Section 9(2) in The M.P. Civil Services (Conduct) Rules, 1965
(2)No Government servant shall, except with the previous sanction of the Government or the prescribed authority, or in the bona fide discharge of his duties, participate in [any other media broadcast] [Substituted by Notification No. F-C-5-1-96-3-EK, dated 25th May, 2000, for the words 'a radio broadcast'.] or contribute any article or write any letter either in his own name or anonymously pseudonymously or in the name of any other person to any newspaper or periodical:Provided that no such sanction shall be required if such broadcast or such contribution is of a purely literary, artistic or scientific character.
