Section 26 in The Orissa Government Servants' Conduct Rules, 1959
26. Proper use of amenities.
- No Government servant shall misuse or carelessly use amenities provided for him by the Government to facilitate the discharge of his public duties.Note - Violation of non-compliance with the instruction contained in Transport Department Circular No. 1004(18) T-TAR-106-69, dated the 21st February, 1959. (See Appendix 'B') will amount to misuse of amenity for the purpose of Rule 27.
