Section 39(12) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017
(12)An employee shall strictly abide by any law relating to intoxicants or drugs in force in any area in which he may happen to be posted for the time being. It is also the duty of the employee to see that the performance of his duty is not affected in any way by the influence of any intoxicant or drug and he does not appear in public place in a state of intoxication.
