Section 66 in The U.P. Co-operative Societies Employees Service Regulations, 1975
66.
(i)Every employee shall serve the concerned co-operative society with honesty and faithfulness and shall use his utmost endeavor to promote the interest of the co-operative society concerned. He shall also show courtesy and attention in all transaction towards share-holders, members and the public dealing with the co-operative society.(ii)Subject to the provisions of any law relating to intoxicating, drinks or drugs for the time being in force in any area, no employee of a co-operative society shall: -(a)While on duty, be under the influence of such drinks or drugs, or(b)[ appear in a public place or in the premises of the co- operative Society in a State of intoxication, or] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.];(c)habitually use such drinks or drugs;(iii)No employee of a co-operative a society shall:-(a)indulge in disorderly or indecent behavior, gambling or betting or committing nuisance within the premises of the society or doing anything which disturbs or dislocates the business of the society; or(b)cause or attempt to cause wilful damage to the property of the society or of persons dealing with the society; or(c)abet or instigate any of the employees for acts of misconduct, omission or violation of duties; or(d)misutilise loans or advances obtained from the society or the property of the society under his charge or care; or(e)[ organise or attend any meeting within the premises of the society without the permission of the Secretary of the society] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.];(f)[ join or be a member of a political party] [Inserted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.].
