Section 12 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
12. Criticism of Commission or Government.
- No employee shall in any radio broadcast, telecast through any electronic media, or in any document published in his own name or anonymously, pseudonymous 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 critism of any current or recent policy or action of the Commission or Central Government or a State Government:Provided that, nothing contained in this clause shall apply to bona fide expression of views by an employee as an office-bearer of a trade union or association of employees for the purpose of safeguarding the conditions of service of such employees or for securing an improvement thereof, or(ii)which is capable of embarrassing the relations between the Commission and the Central Government or Government of any State or between the Central Government and the Government of any State, or(iii)which is capable of embarrassing the relations between the Central Government and the Government of any foreign State :Provided that nothing in this regulation shall apply to any statements made or views expressed by an employee in his official capacity or in the due performance of the duties assigned to him.
