Section 11 in The M.P. Civil Services (Conduct) Rules, 1965
11. Evidence before committee or any other authority.
(1)Save as provided in sub-rule (3), no Government servant shall except with the previous sanction of the Government, give evidence in connection with an enquiry conducted by any person, committee or authority.(2)Where any sanction has been accorded under sub-rule (1), no Government servant giving such evidence shall criticize the policy or any action of the Central Government or of a State Government.(3)Nothing in this rule shall apply to :-(a)evidence given at an enquiry before an authority appointed by the Government, Parliament or State Legislature; or(b)evidence given in any judicial enquiry; or(c)evidence given at any departmental enquiry ordered by authorities subordinate to the Government.
