Section 81 in West Bengal Municipal (Employees' Service) Rules, 2010
81. Obligations
. (1) No employee shall commit any misconduct or take any gratification other than legal remuneration or obtain valuable things without consideration for which he knows to be inadequate from a person having business transaction with the Municipality.(2)No employee shall, except with prior sanction of the appointing authority acquire or dispose of any immovable property by sale, lease, mortgage, gift or otherwise either in his own name or in the name of any member of his family. The same condition shall apply in case of sale or purchase of movable property exceeding rupees ten thousand in value.(3)No employee shall lend money or obtain loan from, any member of the public, business house or a trader with whom he has to deal in his official capacity either directly or indirectly,(4)No employee who has a wife or husband living shall contract another marriage without obtaining previously the dissolution of the first marriage in accordance with the laws in force, notwithstanding such second marriage is permissible under any personal law of the community to which he belongs.(5)No employee shall violate any law relating to intoxicating drinks or drugs and the same or to be under the influence of any intoxicating drinks or drugs during the course of his duty in the public place.(6)No employee shall while on leave, accept any service or employment.(7)No employee shall engage in any trade or undertake any employment other than public duties.(8)No employee shall engage any child whose age is below 14 years for domestic purpose at his residence.(9)No employee shall promote or indulge in any kind of sexual harassment in the office or with his female colleagues.(10)Any violation or infringement of these rules shall be deemed to be a good & sufficient reason for imposing penalties.By order of the Governor,Sd/- K.C. Mondal.Special Secretary to the Govt. of West Bengal.
