Section 9 in The U.P. Government Servant's Conduct Rules, 1956
9. Unauthorised communication of information.
- No Government servant shall, except in accordance with any general or special order of the Government or in the performance in good faith of the duties assigned to him, communicate, directly or indirectly, any official document or information to any Government servant or any other person to whom he is not authorised to communicate such document or information.[Explanation. [Added by Notification No. 24/6/66-Apptt. (B), dated 29-10-1968.] - Quotation by a Government servant in his representation to his official superior, of or from the notes on any file shall amount to unauthorised communication of information within the meaning of this rule],
