Section 25(1) in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
(1)No employee shall, except with the previous sanction of the prescribed authority, 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 :Provided that if no such sanction is received by the employee within a period of three months from the date of receipt of his request by the Commission, he shall be free to assume that the permission as sought for has been granted to him.
