Section 31 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
31. Evidence before committee or any other authority .-(1) Save as provided in sub-regulation (3), no officer and other employee shall, except with the previous approval of the competent authority, give evidence in connection with any inquiry conducted by any person, committee or authority.
(2)Where any approval has been accorded under sub-regulation (1), no officer and other employee giving such evidence shall criticise the policy or any action of the Central Government, or a State Government or the Authority.(3)Nothing in this regulation shall apply to any evidence given,-(a)at any inquiry before an Authority appointed by the Central Government, a State Government, Parliament or a State Legislature; or(b)in any judicial inquiry; or(c)at any departmental inquiry ordered by the competent authority.
