Section 23 in The Assam Civil Services (Conduct) Rules, 1965
23. Taking part in politics and elections.
(1)No Government servant shall be a member of, or be otherwise associated with, any political party or any organisation which takes part in polities nor shall he take part in, subscribe in aid of, or assist in any other manner, any political movement or activity.(2)It shall be the duty of every Government servant to endeavour to prevent any member of his family from taking part in, subscribing in aid of, or assisting in any other manner any movement or activity which is, or tends directly or indirectly to be subversive of the Government as by law established and where a Government servant is unable to prevent a member of his family from taking part in, or subscribing in aid of, or assisting in any other manner any such movement or activity, he shall make a report to that effect to the Government.(3)If any question arises whether a party is a political party or whether any organisation takes part in politics or whether any movement or activity falls within the scope of sub-rule (2), the decision of the Government thereon shall be final.(4)No Government servant shall canvass or otherwise interfere with, or use influence in connection with or take part in, an election to any legislature or local authority:Provided that-(i)a Government servant qualified to vote at such election may exercise his right to vote but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted:(ii)a Government servant shall not be deemed to have contravened the provisions of this sub-rule by reason only that he assists in the conduct of an election in the due performance of duty imposed on him or under any law for the time being in force.Explanation. - The display by a Government servant on his person, vehicle or residence of any electrical symbol shall amount to using his influence in connection with an election within the meaning of this sub-rule.
