CENTRAL CIVIL SERVICES (REGULATIONS OF SERVICE ASSOCIATIONS) RULES, 1993
PREAMBLE
In exercise of the powers conferred by the proviso to Article 309 and Clause (5) of Article 148 of the Constitution and after consultation with the Comptroller and Auditor-General in relation to person serving in the Indian Audit and Accounts Department and in supersession of the Central Civil Services (Regulation of Service Associations) Rules, 1959 except as respects things done or omitted to be done before such supersession, the President hereby makes following rules namely :
Rule 1 - Short title and commencement
(1) These rules may be called the Central Civil Services (Regulation of Service Association) Rules, 1993.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Definitions
In these rules, unless the context otherwise requires.
(a) 'Government' means the Central Government'.
(b) 'Government Servant' means any person to when the Central Civil Services (Conduct) Rules, 1964 apply.
Rule 3 - Application
These rules shall apply to Service Associations of all Government servants including civilian Government servant in the Defence Services but shall not apply to industrial employee of the Ministry of Railways and workers employed in Defence Installations of Ministry of Defence for whom separate Rules of Recognition exist.
Rule 4 - Service Associations already recognised
A Service Association or a Federation which has been recognised by the Government before the commencement of these rules of which the recognition is subsisting at such commencement, shall continue be so recognised for a period of one year from such commencement or till the date on which the recognition is withdrawn, whichever is earlier.
Rule 5 - Conditions for recognition of Service Associations
A Service Association which fulfils the following conditions may be recognised by the Government, namely :
(a) An application for recognition of Service Association has been made to the Government containing Memorandum of association, Constitution. Bye-laws of the Association. Names of Office-Bearers total membership and any other information as may be required by the Government;
(b) The Service Association has been formed primarily with the object of promoting the common service interest of its members;
(c) Membership of the Service Association has been restricted to a district category of Government servants having common interest, all such Government servants being eligible for membership of the Service Association;
(d) (i) The Association represents minimum 35 per cent of total number of a category of employees provided that where there is only one Association which commands more than 35 per cent membership, another Association with second highest membership, although less than 35 per cent may be recognised if it commands at least 15 per cent membership;
(ii) The member ship of the Government servant shall be automatically discontinued of his ceasing to belong to such category;
(e) Government employees who are in service shall be members or office-bearers of the Service Association;
(f) the Service Association shall not be formed to represent the interests, or on the basis, of any caste, tribe or religious denomination or of any group within or section of such caste tribe or religious denomination.
(g) the Executive of the Service Association has been appointed from amongst the members only; and
(h) the funds of the Service Association consist exclusively of subscriptions from members and grants, if any, made by the Government and are applied only for the furtherance of the objects of the Service Association.
Rule 6 - Conditions subject to which recognition is continued
Every Service Association recognised under these Rules shall comply with the following conditions, namely :
(a) the Service Association shall not send any representation or deputation except in connection with a matter which is of common interest to members of the Service Association;
(b) the Service Association shall not espouse or support the cause of the individual Government Servants relating to service mailers;
(c) the Service Association shall not maintain any political fund or lend itself to the propagation of the views of any political party or a member of such party;
(d) all representations by the Service Association shall be submitted through proper channel and shall be addressed to the Secretary to the Government Head of the Organisation or Head of the Department or Office;
(e) a list of members and office-bearers and up-to-date copy of the rules and audited statement of accounts of the Service Association shall be furnished to the Government annually through proper channel after the general annual meeting so as to such the Government before the 1st day of July each year;
(f) the Service Association shall abide by the comply with all the provisions of its constitution bye-laws; (g) any amendment in the constitution by-laws of the Service Associations, after its recognition under these rules, shall be made only with the prior approval of the Government;
(h) the Service Association shall not start or publish any periodical, magazine or bulletin without the previous approval of the Government;
(i) the Service Association shall cease to publish any periodical, magazine or bulletin, it directed by the Government to do so, on the ground that the publication thereof is prejudicial to the interest of the Central Government, the Government of any State or any Government authority or to good relations between Government servants and the Government or any Government authority, or to good relations between Government servants and the Government or any Government authority or to good relations between the Government of India and Government of a foreign State;
(j) the Service Association shall not address any communication to, or enter into such correspondence with a foreign authority except through the Government which have the right to withhold it;
(k) the Service Association shall not do any act or assist in the doing of any act which, if done by a Government servant, would contravene any of the provisions of the Central Civil Services (Conduct) Rules, 1964; and
(l) Communication addressed by the Service Association or by any office-bearer on its behalf to the Government or a Government authority shall not contain any disrespectful or improper language.
Rule 7 - Verification of Membership
(1) The verification of membership for the purpose of recognition of a Service Association shall be done by the Check-Off System in pay-rolls at such intervals and in such manner as the Government may be order prescribe. (2) The Government may at any time order a special verification of membership if it is of the opinion, after an enquiry, that the Service Association does not have the member required under Sub-clause (i) of Clause (d) of Rule 5.
Rule 8 - Withdrawal of Recognition
If, in the opinion of the Government, a Service Association recognised under these rules has failed to comply with any of the conditions set out in Rule 5 or Rule 6, Rule 7 the Government may after giving an opportunity to the Service Association to present its case, withdrawal recognition accorded to such Association.
Rule 9 - Relaxation
The Government may dispense with or relax the requirements of any of these rules to such extent and subject to such conditions as it may deem fit in regard to any Service Association.
Rule 10 - Interpretation
If any question arises as to the interpretation of any of the provisions of these rules or if there is any dispute relating to fulfilment of conditions for recognition it shall be referred to the Government, whose decision thereon shall be final.
