Section 73 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
73. Consumption of Intoxicating Drinks and Drugs.
(1)An employee shall strictly abide by any law relating to intoxicating drinks or drugs in force in any area in which he may happen to be posted for the time being.(2)It is also the duty of the employee to see that-(a)He takes due care that the performance of his duty is not affected in any way by the influence of any intoxicating drink or drug;(b)He does not appear in public place in a state of intoxication; andExplanation: - For the purpose of this regulation, the term "Public place" would include clubs (even exclusively meant for members where it is permissible for the members to invite non-members as guests), bars and restaurants, public conveyances and all other places to which the public have or are permitted to have access, whether on payment or otherwise.(c)He does not habitually use any intoxicating drink or drug in excess.
