21. Communications to press, lectures, etc .-No person subject to the Act shall,-
(a)publish in any form whatever or communicate directly or indirectly to the press any matter on a service subject or containing any service information, or publish or cause to be published any book or letter or article or other document on such matter or containing such information, without the previous sanction of the [Central Government]; or(b)deliver a lecture or wireless address on a service subject or containing any information or views on any service subject without the previous sanction of the [Central Government] [Substituted by S.R.O. 24(E), dated 16.8.1974. ]Explanation.-For the purpose of this rule, service information and service subject mean information or subject, as the case may be, concerning the forces, the defence or the external relation of the Union.
