Section 21 in Bihar Government Servant's Conduct Rules, 1976
21. Vindication of acts and character of Government Servant.
- No Government servant shall except with previous sanction of the Government have recourse to any court or to the press for vindication of any official act which has been the subject-matter of adverse criticism or an attack of defamatory character.Explanation.-Nothing in this Rule shall be deemed to prohibit a Government servant from vindicating his private character or any act done by him in his private capacity, provided that he shall submit a report to the Government regarding such action.
