- No person subject to the Act shall,-(a)publish in any form whatever or communicate directly or indirectly to the press any matter in relation to a political question or on a service subject or containing any service information, or publish or cause to be published any book or letter or article or other document on such question or matter or containing such information without the prior sanction of the Central Government, or any officer specified by the Central Government in this behalf;(b)deliver a lecture or wireless address, on a matter relating to a political question or on a service subject or containing any information or views on any service subject without the prior sanction of the Central Government, or any officer specified by the Central Government in this behalf.Explanation. - For the purposes of this rule, the expression "service information" and "service subject" include information or subject, as the case may be, concerning the Force, the defence or the external relations of the Union.Chapter-VI Arrest and Suspension
