Section 12(1) in The Chennai Corporation Servants Conduct Rules, 1968
(1)No Corporation servant shall, in any radio broadcast or in any document published, anonymously or in his own name 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 criticism on any current or recent policy or action of the Corporation Council, the State Government or the Central Government;(ii)which is capable of embarrassing the relations between the Corporation Council and the Government of any State or Central Government;(iii)which is capable of embarrassing the relations between the Central Government and the Government of any foreign State :Provided that nothing in this rule shall apply to any statement made or views expressed by a Corporation servant in his official capacity or in the due performance of the duties assigned to him.
