Section 3 in Dr. M.G.R. Medical University, Tamil Nadu, Employees Conduct Statutes
3. Integrity and devotion to duty.
(1)Every employee of the University shall at all times -(a)maintain absolute integrity;(b)maintain devotion to duty;(c)conform to and abide by the statutes regulating conditions of service;(d)comply with and obey all lawful orders and directions in the course of his official duties issued by any person or persons to whom he may be subordinate in the service of the University; and(e)refrain from any activity which is anti-secular or which tends communal disharmony.'Explanation. - Failure to perform his academic duties such as preparation, lectures, demonstrations, assessment, guidance invigilation will constitute improper conduct in respect of a member of teaching department. Failure to obey the instructions given by the superior officers or to execute promptly the administrative responsibilities will constitute improper conduct in respect of all employees.(2)The conduct and functioning of all those paid out of University funds shall be brought under the purview of the Director of Vigilance and Anti Corruption constituted by the Government of Tamil Nadu. The Registrar/Vice-Chancellor will be the authority to make requisition for a preliminary enquiry and order a detailed enquiry by the Director of Vigilance and Anti-Corruption in respect of C and D groups and A/B Groups respectively. In the case of the Vice-Chancellor no preliminary enquiry shall be made by the Director of Vigilance and Anti-Corruption, without a specific order of the Chancellor.
