Section 43(2) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
(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.
