Section 63 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
63. Consumption of intoxicating drinks or drugs.
- An employee shall-(1)strictly abide by any law relating intoxicating drinks or drugs in force in any area, in which he may happen to be for the time being;(2)neither be under the influence of any intoxicating drinks or drugs 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 such drinks or drugs in such close protimity of time when he has to appear on duty that the odour from his month or his demeans may ordinarily make others feel that he had partaken of any intoxicating drug or drink;(3)not appear in a public place under the influence of any drink or drug;(4)not use any intoxicating drink or drug in excess.
