Correspondence sent by an officer of a local authority, or by any officer of the Government acting in a capacity connected with a local authority, such as the President or Secretary of a Local Fund Committee, shall not be deemed official correspondence within the meaning of these rules and may not be super-scribed as "On Indian Government Service". But nothing in this rule shall be held to prevent the transmission "On India Government Service" of correspondence sent by an officer of the Government acting as such although the correspondence may relate to the affairs of a local authority.Illustration. - The Commissioner of a Division, writing in that capacity to the Secretary of a Local Fund Committee concerning its affairs, may superscribe the letter " On Indian Government Service".
