Section 10 in The Orissa Government Servants' Conduct Rules, 1959
10. Evidence before committee or any other authority.
(1)No Government servant shall, except with the previous sanction of the Government give evidence in connection with any enquiry conducted by any person, committee or authority :Provided that no such sanction shall be necessary for giving evidence-(a)at an enquiry before an authority appointed by the Government of Orissa, by the Government of India, by the Legislature of Orissa or by Parliament, or(b)in any judicial inquiry, or(c)in any Court.(2)No Government servant giving such evidence shall criticise the policy of the Government of Orissa, the Government of India or any other State Government.
