Section 68 in The U.P. Co-operative Societies Employees Service Regulations, 1975
68.
No employee shall make any statement to the press or contribute articles to the press or magazine or give any talk on the radio in connection with the affairs of the co-operative society of which he is an employee, without the prior sanction of- (i) Chairman, if the employee in question is the Secretary, and of (ii) the Secretary in all other cases. He shall not ventilate any personal grievances through the press or leaflets.
