Section 19(2) in M.P. Panchayat Services (Conduct) Rules, 1998
(2)Nothing in this rule shall be deemed to prohibit a Panchayat servant from vindication his private character or any act done by him in his private capacity and where any action for vindicating his private character or any act done by him in private capacity is taken, the Panchayat Servant shall submit a report to the Secretary or Chief Executive Officer as the case may be regarding such action.
