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Section 14 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
14. [ Communication of official information. [Substituted by Notification No. G.S.R. 707(E), dated 19.7.2016.]
- Every employee shall, in the performance of his duties in good faith, communicate information to a person in accordance with the Right to Information Act, 2005(22 of 2005) and the rules made thereunder :Provided that no employee shall, except in accordance with any general or special order of the Commission or in performance in good faith of duties assigned to him, communicate, directly or indirectly, any official document or any part thereof or classified information to any employee or any other person, to whom he is not authorised to communicate such document or classified information] [Substituted by Notification No. G.S.R. 707 (E), dated 19.7.2016.]| 14. Unauthorised communication of information.- No employee shall, except in accordance with any general or special order of the Commission or in the performance in good faith of duties assigned to him, communicate, directly or indirectly, any official document or any part thereof or information to any employee or any other person, to whom he is not authorised to communicate such document or information.Explanation.- Quotation by an employee of or from any letter, circular or office memorandum or from the notes on any file, to which he is not authorised to have access, or which he is not authorised to keep in his personal custody or for personal purposes, shall amount to unauthorised communication of information within the meaning of this regulation. |