Section 3 in The Orissa Government Servants' Conduct Rules, 1959
3. [ General. [Substituted vide Notification No. 27637-SC-6/142/79-Gen./21.11.1979.]
- Every Government servant shall at all times maintain absolute integrity, decorum of conduct, and devotion to duty and shall not commit any act which amounts to personal immorality or failure to discharge duties properly.Explanation - For the purpose of this rule-(a)"personal immorality" means vicious habits relating to drinks, sex and gambling which reduce the utility of a public servant so as to damage Government or the official, generally in public esteem; and(b)"failure to discharge duties properly" includes all such acts and omissions on the part of a Government servant as are likely to weaken the position and prestige of the Government of the Union or of the Government of Orissa or which indicates an absence of loyalty and devotion to the Union or any feeling of loyalty towards any State outside the Union.]
