Section 8 in Gauhati University Employees Conduct Rules, 1975
8.
An employee of the University shall not prosecute any course of study involving attendance at a school or a college for preparing himself for any examination, without prior permission from the University authority :Provided that he shall not undertake or shall discontinue his studies if so directed by the University authority :Provided further that permission granted for the purposes of joining or attending any educational institution shall be subject to the condition that the employee shall not seek election to or hold any elective office in Students' Union or other association of students except association formed for purely literary, academic or athletic purposes.
