In exercise of the Powers conferred by Section 34
of the Kerala Khadi & Village Industries Board Act 1957, (Act 9 of 1957)
the Kerala Khadi & Village Industries Board, with the previous sanction of
the Government, hereby makes the following regulations, namely:- (i) These regulations may be called the Kerala Khadi and Village Industries
Board Employee's Conduct Regulations, 1965, (ii) They shall apply to all employees of the Board, whether permanent or
temporary, including person in the service of the Board whose services have
been temporarily placed at the disposal of any Government or local body or
other institution and also persons in casual employment or persons subject to
discharge from service with or without notice but shall not apply: - (a) to persons for whose appointment and other matters covered by these
regulations, special provision is made by an agreement, except to the extent
otherwise expressly provided in the agreement, and (b) to persons whose services have been temporarily placed at the disposal
of the Board on foreign Service terms, to whom other rules apply. In these regulations, unless there is anything
repugnant in the subject or context- (a) "Board" means the Kerala Khadi & Village Industries Board. (b) "Employee" means a person to whom these regulations apply. (c) "Member of an employee's family" includes:- (i) the wife, child or step-child of such employee whether residing with him
or not and in relation to an employee who is a woman, the husband residing with
her and dependent on her; and (ii) any other person related, whether by blood or by marriage to the
employee of the Board or to such employee's wife or husband and wholly
dependent on such employee but docs not include a wife or husband legally
separated from the employee or child or step child who is no longer in any way
dependent upon him or her; or of whose custody the employee has been deprived
by law. (d) Words importing the masculine gender shall be taken to include the
feminine, if circumstances so require. Every employee shall at all times maintain absolute
integrity and devotion to duty. Every employee shall wear Khadi only No employee of the Board shall, except with the
previous sanction of the Board, permit his son, daughter or any other dependent
to accept membership or employment in any institution with which he has
official dealings or with any other institutions having official dealings with
the Board, provided that where the acceptance of such membership or employment
cannot await the prior permission of the Board or is otherwise considered
urgent, the matter shall be reported to the Board and such membership or
employment may be accepted provisionally subject to the permission of the
Board. Except with the previous sanction of the Board, or
of some authority empowered in this behalf by the Board, no employee of the
Board shall ask for or accept or in any way participate in the raising of any
subscription or other pecuniary assistance or take part in any collection of
money for any public or local or other purposes. Save as otherwise provided in these regulations no
employee shall, except with the previous sanction of the Board, accept or
permit any member of his family to accept directly or indirectly on his own
behalf of any other person, any gift, gratuity or reward from a person not
related to him. Notes:- (1) An employee may accept from any person
a complimentary gift of flowers or fruits or similar articles of trifling
value, but all employees shall use their best endeavours to discourage the
tender of such gifts. (2) An employee may accept or permit a member of
his family to accept from a person who is his personal friend a wedding gift of
a value which is reasonable in all the circumstances of the case. All employees
shall use their best endeavours to discourage the tender of such gifts and such
acceptance or permission shall be reported to the Board, and if the Board so
require, the gift shall be returned to the donor. (3) If an employee cannot, without giving undue
offence, refuse a gift of substantial value he may accept the same, but shall,
unless the Board by special order otherwise direct, deliver the gift to the
Board for decision as to its disposal. (1) No employee shall (a) directly or indirectly engage in the business of money-lending or (b) except with the previous sanction of the Board, lend money to any person
possessing land within the local limits of his authority, or at interest to any
person; or (c) save in the ordinary course of business with a Bank or a firm of
standing borrow money from, or otherwise place himself under pecuniary
obligation to any person subordinate or superior to him or anyone else within
the local limits of his authority; or (d) except with the previous sanction of the Board, permit any member of his
family to enter into any transaction of the nature of those prohibited in the
case of employees of the Board. Provided that: - (i) clause (b) does not preclude the making of advances of pay to private
servants even if they possess land within the local limits of the employee's
authority; (ii) clause (c) does not preclude the acceptance of a purely temporary loan
of small amount, free of interest, from a personal friend or the operation of
reasonable credit account with a bona-fide tradesman. (iii) This regulation shall, in its application to the dealings of an employee
of the Board with a Co-operative Society registered or deemed to have been
registered under the Co-operative Societies Act or under any similar law, be
subject to such relations as the Board may, by special or general order,
direct. (iv) The above regulation does not prevent an employee of the Board from
borrowing money from a Co-operative Society of which he is a member, provided
that where the borrowing is on personal security, the surety shall not be an
employee of the Board subordinate to him. (v) The prohibition as regards the lending and borrowing of money applies to
all loans, credits, advances, supply of articles or accommodation at unduly low
rates or for insufficient consideration and to sales of property for inordinate
prices. (vi) The fact that an employee of the Board lending money is acting as an
executor, administrator or as a trustee without profit or advantage to himself
in no way affects the prohibition. Save with the sanction of the Board, no movable or
immovable property of the Board shall be sold or granted on lease or hire to
any employee of the Board, whether in permanent or temporary employment. Employees are forbidden to make habitual use of
vehicles and animals belonging to others or to travel free of charge in any
vehicle plying for hire. (a) The Board or any authority empowered by it in this behalf may, at any
time, by general or special order, require an employee of the Board to submit,
within a period specified in the order, a full and complete statement of such
movable or immovable property held or acquired by him or by any member of his
family as may be specified in the order. Such statement shall, if so required
by the Government or by the authority so empowered, include
details of the means by which or the source from which, such property was
acquired. (b) (1) All employees except those in the last grade service must submit to the Board not later than the 15th January each year, a statement in the
form given in Appendix 'A' showing all the immovable properties of which he
stood possessed or in which he had an interest at the close of the proceeding
calendar year. (2) The declaration must include all immovable
property held or acquired by an employee in this own name or in the name of any
other person wherever situated in India. It should as far as possible, give all
the details in the form in Appendix 4A (3) If in any year, an employee has neither
acquired not relinquished or otherwise disposed of any immovable property, or
any interest in immovable property, he need not submit the statement referred
to in sub-clause (1) above, but shall instead submit a certificate to that
effect. (4) The annual return should include all immovable
property acquired or registered in the name of the employee either on his own
account or as a trustee, executor or administrator, or a acquired or registered
in the name of or held or managed by any member of his family. In the case of
an employee who follows the Marumakkathayam law the statement should include
acquisitions of immovable property by his consort. (c) Whenever an employee by inheritance, succession or bequest becomes possessed
of immovable property in the district or taluk in which he is employed, or of
the interest in such immovable property contemplated by the regulation he must
communicate all particulars thereof through the usual channel to the Board. (d) If an employee receives an order of transfer to a district or taluk in
which he possesses of has an interest in immovable property he must at once
bring the fact to the notice of his immediate superior. (e) Any attempt to misled and any failure to give full and correct information
will render the employee concerned liable to disciplinary action. (a) Save in the case of a transaction conducted in good faith with a regular
dealer or permitted under these rules, an employee who intends to transact any
purchase, sale or disposal by other means of movable or immovable property
exceeding in value one thousand rupees with any person residing, possessing
immovable property or carrying on business, within the local limits of the
official authority of such employee, shall declare his intention to the Board.
The declaration shall state fully the circumstances, the
price offered or demanded and, in the case of disposal otherwise than by sale,
the method of disposal and the employee shall thereafter act in accordance with
such orders as may be passed by the Board: Provided that an employee who is about to quit the
station, district or local limits of his official authority may, without
reference to any authority, dispose of any of his movable property by
circulating the lists thereof among the public generally or by causing it to be
sold by public auction. (b) Sanction will, on no account be accorded to the purchase of land for
commercial purposes in any part of the Kerala State by a person employed by the
Board. (c) An employee who already owns a house or site may not acquire another
house-or site for residential purposes without the sanction of the Board. (d) No employee of the Board shall, save in good faith for the purpose of
residence acquire any immovable property any where in India by purchase or gift
without the previous sanction of the Board. (e) The restriction on the acquisition and possession of immovable property
apply to the acquisition and possession of any personal interest in such
property and to the acquisition and possession of such property by a Board
servant in the name of any other person, but not to the acquisition or
possession of an interest as trustee or administrator only. (f) In the case of a family governed by the Marumakkathayam law, a junior
member who is a Board servant will not ordinarily be required to obtain
sanction of the Board when immovable property is acquired by the managing
member on behalf of the family. But this exception will not apply to any
acquisition even though made in the name of Karanavan, if it shown that is
really intended to be self-acquired property of the Board Servant. (a) No employee of the Board shall, except with the previous sanction to the
Board, engaging directly or indirectly in any trade or business or undertake
any employment: Provided that an employee of the Board may, without
such sanction undertake honorary of a social or charitable nature or occasional work of a literary, artistic or scientific character, subject to the
condition that his official duties do not thereby suffer, but he shall not
undertake or shall discontinue, such work if so directed by the Board. Explanation:- (1) Canvassing by an employee of the
Board in support of the business of insurance agency, commission agency, etc. , owned or managed
by his wife or by any other member of his family shall be deemed to be a
breach of this regulation. (2) No employee of the Board shall serve or accept
paid employment in any company, mutual benefit Society or Co-operative society
or act as an agent, whether paid by salary or commission; to any Insurance
Company of Society. Where, however no remuneration is accepted, there is not
objection to an employee's taking part in the management of a mutual benefit
society if he has first obtained the sanction of the Board and certificate to
the effect that the work undertaken will be performed without detriment to his
official duties. (3) Employees of the Board shall be at liberty to
take part in the promotion of Co-operative Societies, but no employee of the
Board shall receipt in the course of duty or as provided for in the Service
Regulations hold office in any Co-operative Society or serve on any committee
appointed for the management of its affairs unless the Society is composed
wholly of employees of the Board. (4) No employee shall, except in course of duty,
take part in the promotion, registration or management of any Bank or Company: Provided that an employee in accordance with the
provisions of any general or special order of the Board may take part in the
promotion, registration or management of a Co-operative society registered or
deemed to be registered under the Co-operative Societies Act. (a) No employee shall speculate in investments. For purposes of this rule,
habitual purchase and sale of securities of notoriously fluctuating value shall
be deemed to be speculation in investments. (b) No Board servant shall make or permit any member of his family to make
make any investments likely to embarass of influence him in the discharge of
his official duties. If any question arises, as to whether a security or
investment is of the nature referred to above, the decision of the Board shall
be final. (a) An employee of the Board may not act as arbitrator in any case without
the sanction of the Board or unless he be directed so to act by a Court having
authority to appoint an arbitrator. (b) No employee of the Board may act as arbitrator in any case which is
likely to come before him in any shape in virtue of any judicial or executive
office which he may be holding. (c) If an employee of the Board acts as arbitrator at the private request of
disputants, he can accept no fees. (d) If he acts by appointment of a Court of Law he may, not withstanding
anything contained in the Service Regulations, accept such fees as the Court
may fix: Provided that the Board may direct that the whole
or part of such fees shall be credited to the Board. (a) An employee of the Board shall avoid habitual indebtedness. If an
employee of the Board is adjudged or declared an insolvent, or has incurred
debts aggregating to a sum which in ordinary circumstances, he could not repay
within a period of two years or if a part of his salary is frequently attached
for debt, has been continuously so attached for a period of two years or is
attached for a sum which in ordinary circumstances, he could not repay within a
period of two years he should be presumed to have contravened this regulation
and is liable to be removed from service. But he need not be so deemed if he
proves that the insolvency or indebtedness is the result of circumstances
which, with the exercise of ordinary diligence, he could not have foreseen or
over which he had no control and had not proceeded from extravagant or
dissipated habits. The burden of proving such special circumstances will always
be upon the employee of the Board concerned. (b) The plea that the insolvency or indebtedness has been caused by standing security for other persons shall in no case be accepted as an excuse for
abating the action under these regulations. (c) An employee of the Board who applies to be or is adjudged or declared
insolvent shall, forthwith report his insolvency to the Secretary to the Board. (d) An employee of the Board who has been removed from service on account of
insolvency, shall not be eligible for re-employment in any branch of the
service. (1) Save as othervise provided in these regulations no employee shall,
except with the previous sanction of the Board; (a) receive any complimentary or valedictory address; accept any
testi-rnonial or attend any public meeting or entertainment held in his honour;
or (b) take part in the presentation of a complimentary or valedictory address,
or of a testimonial to any other employee of the Board, or to any person who
has recently quitted the service of the Board, or attend a public meeting or
entertainment held in honour of such Other Board employee or persons; or (c) take part in the raising of a fund to be expended in recognition of the
services of any other servant of the Board or of a person who has recently
quitted the service of the Board for any purpose whatsoever. (2) Subject to the provisions of any general or special order of the Board,
an employee may attend a farewell entertainment of a substantively private and
informal character held with regard to himself or to any other Board employee or to a person who has recently quitted the service
of the Board on the occasion of his retirement from service or departure from
the station of himself or such other Board employee. In accepting the
invitation the employee should, if necessary, make it clear that the function
must be substantively private and 6n no account take the character of a public
entertainment, that no address should be presented to him or to the other
employee and that the Organisers will, discourage the publication of the
proceedings of the entertainment in the Press :- Note:- An employee should, as a rule, discourage
his subordinates from organising or participating in a farwell entertainment in
his honour, as in the absence of such discouragement, the subordinates may feel
themselves bound, as a matter of course to organise such a function and incur
expenditure thereon. (3) (a) No employee shall, except with the previous sanction of the Board,
receive any trowel, key or other similar article offered to him at a ceremonial
function such as the laying of a foundation stone or the opening of a public
building, (b) An employee who receives an invitation to
preside at such a function should, if he decides to accept it, invariably
inform the promoters that he can attend only on the understanding that no
presentation of any kind is made. (a) No employee of the Board shall, except with and during the continuance
of previous sanction of the Board, own wholly or in part, or conduct or
participate in the editing or management of any newspaper or other periodical
publication. Such sanction will only be given in the case of newspaper or
publications mainly devoted to the discussion or topics not of a political
character such for instance as art, science or literature. The sanction is
liable to be withdrawn at the discretion of the Board. (b) Employees of the Board are permitted to contribute articles of a
scientific, literary or technical character to any journal, magazine or similar
publication provided that before any such article is sent for publication the
employee should satisfy the Secretary that it does not reveal any information
of a confidential nature and that the publication will not in any way embarass
the administration of the Board. (c) No employee of the Board shall, except in accordance with any special or
general order of the Board, communicate directly or indirectly any official
document or information to an employee of the Board not authorised to receive
the same or to any non-official person or to the Press. No of the employee Board shall approach any member
of the Board or any of the Committees constituted by the Board with a view to
having any grievance made the subject matter of the agenda for discussion at a
meeting of the Board or the Committee as the case may be. (a) No employee of the Board shall, by any utterance, writing or otherwise, discuss or criticise in public or at any meeting or association or body,
any policy pursued or action taken by the Board or the Government of Kerala nor
shall he in any manner participate in such discussion or criticism: Provided that nothing contained in this regulation
shall be deemed, to prohibit; (i) An employee of the Board from participating in discussion at any private
meeting solely of employees of the Board or of any recognised association of
employees of the Board on matters which affect the personal interests of such
employees individually or generally; or (ii) An employee of the Board from defending and explaining in public or
private meetings any policy or action of the Board for the purpose of removing
misapprehensions and correcting mis-statements or for the purpose of effectively
carrying out such policy. Explanation:- Nothing contained in this regulation
shall be construed to limit or abridge the power of the Board requiring any
employee of the Board to publish and explain any policy or action of the Board
in such manner as may appear to them to be expedient or necessary. (b) An employee of the Board may not, except in the discharge of his
official duties preside over or take part in the organisation of or occupy a
prominent position or address any non-official meeting or conference, at which
it is likely that speeches will be made or resolutions will be proposed or
passed criticising the action of the Board. Note:- For purpose of this regulation, meeting of a
Committee constituted by the Board in which an employee is also appointed as a
member, shall not be a non-official meeting or conference, so far as the
employee is concerned. (c) No employee of the Board, shall, in any document published by him or in
any communication made by him to the Press or in any public utterance delivered
by him, make any statement of fact or opinion which is capable of embarassing
the Board or Government in any manner. Note: An employee of the Board who intends to
publish any document or to make any communication to the Press or to deliver
any public utterance containing statements in respect of which any doubt as to
the application of the restrictions imposed by this regulation may arise, shall
submit to the Board a copy of draft of the document which
he intends to publish or of the utterance which he intends to deliver, and
shall thereafter act in accordance with such orders as may be passed by the
Board. No employee shall engage himself or participate in
any demonstration which is prejudicial to the interests of the sovereignity and
integrity of India, the security of the State, friendly relations with foreign
states, good relation of the Board with the Kerala State Government, Public
order, decency or morality or which involves contempt of court, defamation or
incitement to an offence. (1) No employee of the Board shall give evidence before a public committee
except with the previous sanction of the Board. (2) No employee of the Board giving such evidence shall criticise the policy
or decisions of the Board. Note: These rules do not apply to evidence given
before statutory committee which have power to compel attendance and the giving
of answers nor to evidence given in judicial inquiries. (a) No employee of the Board shall be a member of, or be otherwise
associated with, any political party or any organisation which takes part in
politics nor shall be take part in, subscribe in aid of, or assist in any other
manner any political movement or activity. If any question arises whether any movement or
activity falls within the scope of this regulation, the decision of the Board
thereon shall be final. (b) Save as provided by or under any law for the time being in force, no
employee of the Board shall canvass or otherwise interfere or Use his influence
in connection with or take part in any election to legislative body whether in
the Kerala State or elsewhere, or to a local authority or body. Provided that (1) an employee of the Board who is
qualified to vote at such election may exercise his right to vote; but if he
does so, shall give no indication of the manner in which he proposed to vote or
has voted. (2) An employee of the Board shall not be deemed to
have contravened the provisions of this regulation by reason only that he
assists in the conduct of an election in the due performance of a duty imposed
on him by or under any law for the time being in force. (3) It shall be the duty of every Board servant to
endeavour to prevent any member of his family from taking part in, subscribing
in aid of or assisting in any other manner any movement or activity which is,
or tends directly or indirectly to be, subversive of the Board as well as Government as by law established, and where a Board servant is unable to
prevent a member of his family from taking part in or subscribing in aid of or
assisting in any other manner, any such movement or activity he shall make a
report to that effect to the Board. Note : If any question arises whether any movement
or activity falls within the scope of this rule, the decision of the Board
thereon shall be final. (4) No Board servant shall permit any member of his
family to take part in or in any way assist any movement or activity which is
or tends directly or indirectly to be subversive of Board as well as Government
as by law established. Note: A Board servant shall deemed to have permitted
a person to take part in any or assist a movement or activity within the
meaning of the above rule, if he has not taken precaution and done everything
in his power to prevent such person so acting or if, when he knows or has
reason to suspect that such person is so acting he does not at once inform the
Board or the Officer to whom he is subordinate. An employee who issues an address to electors or in
any other manner publicly announces himself or allows himself to be publicly
announced as a candidate or prospective candidate for election to a legislative
body, or a local authority or body shall deemed for the purposes of this
regulation to take part in the election to such body. Seditious propaganda or the expression of disloyal
sentiments by an employee of the Board will be regarded as sufficient ground
for dispensing with his services. An employee of the Board proposing to take part in
a non-official conference or meeting held in any place in the Kerala State or
otherwise must obtain the prior sanction of the Board. Provided that such sanction shall not be necessary
in respect of conferences in which an employee of the Board may participate in
the course of duty or conferences convened to discuss scientific, technical,
literary or similar subjects and participation therein is not likely to
embarass the Board in its relationship with the public in any manner. In cases
of doubt the employee of the Board should apply to the Board and obtain orders. (1) No employee of the Board shall, except with the previous sanction of the
Board have resource to any court or the press for the vindication of his
official acts or character from defamatory attacks. Nothing in this regulation
shall however derogate from the right of an employee of the Board to vindicate
his private acts or character. (2) No employee of the Board shall, except with the previous sanction of the
Board, accept from any person or body of persons, compensation of any kind for
any malicious prosecution brought against him or for any defamatory attacks
made on his public acts or character, unless such compensation has been awarded
by a competent court. No employee shall join or continue to be a member
of an association, the objects or activities of which are prejudicial to the
interests of the sovereignty and integrity of India or public order or
morality. (a) (1) No association of the employees of the Board or Association
purporting to represent employees of the Board or any class thereof shall be
recognized unless it satisfies the following conditions, namely:- (i) The Association must ordinarily consist of a distinct class of the
Board's employees. (ii) Every Board employee of the class must be eligible for membership of the
Association; (iii) Persons who are, not in the service of the Board shall not be
office-bearers of the Association, and (iv) The Association must not be formed on a territorial or communal basis. (2) The Association shall not be, in any way,
connected with, or affiliated to any association, which does not, or any
federation; or association which do not, satisfy condition. (3) The Association shall not be, in any way,
connected with any political party or organization. (4) Federation or a Confederation of Service
Associations shall affiliate only recognized Service Associations, and if the
recognition accorded to any of the Associations affiliated to a Federation or a
Confederation of Service Associations is withdrawn, the Federation or
Confederation of Service Associations shall forthwith disaffiliate such Service
Associations. (5) The Service Association shall cease to be
affiliated to a Federation or Confederation of Service Associations whose
recognition under these rules is withdrawn by the Government. (b) Rules to be observed by Service Associations The Board shall withdraw the recognition granted to
any association, if it violates any of the following regulations:- (1) The Association shall not seek the assistance of any political party or
organization to represent the grievances of its members, or indulge in any
seditious propaganda, or expression of disloyal sentiments:- (2) The Association shall not resort to any strike or threat of strike as
means of achieving any of its purposes or for any other reason. (3) The Association shall have the following regulation incorporated among
its regulations:- "A strike or threat of a strike against the
Board shall never be used as a means of achieving any of the purposes of the
Association". (4) The Association shall not, except with the previous sanction of the
Board, (i) issue or maintain any periodical publication; (ii) permit its proceedings to be open to the Press, or publish any
representation, on behalf of its members, in the Press or otherwise. (5) The Association shall not engage in any political activity. (6) The Association shall not; (i) pay, or contribute towards any expenses incurred by a candidate for any
election to a legislative body whether in India or elsewhere, or to a local
authority or body; (ii) Support by any means, the candidature of any person for such election; (iii) undertake or assist in the registration of electors or the selection of candidate
for such election, and (iv) maintain or contribute towards the maintenance of any member of a
legislative body or of local authority or body. (7) The Service Association shall not invite non-officials to speak at
meetings of the Association without obtaining the prior sanction of the Board. (8) The funds of a Service Association shall consist exclusively of
subscriptions from members and grants, if any, made by the Board or the money
collected with the prior sanction of the Board and shall be applied only for the
furtherance of the objects of the Association. Note:- The Association shall not ask for or collect
money (other than subscriptions from members of the Association) without
obtaining the prior sanction of the Board. (9) Any amendment of a substantial character in the rules of the Service
Association shall be made only with the previous approval of the Board; and any
other amendment of minor importance shall be communicated to the Board for
information. (10) The Service Association shall not do any act or assist in the doing of
any act which, if done by an employee, would contravene any of the provisions
of these regulations. (11) The Service Association shall not address any communication to a foreign
authority except through the Board which shall have the right to withhold it if
deemed necessary. (12) Communications addressed by the Service Associations or by any office
bearer on its behalf to the Board shall not contain any disrespectful or
improper language. (13) The Board may require the regular submission for their information of
copies of the regulation of the Association and the annual statement of its
accounts and lists of its members. (c) Procedure for making representations: - (1) Representations from recognised associations whether made orally, by
deputation or presented in writing, may be received by the Secretary of the
Board, notwithstanding anything contained in the regulations relating to the
submission of petitions and memorials by the employees of the Board, provided
that no representations or deputations will be received except in connection
with matter which is, or raises questions which are, of common interests to the
class represented by the Association. (2) The Board may specify the channel through which representations from the
Association shall be submitted and the authority by whom deputation may be
received. (d) Any group of employees of the Board who desire to organise themselves
into an association for the purpose of safeguarding their conditions of service
and to make representation to the Board on service matters shall apply to the
Board through the Secretary, for recognition of the Association along with a
copy of the draft rules. The rules of the Association shall conform to take
conditions prescribed in these regulations and in addition shall specifically
provide that the Association shall not resort to any strike or other activities
calculated to paralyse or embarass the Board. The Board may suggest such
changes in the rules as may be deemed necessary and on their incorporation the
Association may be granted recognition. (e) The Board shall withdraw the recognition granted to any association if
it violates any of the conditions prescribed for its recognition or if it
resorts to any strike activities calculated to paralyse or embarass the Board. (i) Every employee of the Board shall inform his immediate superior if an
employee of the Board closely related to him is posted to work under him or if
he is posted to work under an employee of the Board closely related to him. (ii) No employee of the Board shall deal with a case in which he or any
member of his family has any pecuniary or other interest. If any such case
comes before him in the course of his official duties, he should refrain from
dealing with the case and submit the case to the next higher authority for
passing orders, at the same time indicating that he is not dealing with the
case because of his interest in it. No employee of the Board shall direct or attempt to
bring any political or other outside influence to bear upon any superior
authority for the furtherance of his interest. The penalty for the
contravention of this regulation shall be the with-holding of promotion to him
either permanently or for such period as the competent authority may determine. Explanation:- An employee of the Board causing his
own case to be made the subject of an item of the agenda of the meeting of the
Board or any of its committees contravenes this regulation. (1) No employee of the Board shall deliver a broadcast talk at a
broadcasting station on any subject without the previous permission of the
Board; (2) An employee of the Board who is invited or who wishes to deliver a
broadcast talk shall intimate to the Board through the proper channel, the
subject on which he proposes to talk and if it is a subject directly or
indirectly connected with his official duties or if so required, shall submit
the full text of the talk for its approval before it is delivered. (3) The Secretary may exercise the powers specified in this regulation in
respect of employees of the Board and may refer any case to the Board for
orders if he considers such a course desirable. (4) The provisions of the regulation do not in any way prevent the
acceptance of engagements by the employees of the Board from a broadcasting
station of the A. I. R. for music or other similar performances and the
remuneration therefor. No employee of the Board shall engage himself in
any strike or incitement thereto or in any similar activities. Concerted or
organised refusal on the part of employees of the Board to receive their pay
will entail severe disciplinary action. When an employee of the Board is suspended, he is
free to go wherever he likes, but he must give his address to the Head of his
office. He must also give his address to the Officer, if any, holding an
enquiry into his conduct. Explanation:- The employee must obey all orders to
attend any inquiry into his conduct and if he fails to do so, the inquiry may
be held in his absence. (1) A representation from an employee of the Board in regard to his claim to
an appointment in the gift of the Board should be submitted through the Head of
the Office. (2) No Officer of the Board shall, except by endorsement on a written
application submitted by a candidate officially through him, recommend to any
selecting, appointing or promoting authority or to any individual who is a
member of any such authority or of its staff, any candidate for any post under
the services of the Board. Note:- It is incorrect for an officer of the Board
who receives an application from a subordinate or colleague for a
recommendation on such application as is referred to in this regulation to
return the application with the endorsement to the employee of the Board
concerned. The application should be forwarded to the appropriate authority
through official channels. It is improper for an employee of the Board who
makes any representation to the Board through the Official channel to approach
the Chairman, the Vice-Chairman or the Members of the Board or of any of the
Committees constituted by the Board, with advance copies thereof or with
personal representations: Provided that an employee of the Board who has not
received any reply to a representation made to the appropriate authority within
three months, may make a written representation to the Board with a copy of the
representation sent to the appropriate authority and with a statement that no
reply has been received to that representation. No employees shall enter into any pecuniary
arrangement for the resignation by one of them, of any office under the Board,
or for the taking of leave for the benefit of the other. Should this rule be
infringed, any nomination or appointment consequent upon such resignation or
leave will be cancelled by the Board and such parties to the arrangement, as
are still in service, will be subject to disciplinary proceedings which may
involve their dismissal from service. No employee shall, without the written permission
the Board (i) take or transfer in his name any actionable claim, or decree or (ii) Concern himself in any litigation in which he has no direct personal
interest. An employee vested with discretionary powers should
not ordinarily be posted to his native district or allowed to acquire land
within the revenue district or taluk in which he is serving. Permission to do
this should be granted only in very special circumstances. Note:- The employee may usually be permitted to
acquire immovable property outside the revenue district or taluk in which he is
serving. But when, on transfer to a district or taluk in which he holds
immovable property he makes the special report required by Rule 11 (d) the
authority responsible should ordinarily transfer him to another district or
taluk. For the purpose of this rule, Officers of and above the status of
Village Industries Officers will be deemed to be Officers vested with
discretionary powers. It shall be the duty of every employee who consult
a Medical practitioner with a view to obtaining leave or an extension of leave
on medical certificate, to disclose to that Practitioner the fact if any of his
having consulted any other practitioner for the same purpose and the result of
such consultation. Omission on the part of the employee to do this or any false
statement made by him to a Medical Practitioner in this respect will entail
disciplinary action. The employment of a servant of the Board including
therein Last Grad Service in making purchases or in any private matters in
which the receipt or expenditure of money is concerned is most strictly
prohibited, it is, however, not intended that this prohibition should preclude
any officer from employing a Boards servant it in including one in Last Grade
Service, to provide for him a conveyance or necessary supplies while he is
traveling on duly through in all such transactions constant vigilance is needed
to prevent cheating and extortion. Resignation from the Board's service entails
forfeiture of past service and of any gratuity to which the Officer who resigns
would other wise have been eligible. (i) No employee who has a wife living, shall contract another marriage
without first obtaining the permission of the Board, notwithstanding that such
subsequent marriage is permissible under the personal law for the time being
applicable to him. (ii) No female employee shall marry any person who has a wife having without
first obtaining the permission of the Board. If any question arises relating to the
interpretation of these regulations, it shall referred to the Board whose
decision thereon shall be final.THE KERALA KHADI & VILLAGE
INDUSTRIES BOARD EMPLOYEES' CONDUCT REGULATIONS, 1965
PREAMBLE