Section 25A in Andhra Pradesh Civil Services (Conduct) Rules, 1964
25A. No Government servant shall:
-(i)give or take or abet in giving or taking of dowry; or(ii)demand, directly or indirectly, from the parents or guardian or a bride or bridegroom as the case may be, any dowry.Explanation: - For the purpose of this rule "dowry" has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act No. 28 of 1961).[26. Drinking: - Notwithstanding anything contained in the provisions of any law relating to intoxicating drinks or drugs for the time being in force in any area, no Government employee shall-(i)while on duty, be under the influence of such drinks or drugs to such an extent as to render him incapable of discharging his duty properly and efficiently; or(ii)appear in a public place in a state of intoxication; or(iii)consume such drinks or drugs in excess.]
