Section 45(3) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
(3)(a)shall not conduct eccentric or indecent behavior in the premises of the Mill/distillery unit establishment and neither keep himself busy in gambling, nor do any such act which may induce obstacles in the business of the society or it becomes hap-hazard.(b)neither shall knowingly cause injury or loss to the property of persons working in the Mill/distillery unit establishment nor shall try to occasion injury and loss to their property.(c)neither discourage nor encourage an employee for floating conduct duties or infringing ethics, or(d)shall not misuse the loans or advances received from the place of posting/establishment or mill/distillery unit under his charge or supervision.
