Section 8 in M.P. Panchayat Services (Conduct) Rules, 1998
8. Connection with Press, Television or Radio.
(1)No Panchayat Servant shall except with the previous sanction of the Panchayat or prescribed authority own wholly or in part or conduct or participate in the editing or management of any newspaper or other periodical publication.(2)No Panchayat Servant shall except with the previous sanction of the Panchayat or the prescribed authority or in the bona fide discharge of his duties, participate in a Television, Radio broadcast or contribute any article or write any letter either in his own name or anonymously, pseudonymously or in the name of any other person to any newspaper or periodical :Provided that no such sanction shall be required if such broadcast or such contribution is of a purely literary, artistic or scientific character.
