Section 10 in Gujarat Civil Services (Conduct) Rules, 1971
10. [ communication of official information. [Substituted vide GN/GAD No.GS2008(8)CDR-112007-959-Inq.Cell, Dated 28-7-2008]
- Every Government servant shall, in performance of his duties in good faith, communicate information to a person in accordance with the Right of Information Act,2005 (22 of 2005) and the rules made there under:Provided that no Government servant shall, except in accordance with any general or special order of the Government or in performance in good faith of the duties assigned to him, communicate, directly or indirectly, any official document or any part thereof or classified information to any Government servant or any other person to whom he is not authorized to communicate such document or classified information.]
