Section 13 in National Housing Bank Employees (Conduct) Regulations, 1994
13. Contribution to Newspapers, Radio, etc.
(1)No employee shall except with the previous sanction of the competent authority, own wholly or in part, or conduct or participate in the editing or management of any newspaper or other periodical publication.(2)No employee shall, except with the previous sanction of the competent authority or except in the bonfire discharge of his duties, participate in a radio broadcast or television telecast or contribute 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 or make public or publish or cause to be published or pass on to others any document, paper or information which may come into his possession in his official capacity.(3)No employee shall, except with the previous sanction of the competent authority publish or cause to be published any book or any similar printed matter of which he is the author or not to deliver talk or lecture in public meetings or otherwise:Provided that no such sanction shall be required of such broadcast or contribution or publication as of a purely literary, artistic, scientific, professional, cultural, educational, religious or social character:Provided further that this regulation will not apply to any statement to the press made by office-bearers of a registered Trade Union of the employees in any matter which is of the nature of trade dispute and does not contravene the provisions of Regulation 6.
