Section 18 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
18. Evidence before any Committee, Commission or other Authority:
(1)No Government employee shall give evidence in connection with any inquiry conducted by any Committee, Commission or other Authority-(a)in India, except with the previous permission of Government;(b)outside India, except with the previous sanction of the Central Government.(2)Where any sanction is accorded under sub-rule (1), no Government employee giving such evidence shall criticise the policy of the Central Government or of a State Government.,(3)Nothing in sub-rule (1) shall apply to-(a)evidence given before a statutory committee, commission or other authority which has power to compel attendance and the giving of answers;(b)evidence given in judicial inquiries;(c)evidence given at any departmental inquiry ordered by Government or any authority subordinate to them.
