Section 22 in The Orissa Government Servants' Conduct Rules, 1959
22. Vindication of acts and character of Government servants.
- No Government servant shall except with previous sanction of Government have recourse to any Court or to the Press for the vindication of any official act which has been the subject-matter of adverse criticism or an attack of defamatory character.Explanation - Nothing in this rule shall be deemed to prohibit a Government servant from vindicating his private character or any act done by him in his private capacity.
