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State of Madhya Pradesh - Section

Section 3A in The M.P. Civil Services (Conduct) Rules, 1965

3A. [ Promptness and courteous behaviour. [Inserted by Notification No. F-C-5-1-96-3-EK, dated 25-5-2000.]

- No Government servant shall,-
(a)act discourteously in the performance of his/her official functions;
(b)adopt deletory tactics in his/her official dealing with the public or otherwise and shall make deliberate delay in disposing of the work assigned to him;
(c)do nothing which denote indiscipline;
(d)sub-let, lease or otherwise allow occupation or use for gain by any person of Government accommodation which has been allotted to him.