Section 24A in The Orissa Government Servants' Conduct Rules, 1959
24A. [ Drinking. [Substituted by P. & S. Department Notification No.12852-Gen., dated the 16th July, 1975.]
- A Government 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 being;(b)riot be under influence of any intoxicating drink or drugs during the course of his duty and shall also take due care that the performance of his duties at any time is not affected in any way by the influence of such drink or drug during the course of his duties at any time is not affected in any way by the influence of such drink or drug;(c)refrain from consuming any intoxicating drink or drug in a public place;(d)not appear in a public place in a state of intoxication;(e)not use any intoxicating drink or drug to excess.Explanation - For the purpose of this rule "public place" means any place or premises (including a conveyance to which the public have or are permitted to have access, whether on payment or otherwise.] [Substituted vide Notification No.6301-Gen. 13.5.1973.]
