- No member of the service or officer or servant of a Market Committee shall, by utterance or by writing or by publications or otherwise, discuss or criticize in public or at any meeting any policy pursued or action taken by the Market Committee or the Government :Provided that he may,-(i)participate in meeting of association or bodies comprising wholly for members of the service or officer or servant of a Market Committee recognised by the Market Committee with previous permission of the Appointing Authority.(ii)defend to explain in public or private meetings any policy or action of the Market Committee for the purpose of removing misapprehension or correcting mis-statements.
