Section 24 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
24. Obligations.
- Every employer shall have the following obligations :(a)No employee shall commit any misconduct as laid down in Section 5 of the Prevention of Corruption Act, 1947 (2 of 1947) or take any gratification other than the legal rumination or obtain valuable things without consideration or for consideration which he knows to be inadequate from persons concerned in proceeding or business transacted by such employee, as detailed in Section 161 and Section 165 of the Indian Penal Code, 1860 (45 of 1860);(b)No employee shall except with the prior sanction of the appointing authority, acquire or dispose of any immovable property by lease, mortgage, sale gift or otherwise either in his own name or in the name of any member of his family where such transaction is conducted otherwise than through a regular or reputed dealer. The same condition shall apply in the case of sale or purchase of movable properly exceeding Rs. 5,000 in value ;Note. - The movable or immovable properties owned by the members of the family of the employee which are either acquired by them from out of their own funds or inherited by them will not come under the provisions of this clause or Clause (g) of Rule 22 of these rules 22 of these rules.(c)No employee shall lend money to, or obtain loan from, any member of the public, business house or a trader with whom he has to deal in his official capacity either directly or indirectly ;(d)No employees who has a wife/husband living shall contract another marriage without obtaining previously the dissolution of the first marriage in accordance with any law for the time being in force notwithstanding that such second marriage is permissible under any personal law of the community to which he or she belongs ;(e)No employee shall employ or engage any subordinate for any private, domestic or personal service or for any purpose other than official business ;(f)No employee shall use or permit any other persons to use a Board's vehicle or a safe or any other property of the Board for any propose other than official business ;(g)No employee shall except in accordance with any general or special orders of the Board or in the performance of the duties assigned to him, communicate directly or indirectly any official document or any part thereof to any other employee or any other person or press to whom he is not authorised to communicate such documents or information;(h)No employee shall-(a)violate any law relating to intoxicating drinks or drugs(b)consumer or be under the influence of any intoxicating drink or drug during the course of his duly and/or in any public place ;(i)No employee shall, without the previous sanction of the appointing authority, accept directly or indirectly on his own behalf or on behalf of any person any gift of more than trifling value ;Note. - Gifts in conformity with religious or social customs shall not come within the purview of this clause.(j)No employee shall, while on leave, receive any service or employment;(k)No employee shall except with the previous sanction of the Board engage in any trade or canvass for business either on his own or on behalf of members of his family or undertake any employment other than his public duties or carry on directly or social and charitable nature or work of co-operative societies ;(l)No employee, shall, in discharge of his official duties, deal with any matter if he or any member of his family is interested in such matter and every such matter shall be referred by the employee to his official superior and such matter shall be disposed of according to the instructions of the authority to whom such reference is made ;(m)No employee shall, except with the previous sanction of the Board give evidence in connection with any enquiry conducted by any person, Committee or authority except in the following cases :(a)Evidence given at any enquiry before an authority appointed by the Government, Parliament or a State Legislature, or(b)evidence given in any judicial enquiry, or(c)evidence given at any departmental enquiry ordered by authorities subordinate to the Government ;(n)No employee shall except with the previous sanction of the Board, receive any complimentary or voluntary address or accept any testimonial or attend any meeting or entertainment held in his honour, or in the honour of any other employee :Provided that nothing in this rule shall apply to-(i)a farewell entertainment of a substantially private and informal character held in honour of the employee or any other employee on the occasion of his retirement or transfer or of any person who has recently acquitted the service of Government or Board ;(ii)the acceptance of simple and inexpensive entertainment arranged by public bodies or institutions.(o)No employee shall canvass in connection with or take part in any election in any legislature or local authority ;Provided that-(i)an employee qualified to vote at such election may exercise his right to vote, but where he does so he shall give no indication of the manner in which he proposes to vote or has voted;(ii)an employee shall not be deemed to have contravened the provisions of this sub-rule by reason only that he assists in the conduct of an election in the due performance of a duly imposed on him by or under any law for the time being in force ;Explanation. - The display by an employee on his person, vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-rule.(p)No employee shall join, or continue to be a member of an association the object or activities of which are prejudicial to the interests of the sovereignty and integrity of India, the State or public order or morality;(q)No employee shall engage himself or participate in any demonstration which is prejudicial to the interest of the sovereignty and integrity of India, the security of the State friendly elation with foreign States, public order decency or morality or which involves contempt of Court; defamation or incitement to an offence ;(r)An employee shall be liable to be transferred form the main office of the board at Agartala to any other office in any part of the State of Tripura or outside the State ; if and when such offices are set up by the Board and vice versa ;(s)An employee shall carry out all orders issued to him by the President the Secretary or those under whom he works, shall not be guilty of insubordination, intemperance, negligence of duty, moral turpitude and shall not set in violation of these rules.
