Section 25 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
25. Conduct and Discipline.
(a)The common cadre Employees of the service shall work full time at the disposal of the sugar mill to which the common cadre Employee is posted and he shall serve the sugar Mills in its business in such capacity and during such hours and at such place as may be required from time to time.(b)Every common cadre Employee of the service subject to the provisions of the rules and regulations shall work under the administrative control of the Managing Director of the sugar Mill concerned and perform such duties and exercise such powers as may be enjoined upon or conferred on him under the provisions of the Act, Rules and the bye-laws of the sugar Mills.(c)No common cadre Employee shall divulge to any person the business secret of the sugar Mills or reveal the business information of a confidential nature which during the course of his employment come to his possession or knowledge or has been collected by him. Every member of the common cadre service shall give an undertaking in writing that he shall keep and maintain secrecy as laid down in the regulations, failing which he shall be liable for disciplinary action. such undertaking shall be executed by the common cadre Employee at the time of joining the sugar Mills to which he is posted.Every common cadre Employee shall serve the sugar Mill concerned with honesty and faithfulness and shall use his utmost endeavour to promote the interest of the sugar Mills. He shall also show courtesy and attention in his dealings towards persons having business relations with the sugar Mills.(d)No member of the common cadre service shall,-(a)While on duty, be under the influence of alcoholicdrinks or drugs, or(b)Appear in a public place in a state of intoxication, or(c)Habitually use such drinks or drugs.(e)No member of the common cadre service shall,-(i)indulge in disorderly or indecent behaviour or gambling or betting or committing nuisance within the premises of the sugar Mills or do anything which disturbs or dislocates the business of the sugar Mills, or(ii)cause or attempt to cause wilful damage to the property of the sugar Mills or of persons dealing with the sugar Mill, or(iii)Abet or instigate any of the employees for acts of misconduct commission or violation of duties, or(iv)misuse of loans or advances obtained from the sugar Mills or the property of the mills under his charge or care, or(v)Organise or attend any meeting other than a meeting connected with the business of the sugar Mills within its premises without the permission of the Managing Director of the Mill.(vi)A common cadre Employee shall except with the previous sanction of the cadre authority, engage himself directly or indirectly in any trade or business or undertake any employment(vii)common cadre Employees shall not engage himself directly or indirectly in any trade or business with the sugar mills after retirement or resignation for at least three years.(f)No member of the common cadre service shall take part or associate himself with any political demonstration or shall take part as a candidate, canvass or otherwise use his influence in any political election or election to the Board of Management of the sugar Mills or any other cooperative societies, other than a society of which he is a member.(g)No member of the common cadre service shall make any statement to the press or contribute articles to the press or magazine or give any talk on the Radio in connection with the affairs of the Sugar Mills without the permission of the Managing Director. He shall not ventilate any personal grievance through press or leaflets.(h)No member of the common cadre service shall accept, solicit, or seek any outside employment or office whether on stipend or in an honorary capacity without previous permission in writing from the cadre authority.(i)No member of the common cadre service shall join any educational institution for further studies except with the prior sanction of the Managing Director of the sugar Mills. The permission so required shall be given only in suitable cases and for specific period and only when the Managing Director is satisfied that according of such permission to the member is not detrimental to the efficient discharge of his duties.(j)A member of the common cadre service shall not solicit or accept any gift or gratification from any subordinate employee or a person who has any dealing with the sugar Mills.(k)A member of the common cadre service shall not absent himself from the headquarters except on duty, without obtaining previous sanction from the Managing Director of the sugar Mills.(l)A member of the common cadre service shall not borrow money from or in any way place himself under a pecuniary obligation to any employee of the sugar Mill.(m)No member of the common cadre service shall permit any member of his family to make any such transaction in the Sugar Mills in which he is posted as is likely to embarrass or influence him in the discharge of his duties.(n)A member of the common cadre service shall not resort to borrowings from outside agencies including other Sugar Mills, finance companies, chit funds, hire purchase companies etc., except with the prior approval from the reviewing authority of the sugar Mills concerned.(o)It is not necessary for the common cadre Employee to get prior permission of the common cadre Authority for applying passports. However, while the employee applies for the passport, it should be informed to the common cadre Authority. It will not be necessary for obtaining No Objection Certificate for travel abroad. However, the leave for the travel abroad be sanctioned by the cadre Authority.(p)A common cadre Employee shall not engage himself in strike or in incitements thereto or in similar activities.(q)No common cadre Employee who has spouse living shall enter into or contract a marriage with any person. No common cadre Employee shall enter into or contract a marriage with a person having a spouse living :Provided that the cadre authority may permit a common cadre Employee to enter into or contract any such marriage if such marriage is permissible under the personal law applicable to such common cadre Employee and the other party to the marriage and there are other grounds for so doing.(r)No member of the common cadre service shall enter into or carry on any credit transactions with the sugar Mills or any other society except as permitted under the Act, Rules or the Bye-laws of the Sugar Mill-concerned where he is working or as per the cadre regulations.(s)If a member of the common cadre service is arrested on a criminal charge, he shall be placed under suspension from the date of his arrest and if a member of the common cadre service is convicted of a criminal charge by a competent criminal court, he shall be liable for dismissal. "Let off under Probationary Offenders Act" is tantamount to conviction and is liable for dismissal.(t)Every common cadre Employee shall ensure that no child below the age of fourteen years is employed in any work in the sugar mills including domestic work.(u)Prohibition of sexual harassment of working women at work place.- No Employee shall indulge in any act of sexual harassment of any woman at the work place.Every common cadre Employee who is in charge of a work place shall take appropriate steps to prevent sexual harassment to any woman at such work place.Explanation. - For the purpose of this rule, "sexual harassment" include such unwelcome sexually determined behaviour, whether directly or by implication as:-(i)physical contact and advances; or(ii)demand or request for sexual favours; or(iii)sexually coloured remarks; or(iv)showing any pornography; or(v)any other unwelcome physical, verbal or non-verbal conduct of sexual nature.
