Section 9 in M.P. Panchayat Services (Conduct) Rules, 1998
9. Criticism of Government or Panchayat.
- No Panchayat Servant shall in any Television, Radio broadcast in any document published in his own name or anonymously, pseudonymously or in the name of any other person or in any communication to the press or in any public utterance make any statement or fact or opinion ;-(i)which has the effect of any adverse criticism of any current or recent policy or action of the Central Government or State Government or Panchayat:Provided that in the case of any Panchayat Servant included in any category of Panchayat Servant specified in the second proviso to sub-rule (2) of Rule 1 nothing contained in this clause shall apply to bona fide expression of views by him as an office-bearer of a employees' union of such Panchayat Servants for the purpose of safeguarding the conditions of service of such Panchayat Servants or for recurring an improvement thereof;(ii)which is capable of embrassing the relations between the State Government and Central Government or Panchayat or any State Government;(iii)which is capable of embrassing the relations between the Central Government and the Government of any Foreign States :Provided that nothing in this rule shall apply to any statements made or views expressed by a Panchayat Servant in his official capacity or in the due performance of the duties assigned to him.
