Section 13 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
13. Evidence before any Committee or any other authority.
(1)Save as provided in sub-regulation (3), no employee shall, except with the previous sanction of the Chief Executive Officer, 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 Commission or of the Central Government or of a State Government.(3)Nothing in this regulation shall apply to(a)evidence given at an inquiry before an authority appointed by the Commission or Central Government, Parliament or a State Legislature; or.(b)Evidence given in any judicial enquiry; or(c)Evidence given at any departmental enquiry ordered by authorities subordinate to the Commission.
