(1)No member of the Fire Service 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 union, labour union, political association or with any class of trade union, labour union or political association;(b)be a member of, or be associated in any way with any social institution, association, or organization that is not recognized as a part of the Fire Service Or is not a purely of a social, technical, recreational or religious nature; or(c)communicate with the press or publish or cause to be published any book, letter or other document except where such communication or publication is in the bonafide discharge of his duties or is of a purely literary, artistic or scientific character.Explanation. - (1) If any question arises as to whether any society, institution, association, organization is of a purely social, technical, recreational or religious nature under clause (b) of this sub-section, the decision of the Government thereon shall be final.
