Section 11 in Rajasthan Civil Services (Conduct) Rules, 1971
11. Criticism of Government.
- No Government servant shall, in any radio broadcast or in any document published in his own name or anonymously, pseudonymously or in the name of any other person in an 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 Central Government or a State Government;(ii)which is capable of embarrassing the relations between the Central Government and the Government of any states; or(iii)which is capable of embarrassing the relations between the Central Government and the Government of any friendly foreign country:Provided that nothing on this rule shall apply to any statements made or views expressed by a Government servant in his official capacity or in the due performance of the duties assigned to him.
