Section 11 in The Orissa Government Servants' Conduct Rules, 1959
11. Unauthorised communication of information.
- No Government servant shall, except in accordance with any general or special order of the Government or in the performance, in good faith, of the duties assigned to him, communicate directly or indirectly any official document or information to any Government servant or any other person to whom he is not authorised to communicate such document or information.
