Section 26 in Life Insurance Corporation of India (Staff) Rules, 1960
26. Connection with Press and Radio.
(1)No employee shall, except with the previous sanction of the [Board] [Substituted 'Corporation' by Notification No. G.S.R. 481(E), dated 7.7.2021 (w.e.f. 23.7.1960).], own wholly or in part, or conduct or participate in the editing or managing of any newspaper or other periodical publication.(2)No employee shall, except with the previous sanction of the [[Chief Executive] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] or any other authority empowered by him] in this behalf, or in the bona fide discharge of his duties, participate in a radio broadcast or contribute any article or write any letter either anonymously or in his own name or in the name of any other person to any newspaper or periodical.Provided that no such sanction shall be required if such broadcast or such contribution is [occasional and is] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.] of a purely literary, artistic or scientific character.Provided further that this [rule] [Substituted 'regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] will not apply to any statement to the press made by office-bearers of a registered Trade Union of the employees in any matter which is of the nature of a trade dispute and does not contravene the provision of Regulation 22.
