Section 30 in The U.P. Government Servant's Conduct Rules, 1956
30. Proper use of amenities.
- No Government servant shall misuse, or carelessly use, amenities provided for him by the Government to facilitate the discharge of his public duties.IllustrationAmong the amenities provided to Government servants are cars, telephones, residences, furniture, orderlies, articles of stationery, etc. Instances of misuse, or careless use, of these area-(i)employment of Government cars at Government expense by members of the family of the Government servant, or his guests, or for other non-Government work;(ii)making telephone trunk calls at Government expense on matters not connected with official work;(iii)neglect of Government residence and furniture and failure to maintain them properly, and(iv)use of Government stationery for non-official work.
