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State of Uttar Pradesh - Section

Section 99 in U.P. Zila Panchayats Service Rules, 1970

99. Association with societies.

- Except as provided in Rule 98, a servant of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] shall not be prohibited from joining any society which, in the opinion of the State Government is not against the interests of public order or morality and which has not been declared to be unlawfull by the State Government but notice shall be taken of the conduct of any servant who takes part in advocating or organising a society which sets one class of community against another or in propagating the tenets of such society. All servants, whatever be their creed or religion, shall observe a strictly neutral and impartial attitude in matters affecting the public and shall not take part in societies of the character described above.