Section 4 in Rajasthan Civil Services (Conduct) Rules, 1971
4. Improper and unbecoming conduct.
- Any Government servant who -(i)is convicted of an offence involving moral turpitude whether in the course of the discharge of his duties or not;(ii)behaves in public in a disorderly manner unbecoming of his position as a Government servant; [***] [Deleted 'or' by Notification No. G.S.R. 102, dated 3.3.2008.](iii)is proved to have sent an anonymous or Pseudonymous petition to any person in authority;(iv)leads an immoral life;(v)disobeys lawful order or instructions of superior officer or defies the superior officer;(vi)without sufficient and reasonable cause, neglects or refuses to maintain his/ her spouse, parent, minor or disabled child who is unable to maintain himself/ herself or, does not look after any of them in a responsible manner; [or] [Added by Notification No. G.S.R. 102, dated 3.3.2008.](vii)willfully tempers with the meter or any other equipment or the power/ water line with a view to causing financial loss to any of the Departments/ Companies providing public utilities like power and water.- shall be liable to disciplinary action.
