Section 104 in U.P. Zila Panchayats Service Rules, 1970
104. Criticism of Government.
- No servant shall, in any radio broadcast or in any document published unanimously or in his own name, or in the name of any other person, or in any communication to the Press or in any public utterance, make any statement of fact or opinion-(i)which has the effect of any adverse criticism of any decision of his superior officers, or of any current or recent policy or action of the Central or a State Government or a local authority ; or(ii)which is capable of embarassing the relations between the Uttar Pradesh Government and the Central Government or the Government of any other State ; or(iii)which is capable of embarrassing the relations between the Central Government and the Government of any foreign State :Provided that nothing in this rule shall apply to any statement made or views expressed by a servant in his official capacity or in the due performance of the duties assigned to him.
