Section 13 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
13. Publication of books:
- No Government employee shall, without the previous permission of Government, publish any book, which is not purely of a literary, artistic or scientific character. While applying for permission to publish a book he shall submit to Government a manuscript copy thereof :Provided that an employee who publishes a book with or without the previous permission of Government shall not canvass for its sale in any manner and it shall also be open to Government to insist on the sale of the copyright in any such book.[14. Communication of Official Information: - Every Government servant shall, in performance of his duties in good faith, communicate to a member of public or any organization full and accurate information which can be disclosed under the Right to Information Act, 2005 (Central Act 22 of 2005).Explanation : Nothing in this rule shall be construed as permitting communication of classified information in an unauthorized manner or for improper gains to a Government servant or other] [Substituted by G.O.Ms.No. 114, G.A.D., Dated 16-3-2009].
