Section 10(2) in Rajasthan Civil Services (Conduct) Rules, 1971
(2)No Government servant shall -(a)participate in a radio broadcast or television programmes, except with the previous sanction of Government, or(b)contribute without the previous sanction of his Appointing Authority, any article or write any letter either anonymously or in his own name or in the name of any other person to any newspaper or periodical:Provided that no such sanction shall be required, if such broadcast or television programmes or such contribution is of purely literary, artistic, or scientific character and does not contain any matter which a Government servant is forbidden by any law, rule or regulation to disclose;Provided further that if such a broadcast or television programmes or contribution deals with matters relating to a Government servant's own department, [irrespective of the fact whether] [Substituted '(irrespective of the fact whether)' by Notification No. G.S.R. 102, dated 3.3.2008.] the same has been prepared from official sources or otherwise, the fee chargeable by the officials only shall be charged and he shall not charge any greater fee which may be payable for such a broadcast or contribution to a non-official.
