embarrass the Government as by law established or to promote feeling of hatred or enmity between different classes of the subjects of the Indian Union or to disturb public peace.