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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2)(h) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(h)The behaviour of an employee with male and female students and employees shall be modest.
(i)an employee shall strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he may happen to be for the time being:
(ii)not consume any intoxicating drink or be under the influence of any intoxicating drink or drug, during the course of his duty: and shall also take due care that the performance of his duties at any time is not affected in any way by the influence of any such drink or drug;
(iii)refrain from consuming any intoxicating drink or drug in a public place;
(iv)not appear in a public place in a state of intoxication;
(v)not use any intoxicating drink or drug in excess so that he is unable to control his behaviour.