Section 13(1) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(1)No panchayat employee shall in any radio broadcast or in any document published anonymously 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 effect of an adverse criticism of any current or recent policy or action of the Central Government or a State Government, or a panchayat; or(ii)which is capable of embarrassing the relations between the State Government and any other Government or panchayat; or(iii)which is capable of embarrassing the relations between the Central Government and the Government of any foreign State: Provided that in the case of panchayat employee nothing contained in this rule apply to bona fide expression of views by him as an office bearer of any recognized association of panchayat employees for the purpose of safeguarding the conditions of service of panchayat employee or for securing an improvement thereof.
