Section 9 in Gujarat Civil Services (Conduct) Rules, 1971
9. Criticism of Government.
- No Government servant shall in any radio broadcast or in any document published in his own name, or anonymously, pseudonymously, or in the name of any other person, or in any communication to the press, or in public utterance, make any statement of facts or opinion -(i)which has the effect of an adverse criticism of any current or recent policy, or action of the Central Government, or of State Government :Provided that in the case of any Government servant included any category of Government servants specified in sub-rule (3) or rule 1, nothing contained in this clause shall apply to bonafide expression of views by him as an office bearer of a trade union of such Government servants for the purpose of safeguarding the conditions of service of such Government servants or for securing an improvement thereof.(ii)which is capable of embrassing the relations between the Central Government and the Government of any State or(iii)which is capable of embrassing the relations between the Central Government and the Government of any foreign state :Provided that nothing in this rule shall apply to any statement made or views expressed by a Government servant in his official capacity or in the due performance of the duties assigned to him.
