Section 33 in Chhattisgarh Rajya Gramin Bank (Officers and Employees) Service Regulations, 2013
33. Give evidence.
(1)No officer or employee shall, except with the previous approval of the Competent Authority, give evidence in connection with any enquiry conducted by any person, committee or authority.(2)Where any approval has been accorded under sub-regulation (1), no officer or employee giving such evidence shall criticise the policy or any action of the Government of India or State Government or the Bank.
