Section 10 in Bihar Government Servant's Conduct Rules, 1976
10. Criticism of Government.
- No Government servant shall in any radio broadcast or in any document published anonymously, pseudonymously or in his own name, or in the name of any other person or in any communication to the press, or in any public utterance, make any statement of fact or opinion-(i)which has the effect of an adverse criticism of current or recent policy or action of the Government of India or the Government of any State; or(ii)which is capable of embarrassing the relations between the Government of India and the Government of any State; or(iii)which is capable of embarrassing the relations between the Government of India and the Government of any Foreign State :Provided that nothing in this Rule shall apply to any statements made or views expressed by a Government servant in his official capacity or in the due performance of the duties assigned to him.
