Section 23 in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
23. Criticism of the Executive Committee.
(1)The Syiem, the Deputy Syiem, the Basan, the Myntri, the Lyngdoh, the Syiem Raid, Lyngdoh Raid, Longsan or Rangbah Shnong shall not in any manner make radio or television broadcast, or publish any document, or make any statement or public utterances, or any communication to the press(i)which has the effect of an adverse criticism of the Central or State Government or the Executive Committee or(ii)which is likely to embarrass the relations between the Central Government and the District Council or the Central Government and any State Government or the State Government and the District Council.(2)Subject to the provisions of sub-section (1) above, nothing in this section shall apply to any statements made or views expressed to the Executive Committee in confidence by the Syiem, the Deputy Syiem, the Basan, the Myntri, the Lyngdoh, the Syiem Raid, the Lyngdoh Raid, Longsan or Rangbah Shnong in their official capacity or in the due performance of their duties.
