Section 25(e) in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
(e)No member of the common cadre service shall,-(i)indulge in disorderly or indecent behaviour or gambling or betting or committing nuisance within the premises of the sugar Mills or do anything which disturbs or dislocates the business of the sugar Mills, or(ii)cause or attempt to cause wilful damage to the property of the sugar Mills or of persons dealing with the sugar Mill, or(iii)Abet or instigate any of the employees for acts of misconduct commission or violation of duties, or(iv)misuse of loans or advances obtained from the sugar Mills or the property of the mills under his charge or care, or(v)Organise or attend any meeting other than a meeting connected with the business of the sugar Mills within its premises without the permission of the Managing Director of the Mill.(vi)A common cadre Employee shall except with the previous sanction of the cadre authority, engage himself directly or indirectly in any trade or business or undertake any employment(vii)common cadre Employees shall not engage himself directly or indirectly in any trade or business with the sugar mills after retirement or resignation for at least three years.
