Section 17(3) in Andhra Pradesh Civil Services (Conduct) Rules, 1964
(3)A Government employee who intends to publish any document or to make any communication to the press or to deliver any public utterance containing statements in respect of which any doubt as to the application of the restrictions imposed by sub-rule (2) may arise, shall submit to Government the draft of such document, communication or utterance and shall thereafter, act in accordance with such orders as may be passed by Government.
