Section 12 in Rajasthan Civil Services (Conduct) Rules, 1971
12. Evidence before committee or any other authority.
(1)Save as provided in sub-rule (3) no Government servant shall, except with the previous sanction of the Appointing Authority, give evidence in connection with any inquiry conducted by any person, committee or authority.(2)Where any sanction has been accorded under sub-rule (1), no government servant giving such evidence shall criticise the policy or any sanction of the State Government or of the Central Government or of the Government of any other State.(3)Nothing in this rule shall apply to -(a)evidence given at an inquiry before an authority appointed by Government, Parliament or the State Legislature; [***] [Deleted 'or' by Notification No. G.S.R. 102, dated 3.3.2008.](b)evidence given any judicial enquiry; [or] [Added by Notification No. G.S.R. 102, dated 3.3.2008.](c)evidence given at an departmental inquiry ordered by authority subordinate to the Government.
