Section 4A in The U.P. Government Servant's Conduct Rules, 1956
4A. [ Consumption of intoxicating drinks and drugs. [Substituted by Notification No. 9/6/74-Karmik-1, dated 22-2-1978.]
- A Government servant 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 I. - For purposes of this rule 'public place' means any place or premises (including a conveyance) to which the public have, or are permitted to have access, whether on payment or otherwise.Explanation II. - Any Club-(a)which admits persons other than Government servants as members; or(b)the members of which are allowed to invite non-members as guests thereto even though the membership is confined to Government servants, shall also, for purposes of Explanation I, be deemed to be a place to which the public have or are permitted to have access.]
