Section 20(2) in The U.P. Industrial Employment Model Standing Orders, 1991
(2)The following acts or omissions will be treated as minor misconduct-(a)smoking within the premises of the industrial establishment at places where smoking is prohibited;(b)failure to observe safety instructions, unauthorised removal of the guards fencing and other safety devices installed in the premises of the industrial establishment including interference with the working of plant or machinery;(c)distributing or exhibiting inside the premises of the industrial establishment any newspaper, handbill, pamphlet or poster without the prior permission of the employer;(d)refusal to work on another machine of the same type;(e)the sale or canvassing for the sale of tickets, coupons, or changes in any lotteries or raffles within the premises of the industrial establishment, without prior permission of the employer;(f)habitual sleeping while on duty, thrice in a month;(g)habitual late attendance or absence from duty without leave or without sufficient cause on three occasions in one month;(h)entering or leaving the premises of the industrial establishment otherwise than through the gate or gates provided for the purpose;(i)expectorating or otherwise committing a nuisance in the premises of the industrial establishment.
