Section 6 in The U.P. Government Servant's Conduct Rules, 1956
6. Connection with press or radio.
(1)No Government servant shall, except with the previous sanction of the Government, own wholly or in part, or conduct or participate in editing or managing of, any newspaper or other periodical publication.(2)No Government servant shall, except with the previous sanction of the Government or any other authority empowered by it in this behalf, or in the bona fide discharge of his duties, participate in a radio broadcast or contribute any article or write any letter, either anonymously or in his own name or in the name of any other person, to any newspaper or periodical:Provided that no such sanction shall be required if such broadcast or such contribution is of a purely literary, artistic or scientific character.
