Section 47 in Reserve And Auxiliary Air Forces Act Rules, 1953
47. Disclosure of Official information.-
A member of any Air Force Reserve or the Auxiliary Air Force shall not publish in any form or communicate either directly or indirectly to the Press any service information or his views on any subject or publish book or articles whether purporting to be fact or fiction which, in any way, deals with any subject with the Armed Forces without the previous permission, in writing from the competent authority.Explanation- Any statement made by any such member to any relative or a friend which may subsequently be published in any newspaper or otherwise which contains any communication of the nature referred to above shall for the purpose of this rule be deemed to have been made by the member himself.
