Section 22(2) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(2)Every panchayat employee shall take all possible steps to ensure integrity and devotion to duty by all panchayat employees for the time being under his control and authority:(i)No panchayat employee shall, in the performance of his official duties or in the exercise of powers conferred on him, act otherwise than in his best judgment, except when he is acting under the direction of his official superior.(ii)The direction of the official superior shall, ordinarily, be in writing. Oral directions to subordinates shall be avoided. Where the issue of oral direction becomes unavoidable, the official superior to confirm it in writing.(iii)A panchayat employee who has received oral directions from his official superior shall seek confirmation of the same in writing as early as possible, where upon it shall be the duty of the official superior to confirm it in writing immediately thereafter.(iv)No panchayat employee shall, in the performance of his official duties or in the exercise of powers conferred on him evade the responsibility devolving legitimately on him and seek instruction from or approval of a superior authority when such instruction or approval is not necessary as the scheme of distribution of powers and responsibilities.Explanation. - A panchayat employee who habitually fails to perform a task assigned to him within the time set for the purpose and with the quality of performance excepted of him shall be deemed to be lacking in devotion to duty within the meaning of sub-rule (1).
