Section 12 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
12. Connection with Press, Television or Radio.
(1)No panchayat employee shall, except with the previous sanction of the panchayat, own wholly or in part or conduct or participate in the editing or managing of any news paper or other periodical publication.(2)No panchayat employee shall, except with the previous sanction of the panchayat or in a bona fide discharge of his duties, contribute any article or write any letter either unanimously or in his own name or in the name of any other person to any news paper or other periodical publications:Provided that such sanction shall be required if such contribution or writing is of a purely literary, artistic or scientific character.(3)No panchayat employee shall, except with the previous sanction of the panchayat participate in a television programme or radio broadcast:Provided that no such sanction shall be required if such television programmer or radio broadcast, is of a purely literary, artistic or scientific character.(4)A panchayat employee who is invited or who wishes to participate in a television programme or to delivery a radio broadcast talk and has to obtain the previous sanction under sub-rule (3) shall intimate the panchayat the particular relating to the television programme or the subject of the radio broadcast talk and if so required shall submit the full material relating to the television programme or the full text of the television programme or the radio broadcast talk for their approval before participating in the television programme or before the radio broadcast talk is delivered.(5)The provisions of sub-rules (3) and (4) shall apply mutatis mutandis to the playing of prepared "recitals" or gramophone records.(6)In respect of television programme or radio broadcasts, the powers of the panchayat shall be exercised by the Executive Authority of the village panchayat or Commissioner of the panchayat union council or Secretary of the District panchayat, as the case may be.
