Section 23 in Life Insurance Corporation of India (Staff) Regulations, 1960
23. Evidence before Committee or any other Authority.
(1)Save as provided in sub-regulation (3) below, no employee shall, except with the previous sanction of the competent authority, give evidence in connection with any inquiry conducted by any person, committee or authority.(2)Where any sanction has been accorded under sub-regulation (1) no employee giving such evidence shall criticise the policy or any action of the Corporation or of the Government.(3)Nothing in this regulation shall apply to(a)evidence given at an inquiry before an authority appointed by the Government, by Parliament or by a State Legislature or Corporation: or(b)evidence given in any judicial inquiry; or(c)evidence given at any departmental inquiry ordered by the Corporation or by any authority subordinate to it or by the Government.
