Section 45 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
45. Discipline.
- Each employee shall render service to enhance the interests of concerned co-operative society and serve Mill, distillery unit and place/establishment of posting.(2)Under the provisions of any law, for the time being in force relating to intoxicating drinks and medicines an employee posted in the mill, distillery unit or other place of posting/establishment.(a)shall not be in the influence of intoxicating drinks and medicines during duty hours, or(b)shall not go to a public place under the influence of intoxicant, or(c)shall not habitually bring in use of such drinks or medicines.An Employee of A Mill/Distillery Unit Establishment(3)(a)shall not conduct eccentric or indecent behavior in the premises of the Mill/distillery unit establishment and neither keep himself busy in gambling, nor do any such act which may induce obstacles in the business of the society or it becomes hap-hazard.(b)neither shall knowingly cause injury or loss to the property of persons working in the Mill/distillery unit establishment nor shall try to occasion injury and loss to their property.(c)neither discourage nor encourage an employee for floating conduct duties or infringing ethics, or(d)shall not misuse the loans or advances received from the place of posting/establishment or mill/distillery unit under his charge or supervision.(4)An employee of a Mill/distillery Unit establishment shall not participate in any political activity, rally, or co-ordinate, or co-operate with it, or support a party in the election of Management Committee or any office of Co-operative society or mill, or exercise his influence.(5)An employee shall not give any statement to the Press, give any article to press or magazine, and have any discourse on Radio /Television or other modes, in connection with the activities of Mill/ distillery unit establishment of which he is an employee, without prior permission of managing director or chief executive of the concerned Mill/distillery.(6)An employee of the Mill/distillery establishment where he is an employee shall not sleep or smoke in Mill Premises during his duty.(7)An employee of the Mill/distillery establishment where he is an employee, shall not steal, give loss and injury fraudulently or irregularity to Mill Property, the property of other employees, cane sugar cultivators, Mill contractors.(8)An employee of the mill/distillery establishment where he is an employee, shall not give threats to any person or employee in the mill and not deny to per form the work of general nature as directed.(9)An employee of the mill/distillery establishment where he is an employee, shall abide by security and security rules in the mill and will not give any type of injury, loss of the equipments established for safety and security of the mill. In addition to this, he shall not conduct any commercial, political and immoral activities in the Mill Premises.(10)An employee of the mill/distillery establishment where he is an employee shall not conduct any type of irregular strike or such activities which is against the interest of the Mill.(11)An employee of the mill/distillery establishment or other place of posting/establishment where he is an employee shall comply the orders issued from time to time by the Court and orders issued by the Government and will not perform any work according to his own wish.(12)An employee of the Mill/distillery establishment shall not adversely effect production work of the factory by his acts and at the time of doing work at the machinery, comply with the rules of safety of clothes and Security provided in the Factory Act.(13)An employee shall not give nor take bribe from any one.(14)Shall not be habitual late corner.(15)An employee shall not violate the orders/ directions issued by competent officer.
