Section 7 in The Orissa Government Servants' Conduct Rules, 1959
7. Criticism of Government.
- No Government servant shall, in any radio broadcast or in any document, publish anonymously or in his own name or in the name of any other person or any communication to the press, or in any public utterance make any statement of fact or opinion-(i)which has the effect of an adverse criticism of any current or recent policy or action of the Government of Orissa or the Government of India or the Government of any other State; or(ii)which is capable of embarrassing the relation between the Government of Orissa and the Government of India or the Government of any other State ; or(iii)which is capable of embarrassing the relation between the Government of India and the Government of any foreign State :Provided that nothing in this rule shall apply to the statement made or views expressed by a Government servant in his official capacity or in the due performance of the duties assigned to him.Explanation I - Nothing contained in this rule shall be construed to limit or abridge the power of the Government to require any Government servant to publish and explain any policy or action of the Government in such manner as may appear to them to be expedient or necessary.Explanation II - For Purposes of this rule a club shall be deemed to be a public place.
