Section 22 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
22. Duties.
- The following shall be the duties of an employee :(a)Every employee shall at all times maintain absolute integrity, maintain devotion to duties and do nothing which is unbecoming of public servant.(b)Every employee shall bear in mind that he is a public servant. He shall faithfully discharge his duties, shall always behave courteously with the member of the public or colleagues with whom he has to come in contact in the discharge of his duties as a public servant and shall always gray to help them in all possible ways through quick, efficient and faithful discharge of the duties assigned to him.(c)Every employee shall in the discharge of his duties rise above all personal political and other considerations and maintain integrity impartiality and devotion to duty.(d)Every employee shall notwithstanding his personal views on any matter relating to Board's policy and programme carry out faithfully the duties and responsibilities entrusted to him as a public servant without any bias.(e)Every employee shall practice, promote and encourage collective functioning in the interest of the administrative efficiency and apply his personal initiative of the efficient discharge of his duties.(f)When in the discharge of his duties an employee is called upon to decide a matter in which he or a relation of his is financially or otherwise interested, every such employee shall, at the earliest opportunity bring this fact in writing to the notice of the authority to whom he is subordinate.(g)Every employee shall once in every year submit in the prescribed form to the appointing authority a return of movable and immovable property and other assets owned/acquired or inherited by him or any member of his family ; provided that the Board may exempt Class IV employees from this requirement.(h)Every employee shall sincerely discharge such duties, as may be assigned to him from time to time by the President, having regard to the post held by him. In case he is not satisfied with the assignment of duties he should still carry out the assigned duties but may prefer an appeal to the board, whose decision in the matter shall be final.
