Section 38 in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
38. Giving evidence.
(1)Save as provided in sub-regulation (3) no employee shall, except with the prior approval of the Competent AuthorityCompetent Authority, give evidence in connection with any enquiry conducted by any person, committee or authority.(2)Where any approval has been accorded under sub-regulation (1), no employee giving such evidence shall criticize the policy or any action of the Central Government or the State Government or the Authority.(3)Nothing in this regulation shall apply to any evidence given:(a)at any enquiry before an authority appointed by the Central Government, State Government, Parliament or a State Legislature; or(b)in any judicial enquiry; or(c)at any departmental enquiry ordered by the Competent Authority.
