Section 7(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(2)No Court employee shall, except with the previous permission of the Registrar General or in the bona fide discharge of his duties, participate in a radio broadcast, T.V. Broadcast or contribute any article or write any letter, either anonymously or in his/her own name or in the name of any other person, to any newspaper or periodical;Provided that no such permission shall be required if such broadcast or such letter is of a purely literary, artistic, scientific, educational or cultural character.
