Section 73 in University of Udaipur Officers (Conditions of Service) Rules, 1976
73.
(a)An officer shall attend regularly and punctually the office or the institution in which he is posted or assigned duty according to the timings fixed for his duties.(b)During the hours fixed for his duties, he shall devote himself diligently to his work, and give full co-operation in all University work.(c)He shall carry on his work with accuracy and reasonable speed.(d)He shall act with due courtesy with whom he has to come in contact in the course of his duties.(e)He shall respect all lawful orders from his superiors and carry them out faithfully.(f)He shall see that the University property, articles, apparatus, money etc. in his charge are used with reasonable care, & proper precautions are taken against any possible damage to them or loss to the University.(g)He shall take care to see that the contents of University papers, correspondence, files etc. of a confidential nature are not divulged to an unauthorised person directly or indirectly.(h)He shall not bind either in person or by agent in any auction of the university articles or property or to offer any tenders for any supply to the University or for carrying out any work of the University.(i)Whether on duty or on leave or under suspension, he shall not apply for any other employment not accept any other employment or outside work with or without remuneration or enroll himself for higher studies in any educational institution without the previous permission of the competent authority.(j)Whether on duty or on leave or under suspension, he shall not without the previous permission of the Committee, engage in any trade or carry on, whether directly, or indirectly any business or undertaking or use his position as a University officer to hold such business or undertaking.(k)Unless generally or specially empowered in this behalf, he shall not communicate directly or indirectly to outside persons or associations or to the press any documents or information which has come to his possession in the course of his . duties or has been prepared or collected by him in the course of there duties, whether from official sources or otherwise.(l)He shall not give evidence in his official capacity without the previous permission of the Vice-Chancellor.(m)He shall not take part in or subscribe in aid of or assist in any way in any movement, organization or activity which tends to directly or indirectly create communal disharmony, religious hatred, and other activities connected to subvert the Government established by law in the country or State.(n)No officer who has a wife/husband living shall contract another marriage (without first obtaining the permission of the Committee), notwithstanding that such subsequent marriage is permissible under the personal law, for the time being applicable to him.
