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State of Madhya Pradesh - Section

Section 3 in M.P. Panchayat Services (Conduct) Rules, 1998

3. General.

(1)Every Panchayat servant shall at all times,-
(i)maintain absolute integrity;
(ii)maintain devotation to duty; and
(iii)do nothing which is unbecoming of Panchayat Servant.
(2)
(i)Every Panchayat Servant holding a supervisory post shall take all possible steps to ensure the integrity and devotion to duty of all Panchayat Servants for the time being under his control and authority.
(ii)No Panchayat Servant shall in the performance of his official duties or in exercise of powers conferred on him, act otherwise than in his best judgement except that when he is acting under the direction of his official superior and shall, where he is acting under such direction obtain the direction in writing, wherever practicable and wherever it is not practicable to obtain (he direction in writing he shall obtain written confirmation of the direction as soon as possible.
Explanation. - Nothing in clause (ii) of sub-rule (2) shall be construed as empowering the Panchayat Servant to evade his responsibilities by seeking instructions from, or approval of a Superior Officer or authority when such instructions are not necessary under the scheme of distribution of powers and responsibilities.