Section 14(4) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(4)Government attach great importance of the purity of the services. On them depends the efficiency of the administrative machinery which is essential to secure the welfare of the people of the State. Government trust that all (concerned will act with vigour so that adding moral effect be produced by their concerned action. It should take steps in this direction as should be considered as failing in his primary duty. It is, however, to be made clear that honest, constitution, devoted and impartial official should not in any way deal embarrassed by these measures which are intended to secure the integrity and efficiency of the service. Government has no doubt that way will continue to discharge their duties to the best or their ability and judgement without dealing embarrassed in any way.]
