Section 23 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
23. Panchayat servant not be found drunk while attending office.
- A panchayat employee - (a) shall strictly abide by any law relating to consumption of liquor or intoxicating drugs in force in any area in which he may happen to be for the time being;(b)shall not be found drunk or under the influence of liquor while attending office or appearing in a public place.
