Section 20 in Gujarat Civil Services (Conduct) Rules, 1971
20. Vindication of acts and character of Government Servant.
(1)Government, have resources to any court or to the press for the vindication of his public acts or character from defamatory attacks. In granting sanction to take recourse to a court, Government shall in each case decide whether it will itself bear the cost of proceedings or whether the Government servant shall institute the proceedings at his own expenses, and if so, whether in the event of a decision in his favour Government shall reimburse him to the extent of the whole or any part of the cost incurred by him in excess of the costs, compensation or damage, if any, awarded by the court.(2)Nothing in this rule shall be deemed to prohibit a Government servant from vindicating his private character or any act done by him in his private capacity and where any action for vindicating his private character or any act done by him in private capacity is taken, the Government servant shall submit a report to the prescribed authority regarding such action.
