Section 8 in The Orissa Government Servants' Conduct Rules, 1959
8. Strike etc.
(1)No Government servant shall with a view to ventilating his grievance whether such grievance is individual or general in character or for any other reason take to any strike (including hunger strike) from work whether such strike is partial or complete.Explanation - "Strike" means a cessation of work by a person or a body of persons employed in any office acting singly or in combination, or a concerted refusal, under a common understanding of any number of persons who are or have been so employed to continue to work or accept employment.(2)[ No Government servant shall join any procession, demonstration or any other form of agitation which is likely to cause a breach of public tranquillity.] [Substituted vide Notification No. 17124/8.12.1962.](3)No Government servant shall join the public to ventilate his grievances even such grievances are common with public in a manner which is likely to cause a breach of public tranquillity.
