Section 43 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
43. Consumption of intoxicant drinks and drugs .-(1) An officer and other employee shall strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he may happen to be posted for the time being.
(2)It shall be the duty of the officer and other employee to ensure that he,-(a)takes due care that the performance of his duty is not affected in any way by the influence of any intoxicating drink or drug;(b)does not appear in public place in a state of intoxication; and(c)does not habitually use any intoxicating drink or drug to excess.Explanation .-For the purpose of this regulation, the expression "public place" would include clubs (even exclusively meant for members where it is permissible for the members to invite non-members as guests), bars and restaurants, public conveyances and all other places to which the public have or are permitted to have access, whether on payment or otherwise.
