Section 26(2) in Life Insurance Corporation of India (Staff) Regulations, 1960
(2)No employee shall, except with the previous sanction of the [Chairman or any other authority empowered by him] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] 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 [occasional and is] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] of a purely literary, artistic or scientific character.Provided further that this regulation will not apply to any statement to the press made by office-bearers of a registered Trade Union of the employees in any matter which is of the nature of a trade dispute and does not contravene the provision of Regulation 22.
