Section 22 in Bihar Judicial Officer's Conduct Rules, 2017
22. Vindication of acts and character of Judicial Officer.
- No Judicial Officer shall except with previous sanction of the High Court have recourse to any court or to the press for vindication of any official act which has been subject matter of adverse criticism or an attack to defamatory character.Explanation. - Nothing in this rule shall be deemed to prohibit a Judicial Officer from vindicating his private character or any act done by him in his private capacity, provided that he shall submit a report to the High Court regarding such action.
