Section 55 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
55. Improper and unbecoming conduct.
- Any employee who -(i)is convicted of an offence involving moral turpitude whether in the course of the discharge of his duties or not;(ii)behaves in public in disorderly manner unbecoming of his position;(iii)is proved to have sent on anonymous or pseudonymous petition to any person in authority;(iv)leads an immoral life, shall be liable to disciplinary action.
