Section 56 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
56. Unauthorized communication of information.
- No employee shall except in accordance with any general or special order of the management or in the performance in good faith of the duties assigned to him, communicate directly or indirectly, any document or information, which has come into his possession in the course of his duties or has been prepared or collected by him whether from official sources or otherwise.
