Section 41 in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
41. Prohibition against joining certain associations and strikes.
- No employee shall-(a)become be a member or office-bearer of, or be otherwise directly or indirectly associated with, any trade union; or(b)resort to, or in any way abet, any form of strike or participate in any violent, unseemly or indecent demonstration.
