Section 16 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
16. Participation in radio broadcast and contribution to Newspapers and Periodicals:
- [(1) No Government employee shall, except with the previous sanction of Government or any authority empowered by them in this behalf or in the course of discharge of his official duties, participate in a radio broadcast or drama or any tele-serial or feauture film or contribute any article or write any letter in his own name or anonymously, pseudonymously or in the name of any other person, to any newspaper or periodical :Provided that no such sanction is necessary if such broadcast, or drama or any tele-serial or feature film or article or letter is of a purely literary, artistic or scientific character, or if such broadcast relates to a talk arranged under the general or special order of Government; and the Government employee may accept the remuneration prescribed for such broadcasts, dramas or tele-serials or feature films or articles or letters.] [Substituted by G.O.Ms.No. 433, G.A.D., Dated 24-8-2006](2)For the purpose of sub-rule (1), a Secretary to Government or a Head of Department may exercise the power of Government in respect of Government employees under his control, and may refer any case to Government for orders if he considers such a course desirable.
