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State of Assam - Section

Section 13 in Gauhati University Employees Conduct Rules, 1975

13.

The following lapses shall constitute improper conduct on the part of an employee :
(i)Failure to perform his official duties,
(ii)Deliberate violation of University rules,
(iii)Habitual unpunctuality in attendance,
(iv)Raising question of caste, creed, religion, race or sex in matters relating to the affairs of the University,
(v)Refusal to carry out the decisions and order of appropriate authorities.