Section 20 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
20. Vindication of acts and character of a Government employee as such:
(1)No Government employee shall, except with the previous sanction of Government, have recourse to the press or any Court for the vindication of his official act which has been the subject matter of adverse criticism or an attack of a defamatory character in public.(2)Nothing in sub-rule (1) shall be deemed to prohibit a Government employee from vindicating his private character on an act done by him in his private capacity.(3)No Government employee shall, except with the previous sanction of Government, accept from any person or body compensation of any kind for malicious prosecution or defamatory attack in respect of his official act unless such compensation has been awarded by a competent court of law.
