Section 14 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
14. Evidence before committee or any other authority.
(1)Save as provided in sub-rule (3), no panchayat employee shall, except with the previous sanction of the panchayat, give evidence in connection with any enquiry conducted by any person, committee or authority.(2)Where any sanction has been accorded under sub-rule (1), no panchayat employee giving such evidence shall criticize the policy or any action of the Central Government or of a State Government or any local body institutions.(3)Nothing contained in this rule shall apply to evidence given in any judicial enquiry or evidence given at any department enquiry.
