Section 9 in Dr. M.G.R. Medical University, Tamil Nadu, Employees Conduct Statutes
9. Connection with press or radio or television.
(a)No employee shall, except with the previous sanction of the University, own wholly or in part, conduct or participate in the editing or management of any newspaper or other periodical publication;(b)No employee shall, except with the previous sanction of the University or except in bona fide discharge of his audits;(i)publish a book himself or through a publisher or contribute on an article to a book or compilation of articles; or(ii)participate in a radio or television broadcast or contribute an article or write a letter to the newspaper or periodical either in his own name or anonymously or pseudonymously or in the name of any other person except when such publication or radio or television broadcast or contribution or publication or public utterance shall not have the effect of an adverse criticism of any current or recent policy or action of the University or which is capable of embarrassing the relationship between the University and the Government or other agencies.The provision will not apply to any statement made or views expressed by him in his official capacity in due performance of duties assigned to him;(c)An employee of the University except in accordance with any general or special order of the University or in the performance in good faith of the duties assigned to him, shall not communicate directly or indirectly any official document or information to any employee or to any other person to whom he is not authorized to communicate such document or information;(d)An employee of the University shall not except with the sanction of the University give evidence in connection with any enquiry conducted by any person, committee or authority other than the Courts and Police.
