Section 3A in Andhra Pradesh Civil Services (Conduct) Rules, 1964
3A. Joining of associations by Government employees:
- No Government employee shall join, or continue to be a member of, an association the object or activities of which are prejudicial to the interests of the sovereignty and integrity of India or Public Order.[3B. Promptness and courtesy: - No Government Servant shall-(a)in the performance of his Official duties, act in a discourteous manner ;(b)in his Official dealings with the public or otherwise adopt dilatory tactics or wilfully cause delays in disposal of the work assigned to him.][3C. Prohibition of sexual harassment of working women: - No Government Servant shall in the performance of his Official duties act in a discourteous and discriminate manner with any working women or indulge in sexual harassment either directly or by implication.Explanation : - For the purpose of this rule, 'Sexual Harassment' includes such unwelcome activities either directly or by implication have-(a)physical contact and advances;(b)a demand or request for sexual favours;(c)sexually coloured remarks;(d)showing pornography;(e)any other unwelcome physical, verbal or non-verbal conduct of sexual nature.Such conduct which amounts to a special offence under the Indian Penal Code, 1860 or under any other law for the time being in force.] [Added by G.O.Ms.No. 322, General Administrator (Ser.C), Dated 19-7-1999][3D. Complaints Committee will be deemed to be an Inquiry Committee and the report submitted by it shall be deemed to be an inquiry report under A.P. Civil Services (Classification, Control and Appeal) Rules, 1991] [Added by G.O. Ms. No. 556, G.A.(Ser.C) Department , Dated 14-12-2005].
