Section 3 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
3. General.
(1)Every employee shall at all times-(i)maintain absolute integrity;(ii)maintain devotion to duty ; and(iii)do nothing which is unbecoming of an employee.(iv)[ commit himself to and uphold the supremacy of the Constitution and democratic values; [Inserted by Notification No. G.S.R. 707 (E), dated 19.7.2016.](v)defend and uphold the sovereignty and integrity of India, the security of the State, public order, decency and morality;(vi)maintain high ethical standards and honesty;(vii)maintain political neutrality;(viii)promote the principles of merit, fairness and impartiality in the discharge of duties;(xi)maintain accountability and transparency;(x)maintain responsiveness to the public, particularly to the weaker section;(xi)maintain courtesy and good behavior with the public;(xii)take decisions solely in public interest and use or cause to use public resources efficiently, effectively and economically;(xiii)declare any private interests relating to his public duties and take steps to resolve any conflicts in a way that protects the public interest;(xiv)not place himself under any financial or other obligations to any individual or organization which may influence him in the performance of his official duties;(xv)not misuse his position as employee of the Commission and not take decisions in order to derive financial or material benefits for himself, his family or his friends;(xvi)make choices, take decisions and make recommendations on merit alone;(xvii)act with fairness and impartiality and not discriminate against anyone, particularly the poor and the under-privileged sections of the society;(xviii)refrain from doing anything which is or may be contrary to any law, rules, regulations and established practices;(xix)maintain discipline in discharge of his duties and be liable to implement the lawful orders duly communicated to him;(xx)maintain confidentiality in the performance of his official duties as required by any laws for the time being in force, particularly with regard to information, disclosure of which may prejudicially affect the sovereignty and integrity of India, the security of the State, strategic, scientific or economic interests of the State, friendly relation with foreign countries or lead to incitement of an offense or illegal or unlawful gain to any person;(xxi)perform and discharge his duties with the highest degree of professionalism and dedication to the best of his abilities.](2)(i)every employee holding a supervisory post shall take all possible steps to ensure the integrity and devotion to duty of all the employees for the time being under his control and authority.(ii)no employee shall, in the performance of his official duties, or in exercise of powers conferred on him, act otherwise than in his best judgment except when he is acting under the direction of his official superior.(iii)the direction of the official superior shall ordinarily be in writing. Oral directions to subordinates shall be avoided, as far as possible. Where the issue of oral direction becomes unavoidable, the official superior shall confirm it in writing immediately thereafter.(iv)An employee who has received oral direction from his official superior shall seek confirmation of the same in writing as early as possible,whereupon it shall be the duty of the official superior to confirm the direction in writing.(v)Every employee shall observe regulations of procedure and other regulations framed by the Commission and also circulars and instructions issued by the competent authority from time to time.(vi)Every employee shall wear khadi or polyvastra during the period of his service under the Commission.Explanation I - An employee who habitually fails to perform the task assigned to him within the time set for the purpose and with the quality of performance expected of him shall be deemed to be lacking in devotion to duty within the meaning of clause (ii) of sub-regulation (1).Explanation II. - An employee who is habitually not punctual or frequently remains absent without prior permission shall be deemed to be not maintaining devotion to duty within the meaning of clause (ii) of sub-regulation (1).Explanation III. - Nothing in clause (ii) of sub-regulation (2) shall be construed as empowering an employee to evade his responsibilities by seeking instructions from, or approval of, a superior officer or authority when such instructions are not necessary under the scheme of distribution of powers and responsibilities.
