Section 7 in The U.P. Government Servant's Conduct Rules, 1956
7. Criticism of Government.
- No Government servant shall, in any radio broadcast or in any document published anonymously or in his own name, or in the name of any other person, or in any communication to the press, or in any public utterance, make any statement of fact or opinion-(i)which has the effect of any adverse criticism of any decision of his superior officers, or of any current or recent policy or action of the Uttar Pradesh Government or the Central Government or the Government of any other State or a local authority; or(ii)which is capable of embarrassing the relation between the Uttar Pradesh Government and the Central Government or the Government of any other State; or(iii)which is capable or embarrassing 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 due performance of the duties assigned to him.Illustrations(1)A, a Government servant is dismissed from service by the Government. It is not permissible for B, another Government servant, to say publicly that the punishment is wrongful, excessing or unjustified.(2)A public officer is transferred from station A to station B. No Government servant can join the agitation for the retention of the public officer at station A.(3)It is not permissible for a Government servant to criticise publicly the policy of Government on such matters as the price of sugarcane fixed in any year, nationalisation of transport, etc.(4)A Government servant cannot express any opinion on the rate of duty imposed by the Central Government on specified imported goods.(5)A neighbouring State lays claim to a tract of land lying on the border of Uttar Pradesh. A Government servant cannot publicly express any opinion on the claim.(6)It is not permissible for a Government servant to publish any opinion on the decision of a foreign State to terminate the concessions given by it to the nationals of another State.
