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State of Uttar Pradesh - Section

Section 44 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

44. Conduct.

(1)Each full time employee/seasonal employee of the concerned Mill/distillery unit, has to render service with such efficiency, during such hours as may be directed from time to time by the Appointing Authority.
(2)Each employee shall comply with the provision of the Act, rules, regulations and bye laws and the orders issued from time to time by the Appointing Authority.
(3)Each employee shall comply with and follow these rules and all orders and directions issued by the Authority, under the jurisdiction Superintendence or control of which he was kept at that time, be treated as issued to him.
(4)An employee shall not make directly or indirectly known, apparent to any person the secrets of the society business and information of business of confidential nature, which was in his possession or came to his knowledge or collected by him during his employment; but he may consign only information under license of his senior officer such as disposal of disputes or conducting enquiry, inspection, investigation or accounts examination necessary on the part of the Authority or such information which is likely to be filed before a Court of law.