Section 11 in Gujarat Civil Services (Conduct) Rules, 1971
11. Evidence before a 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 any 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 criticise the policy or any action of any Government of India :Provided that Government may waive this condition in any particular case.(3)Nothing in this rule shall apply to -(a)evidence given at an enquiry before an authority appointed by the Government, by Parliament or by a State Legislature, or(b)evidence given in any judicial inquiry, or(c)evidence given at any departmental enquiry ordered by Government or authorities subordinate to the Government.
