Section 3 in Andhra Pradesh Civil Services (Conduct) Rules, 1964
3. General:
(1)Every Government employee shall be devoted to his duty and shall maintain absolute integrity, discipline, impartiality and a sense of propriety.(2)No Government employee shall behave in a manner which is unbecoming of such employee or derogatory to the prestige of Government.(3)No Government employee shall act in a manner which will place his official position under any kind of embarrassment.(4)No Government employee shall, in the performance of his official duties or in the exercise of powers conferred on him, act otherwise than in his best judgement except when he is acting under the direction of his official superior, and shall, where he is acting under such direction, obtain the direction in writing, wherever practicable, and where it is not practicable to obtain the direction in writing, shall obtain written confirmation of the direction as soon thereafter as possible. It shall be incumbent on such official superior to confirm in writing the oral directions given by him, and in any event, he shall not refuse such written confirmation where a request is made by the Government employee to whom such direction was given.Explanation :- Nothing in sub-rule (4) shall be construed as empowering a Government employee to evade his responsibilities by seeking instructions from, or approval of, an official superior where such instructions are not necessary under the scheme of distribution of powers and responsibilities.(5)[ Every Government servant holding a superior post shall take all possible steps to ensure the integrity and devotion to duty of all government servants for the time being under his control and authority.Explanation: - A Government servant 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.] [Added by G.O. Ms. No. 381 G. A. (Ser.C) Department Dated 18-12-2003](6)[ Prohibition regarding employment of children below 14 years of age : -No member of the service shall employ to work any child below the age of 14 years.] [Added by G.O. Ms. No. 555, G.A.(Ser.C) Department , Dated 14-12-2005]
