Section 8 in Gujarat Civil Services (Conduct) Rules, 1971
8. Conncetion with Press or Radio.
(1)No Government servant shall, except with the previous sanction of the Government own wholly or in part, or conduct or participate in editing or management or, any newspaper or other periodical publication.(2)No Government servant shall, except with the previous sanction of the Government or of the prescribed authority or except in the bonafide discharge of his duties -(a)publish a book himself or through a publisher, or contribute an article to a book or a complilation of articles, or(b)participate in a radio broadcast or contribute an article or write a letter to news-paper or periodical. either in his own name of anonymously, or pseudonymously or in the name or any other person :Provided that no such sanction shall be required -(i)if such publication is through a publisher and is of a purely literary, artistic or scientific character, or(ii)if such contribution, broadcast, or writing is of a purely literary, artistic or scientific character.
