Section 25 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
25. Vindication of acts and character.
(1)No employee shall, except with the previous sanction of the prescribed authority, have recourse to any Court or to the press for the vindication of any official act which has been the subject matter of adverse criticism or an attack of defamatory character :Provided that if no such sanction is received by the employee within a period of three months from the date of receipt of his request by the Commission, he shall be free to assume that the permission as sought for has been granted to him.(2)Nothing in this regulation shall be deemed to prohibit an employee from vindicating his private character or any act done by him in his private capacity and where any action for vindicating his private character or any act done by him in private capacity is taken, the employee shall submit a report to the prescribed authority regarding such action.
