Section 26 in The Punjab School Education Board Employees (Conduct) Regulations, 1978
26. Consumption of Intoxicating Drinks and Drugs.
- Every employee shall -(a)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;(b)not be under the influence of any intoxicating drinks 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 such drink or drug;(c)refrain from consuming any intoxicating drink or drug in a public place; and(d)not appear in public place in a state of intoxication;(e)not use any intoxicating drink or derug to an excess.Explanation. - For the purpose of this regulation, 'Public Place' means any place or premises (including a conveyance) to which the public have, or are permitted to have access, whether on payment or otherwise.
