Section 22(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(2)All teachers and employees shall observe the following Code of Conduct namely :(a)An employee shall treat all students without discrimination on political ground or for reasons of race, religion, caste, language or sex or any other reason of arbitrary or personal nature and shall refrain from instigating students against other students or other employees or school administration.(b)A teacher shall not misuse the facilities of the school while exercising freedom of academic thought or expression.(c)An employee shall not make use of the resources and facilities of the institution or Management for his personal use or for commercial, political or religious purposes.(d)A teacher shall be impartial in assessment for students and shall not deliberately overmark or undermark or victimise students on any ground.(e)A teacher shall not conduct or be employed in any private coaching classes or give private tuitions on commercial basis, except as otherwise provided in rule 23.(f)An employee shall communicate change in address, if any, during vacation or leave period to the Head, Chief Executive Officer or President as the case may be.(g)Full-time teaching staff shall not accept part-time employment on payment or for any consideration in another educational, cultural or literary institution without obtaining prior written permission from the authorities of the school in which he is employed on full-time basis. Such work shall, however, be limited to two hours per day including private tuitions. In respect of a full-time non-teaching employee desirous of working in Night School, he shall be so allowed for the entire working period of the Night School.(h)The behaviour of an employee with male and female students and employees shall be modest.(i)an employee shall strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he may happen to be for the time being:(ii)not consume any intoxicating drink or be under the influence of any intoxicating drink or drug, during the course of his duty: and shall also take due care that the performance of his duties at any time is not affected in any way by the influence of any such drink or drug;(iii)refrain from consuming any intoxicating drink or drug in a public place;(iv)not appear in a public place in a state of intoxication;(v)not use any intoxicating drink or drug in excess so that he is unable to control his behaviour.Explanation: For the purpose of this rule, "Public Place" means any place or premises (including conveyance) to which the public have or are permitted to have access, whether on payment or otherwise.
