Section 360 in Rajasthan Panchayati Raj Rules, 1996
360. Conditions to be followed by recognised Association.
- Recognised Association shall be bound by the following conditions-(1)Recognised Association shall not send any delegation for individual cases but raise only common interests of members.(2)It will not support matter concerning any one employee.(3)It will not keep pay political fund, nor it shall propagate idea of any political party.(4)Submit list of office bearers and Audit Report of accounts before first July every year.(5)All representations shall be addressed to Secretary or Head of the Department only.(6)Any amendment in Rules/Bye-laws shall not be done without prior approval of the State Government.(7)Membership of any other Sangh/Maha Sangh shall also be taken only after prior approval of the State Government.(8)No member of Association shall indulge in any activity which is punishable under C.C.A. Rules, 1958.(9)It shall not correspond with any foreign agency.(10)None of its office bearers shall use disrespectful or improper language with the Government Officials.(11)It will not participate in any election for Parliament, Assembly or Local bodies by :(a)contributing to election expenditure(b)supporting such contesting candidate(c)assisting in election of any candidate,(12)It shall not be associated with any political organisation engaged in any political movement.(13)It shall not be associated with or registered as business union.
