Section 30 in National Housing Bank Employees (Conduct) Regulations, 1994
30. Consumption of intoxicating drinks and drugs.
- An employee shall(a)strictly abide by any law relating to intoxicating drinks or drugs 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 drink or drug 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 drink or drug;(c)refrain from consuming any intoxicating drink or drug in a public place;(d)not appear in a public place in a state of intoxication;(e)not use any intoxicating drink or drug to excess.Explanation. - For the purpose of this regulation the term '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 or premises to which the public have or are permitted to have access, whether on payment or otherwise."
