Section 7 in West Bengal Municipal (Employees' Service) Rules, 2010
7. Resorting to strike
. (1) If any employee resorts to, or in any way abets any form of strike in violation of the provision in the 83 for any period in connection with any matter pertaining to his service or the service of any other employee, he shall, in addition to being liable to such disciplinary action as may ne taken against him in that connection in accordance with the provisions of these rules, be deemed to be absent without leave during such period and shall not be entitled to draw any pay or allowances for that period.(2)The authority empowered to grant leave may either commute retrospectively such period of absence without leave into extra-ordinary leave or may treat such period of absence without leave as amounting to a break in service entailing forfeiture of his previous service, and may pass orders accordingly :Provided that before issue of any order under this sub-rule Me authority empowered to grant leave shall offer the concerned employee an opportunity of hearing.
