Section 10(3) in M.P. Panchayat Services (Conduct) Rules, 1998
(3)Nothing in this rule shall apply to,-(a)evidence given at any enquiry before an authority appointed by the Government, Parliament or State Legislature or Panchayat; or(b)evidence given in any Judicial enquiry; or(c)evidence given at any departmental enquiry by the competent authority of Panchayat.
