Section 12(2) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(2)No panchayat employee shall, except with the previous sanction of the panchayat or in a bona fide discharge of his duties, contribute any article or write any letter either unanimously or in his own name or in the name of any other person to any news paper or other periodical publications:Provided that such sanction shall be required if such contribution or writing is of a purely literary, artistic or scientific character.
