Section 22 in M.P. Panchayat Services (Conduct) Rules, 1998
22. Consumption of intoxicating drinks and drugs.
- A Panchayat 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 in force;(b)not present under the influence of any intoxicating drink or drug, during the performance of his duties;(c)not appear in a public place in a state of intoxication; and(d)not habitually in any intoxicating drink or drug in excess.
