Section 20 in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
20. Conduct and Discipline.
(1)No University employees shall take part in any act or movement which is calculated in the judgment of the Governing Council to bring the University into disrepute. It shall be the duty of everyone of the employee. To honour the confidence reposed in him by the University, and not to divulge any information obtained by him in the course of his official duties of outsiders on to make any use of which would be improper.(2)No University employee shall indulge in any criticism of the University administration in such manner as savours of defiance and insubordination or causes or is likely to cause embarrassment to the administration.(3)No University employee shall associate himself with or take active part in politics. The Governing Council decision on this aspect of an employee's conduct shall be final.(4)Employees shall not submit applications directly for appointment to higher posts in the University or for advance increments or for other kinds of preferment.But, they may submit their claims to higher posts through the Officers under whom they work if they have any special representations to make.(5)A whole-time University employee may be entrusted with any work connected with the University, academic or administrative, as required by the proper authority without any liability to meet the claim for additional remuneration. He shall not accept while in University Service additional employment or any employment on part-time basis with or without emoluments or honorary work without the previous sanction of the Vice-Chancellor or any other competent authority in writing.(6)Persons on appointment and employees on transfer to posts dealing with cash, stores and other valuables including books shall, at the discretion of the Governing Council, furnish security to the University for such amount and of such character as may be determined by the Governing Council. This shall be a condition attached to the post and shall not entitle the employee concerned,, who fills the post to claim any additional remuneration or compensation or privilege-on this account.(7)The conduct and functioning of all those paid out of University funds shall be brought under the purview of the Director of Vigilance and Corruption constituted by the Government of Tamil Nadu. The Registrar and the Vice-Chancellor will be the authority to make requisition for a preliminary enquiry and order a detailed enquiry by the Director of Vigilance and Anti-Corruption in respect of C and D groups and A and B groups respectively. In the case of the Vice-Chancellor, no preliminary enquiry shall be made by the Director of Vigilance and Anti-Corruption without a specific order of the Chancellor.
