Section 37 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
37. Consumption of intoxicating materials.
- An officer or employee shall,(a)strictly abide by any law relating to intoxicating drinks, drugs or other materials 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, drugs or other materials 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 drinks, drugs or materials;(c)refrain from consuming any intoxicating drinks, drugs or other materials in a public place;(d)not appear in a public place, in a state of intoxication.Explanation. - For the purposes of this regulation; "public place", means any place or premises to which the public have or are permitted to have access, whether on payment or otherwise.
