Section 12 in Bihar Government Servant's Conduct Rules, 1976
12. Unauthorised communication of information.
- No Government servant shall, except in accordance with any general or special order of the Government or in the performance in good faith of the duties assigned to him communicate directly or indirectly, contents of any official document or any part thereof or information to any Government servant or any other person to whom he is not authorised to communicate the contents of such document or information.Explanation.-Quotation by Government servant (in his explanation, representation, appeal or memorial, etc. addressed to the Head of Office or Head of Department or the Government from any letter, circular or office memorandum or from the notes on any file, to which he is not authorised to have access, or which he is not authorised to keep in his personal custody or for personal purposes shall amount to unauthorised communication of information within the meaning of this Rule.
