Section 8 in National Housing Bank Employees (Conduct) Regulations, 1994
8. Giving of evidence.
(1)Save as provided in sub-regulation (3), no employee shall except with the previous sanction of the competent authority, give evidence in connection with any inquiry conducted by any person, committee or authority.(2)Where any sanction has been accorded under sub-regulation (1), no employee giving such evidence criticise the policy or any action of the National Housing Bank or of the Government, or of a State Government.(3)Nothing in this regulation shall apply to any evidence given :(i)at an inquiry before an authority appointed by the Government, State Government Parliament, a State Legislature or National Housing Bank; or(ii)in any judicial inquiry; or(iii)at any departmental inquiry ordered by the competent authority.
