Preamble - RAILWAY SERVICES (CONDUCT) RULES, 1966 RAILWAY SERVICES (CONDUCT) RULES, 19661 (1) These rules may be called the Railway Services (Conduct) Rules, 1966. (2) They shall come into force at once. __________________________________________ 1. ide Railway Board Letter No. E (D & A) 62 GS 1-11, dated 13th March, 1966. In these rules, unless the context otherwise requires,-- (a) "Government" means in relation to-- (i) Gazetted Officers holding posts in the Railway Board,--the President; (ii) Other Gazetted Officers,--the Railway Board; (iii) Non-Gazetted Officers in the Railway Board,--the Secretary, Railway Board; (iv) Other non-gazetted officers directly under administrative control of Railway Board,--the Head of offices concerned, and (v) Other non-gazetted officers--the General Managers of the Railway Administrations concerned : Provided that for purpose of sub-rules (2) and (3) of Rule 5, sub-rule (1) of Rule 8, sub-rule (1) of Rule 10, Rule 14, sub-rules (1) and (3) of Rule 15, sub-rule (3) of Rule 16, sub-rule (1) of Rules 19 and 21, 'Government' means the Railway Board in the case of all non-gazetted railway servants. (b) "railway servant" means a railway servant as defined in Rule 102(13) of the Indian Railway Establishment Code, Volume I. ExplanationA railway servant whose services are placed at the disposal of a company, corporation, organisation, or a local authority shall, for the purposes of these rules, be deemed to be a railway servant notwithstanding that his salary is drawn from sources other than the Consolidated Fund of India. (c) "members of family" in relation to a railway servant includes-- (i) the wife or husband, as the case may be, of the railway servant, whether residing with the railway servant or not, but does not include a wife or husband, as the case may be, separated from the railway servant by a decree or order of competent Court. (ii) son or daughter, step-son or step-daughter of the railway servant and wholly dependent on him, but does not include a child or step-child who is no longer in any way dependent on the railway servant or of whose custody the railway servant has been deprived by or under any law. (iii) any other person related whether by blood or marriage, to the railway servant or to the railway servant's wife or husband, and wholly dependent on the railway servant. (1) Every railway servant shall at all times-- (i) maintain absolute integrity; (ii) maintain devotion to duty; and (iii) do nothing which is unbecoming of a railway or Government servant. (2) (i) Every railway servant holding a supervisory post shall take possible steps to ensure the integrity and devotion to duty of all railway servants for the time being under his control and authority; (ii) no railway servant shall, in the performance of his official duties or in the exercise of powers conferred on him, act otherwise than in his best judgment except when he is acting under the direction of his official superior and shall, where he is acting under such direction, obtain the direction in writing, wherever practicable, and where it is not practicable, to obtain the direction in writing, he shall obtain written confirmation of the direction as soon thereafter as possible. Explanation 1Nothing in clause (ii) of sub-rule (2) shall be construed as empowering a railway servant to evade his responsibilities by seeking instructions from, or approval of officer or authority when such instructions are not necessary under the scheme of distribution of powers and responsibilities. (1) No railway servant shall use his position or influence directly or indirectly to secure employment for any member of his family in any company or firm. (2) (i) No Class I Officer shall, except with the previous sanction of the Government, permit his son, daughter or other dependent to accept employment in any private undertaking with which he has official dealings or in any other undertaking having official dealings with the Government : Provided that where the acceptance of the employment cannot await prior permission of the Government or is otherwise considered urgent, the employment may be accepted provisionally subject to the permission of the Government and the fact of such acceptance shall at once be reported to the Government. (ii) A railway servant shall, as soon as he becomes aware of the acceptance by a member of his family of an employment in any private undertaking intimate such acceptance to the Government and shall also intimate whether he has or has had any official dealing with that undertaking : Provided that no such intimation shall be necessary in the case of a Class I Officer if he has already obtained the sanction of, sent a report to the Government under clause (i). (3) No railway servant shall in the discharge of his official duties deal with any matter or give or sanction any contract to any undertaking or any other person if any member of his family is employed in that undertaking or under that person or if he or any member of his family is interested in such matter or contract in any other manner and the railway servant shall refer every such matter or contract to his official superior officer or authority and the matter or contract shall thereafter be disposed of according to the instructions of such officer or authority. (1) No railway servant shall be a member of, or be otherwise associated with, any political party or any organisation which takes part in politics nor shall he take part in, subscribe in aid of, or assist in any other manner, any political movement or activity. (2) It shall be the duty of every railway 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 Government as by law established and where a railway 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 Government. (3) If any question arises whether a party is a political party or whether any organisation takes part in politics or whether any movement or activity falls within the scope of sub-rule (2), the decision of the Government thereon shall be final. (4) No railway servant shall canvass or otherwise interfere with, or use his influence in connection with or take part in, an election to any Legislature or local authority : Provided that-- (i) a railway servant qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted; (ii) a railway servant shall not be deemed to have contravened the provision of this sub-rule 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. ExplanationThe display by a railway servant on his person, vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-rule. No railway servant shall join, or continue to be a
member of an association or union the objects or activities of which arc
prejudicial to the interests of the sovereignty and integrity of India or
public order or morality. Note.--It is not permissible for a gazette
railway servant to join any association of non-gazetted railway servants, like
a Railway Employees' Union. When a non-gazetted railway servant who is a member
of a railway employees' union is promoted to gazetted rank, either in an
officiating or permanent capacity he shall resign his membership of such Union.
If, however, the officer concerned satisfies the General Manager of the railway
concerned that by such resignation he will lose financially or otherwise under
any beneficent scheme organised by such Union such as death or accidents
insurance, he may be permitted to continue as an ordinary member but not as an
office bearer or representative of that Union. The responsibility for
satisfying the General Manager in this respect will rest with the officer
concerned. No railway servant shall engage himself or
participate in any demonstration which is prejudicial to the interest of the sovereignty
and integrity of India, the security of the State, friendly relations with
foreign States, public order, decency or morality, or which Involves contempt
of Court, defamation or incitement to an offence. (1) No railway servant shall, except
with the previous sanction of the Government, own wholly or in part, or conduct
or participate in the editing or management of, any newspaper or other
periodical publication. (2) No railway servant shall, except
with the previous sanction of the Government or the competent authority or
except in the bona fide discharge of his duties,-- (a) publish a book himself or through a
publisher, or contribute an article to a book or a compilation of articles; or (b) participate in a radio broadcast or
contribute an article or write a letter to a newspaper or periodical, either in
his own name or anonymously or pseuclonymously or in the name of any other
person : Provided that no such sanction shall be
required,-- (i) if such publication is through a
publisher and is of a purely literary, artistic or scientific character, or (ii) if such contribution, broadcast or
writing is of a literary, artistic or scientific character. No railway servant shall, in any radio broadcast or
in any document published in his own name or anonymously, pseudonymously or in
the name of any other person or in any communication to the press or in any
public utterance, make any statement of fact or opinion (i) which has the effect of an adverse
criticism of any current or recent policy or action of the Central Government
or a State Government; (ii) which is capable of embarrassing
the relations between the Central Government and the Government of any State;
or (iii) which is capable of embarrassing
the relations between the Central Government and the Government of any foreign
State : Provided that nothing in this rule shall
apply to any statements made or views expressed by a railway servant in his
official capacity or in the due performance of the duties assigned to him. (1) Save as provided In sub-rule (3), no
railway servant, except with the previous sanction of the Government, give
evidence in connection with any enquiry conducted by any person, committee or
authority. (2) Where any sanction has been accorded
under sub-rule (1), no railway servant shall in the course of giving such
evidence shall criticise the policy or any action of the Central Government or
of a State Government. (3) Nothing in this rule shall apply
to,-- (a) evidence given at an enquiry before
an authority appointed by the Government, Parliament or a State Legislature; or (b) evidence given at any judicial
enquiry; or (c) evidence given at any departmental
enquiry ordered by authorities subordinate to the Government. No railway servant shall, except in accordance with
any general or special order of the Government or in the performance in good
faith of the duties assigned to him, communicate, directly, or indirectly, any
official document or any part thereof or information to any Government or
railway Servant or any other person to whom he is not authorised to communicate
such document or information. Explanation:--Quotation by a railway servant (in his
representation to official superior authorities) of or from any letter,
circular or office memorandum, or from the notes on any file, to which he is not
authorized to have access, or which he is not authorised to keep in his
personal custody or for personal purposes, shall amount to unauthorised
communication of information within the meaning of this rule. No railway servant shall except with the previous
sanction of the Government or of the competent authority ask for or accept
contributions to, or otherwise associate himself with the raising of, any funds
or other collections in cash or in kind in pursuance of any object whatsoever. (1) Save as otherwise provided in these
rules no railway servant shall accept, or permit any member of his family or
any other person acting on his behalf to accept any gift. Explanation:-
The expression "gift" shall
include free transport, boarding, lodging or other service or any other
pecuniary advantage when provided by any person other than a near relative or
personal friend having no official dealings with the railway servant. Note:--A
casual meal, lift or other form of social hospitality shall not he deemed to be
a gift. (2) A railway servant shall avoid accepting lavish
hospitality or frequent hospitality from any individual having official
dealings with him or from industrial or commercial firms, organisations and the
like. (3) On occasions, such as weddings,
anniversaries, funerals or religious functions, when the making of a gift is in
conformity with the prevailing religious or social practice, a railway servant
may accept gifts from his near relatives but he shall make a report to the
Government if the value of any such gift exceeds-- (i) Rs. 50,000 in the case of a railway
servant holding any Class I or Group B post or a temporary gazetted officer ; (ii) Rs. 25,000, in the case of a
railway servant holding any Class III post; and (iii) Rs. 10,000, in the case of a
railway servant holding any Class IV D post. (4) On such occasions as are specified in sub-rule
(3), a railway servant may accept gift from his personal friends having no
official dealings with him, but he shall make a report to the Government if the
value of any such gift exceeds-- (i) Rs. 20,000 in case of railway
servant holding any Class I or Class II post or a temporary gazetted officer; (ii) Rs. 10,000, the case of a railway
servant holding any Class III post; and (iii) Rs. 5,000, in the case of a
railway servant holding any Class III post. (5) In any other case, a railway servant shall not
accept or permit any gift without the sanction of the Government if the value
thereof exceeds-- (i) Rs. 7,500, in the case of railway
servant holding any Class I or Class II post, or a temporary gazetted officer; (ii) Rs. 2,500, in the case of a railway
servant holding any Class III or Class IV post. 13A. Prohibition from taking or giving dowry No railway servant shall,-- (i) give or take or abet the giving or
taking of dowry; or (ii) demand directly or indirectly, from
the parents or guardians of a bride or bridegroom, as the case may be, any
dowry. ExplanationFor the purpose of this
rule 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (28 of
1961). No railway servant shall, except with the previous
sanction of the Government, receive any complimentary or valedictory address or
accept any testimonial or attend any meeting or entertainment held in his
honour, or in the honour, of any other Government Servant : Provided that nothing in this rule shall
apply to-- (i) a farewell entertainment of a
substantially private and informal character held in honour of a railway
servant or any other Government servant on the occasion of his retirement or
transfer or any person who has recently quit the service of any Government; or (ii) the acceptance of simple and
inexpensive entertainments arranged by public bodies or institutions. Note:-Exercise
of pressure or influence of any sort on any railway servant to induce him to
subscribe towards any farewell entertainment even if it is of substantially
private or informal character and the collection of subscriptions from Class
III or Class IV employees under any circumstances for the entertainment of any
Railway or other Government servant not belonging to Group 'C' or Group 'D' is
forbidden. (1) No railway servant shall, except with the
previous sanction of the Government, engage directly or indirectly in any trade
or business or negotiate for or undertake any other employment. Explanation:-Canvassing by a railway servant in
support of the business of insurance agency, commission agency, and the like,
owned or managed by his wife or, by any other member of his family shall be
deemed to be a breach of this sub-rule. (2) Notwithstanding anything contained in sub-rule
(1), a railway servant may, without the sanction of the Government,-- (i) undertake honorary work of a social
or charitable nature, or (ii) undertake occasional work of a
literary, artistic or scientific character, or (iii) participate in sports activities
as amateur, subject to the condition that in all such cases his official duties
do not thereby suffer. He shall not undertake or shall discontinue, such work
or activity if so directed by the Government. (3) Every railway servant shall report
to the Government if any member of his family is engaged in a trade or business
or owns or manages an insurance agency or commission agency. (4) Except in the course of the
discharge of his official duties, no railway servant shall, without the
previous sanction of the Government, take part in the registration, promotion or
management of any bank or other company which is required to be registered
under the Companies Act, 1956 (1 of 1956) or any other law for the time being
in force or any co-operative society for commercial purposes : Provided that a
railway servant may take part in the registration, promotion or management of a
co-operative society substantially for the benefit of railway servants,
registered under the Co-operative Societies Act, 1912 (2 of 1912) or any other
law for the time being in force, or of a literary, scientific or charitable
society registered under the Societies Registration Act, 1860 (21 of 1860), or
any corresponding law in force. (5) Unless otherwise provided by general
or special orders of Government, no railway servant may accept any fee for any
work done by him for any private or public body or any private person without
the sanction of the prescribed authority. Explanation:-The term 'fee' used here shall have the
meeting assigned to it in Rule 2003 (7)-RII (FR. 8) (6-A). (1) No railway servant shall speculate in any
stock, share or other investment. Explanation:-Frequent purchase or sale or both of
shares, sureties or other investments shall be deemed to be speculation within
the meaning of this sub-rule. (2) No railway servant shall make, or permit any
member of his family or any person acting on his behalf to make, any investment
which is likely to embrace or influence him in the discharge of his official
duties. (3) If any question arises whether any
transaction is of the nature referred to in sub-rule (1) or sub-rule (2), the
decision of the Government thereon shall be final. (4) (i) No railway servant shall, save in the
ordinary course of business with a bank or a firm of standing duly authorised
to conduct banking business, either himself or through any member of his family
or any other person acting on his behalf,-- (a) lend or borrow money, as a principal
or an agent, to, or from a firm business with whom he is likely to have
official dealings or otherwise place himself under any pecuniary obligation to
such person, or (b) lend money to any person at interest
or in a manner whereby return in money or in kind is charged or paid : Provided that a railway servant may give
to, or accept from, a relative or personal friend, a purely temporary loan of a
small amount free of interest, or operate a credit account with a born fide
tradesman or make an advance of pay to his private employee : Provided further that nothing in this
sub-rule shall apply in respect of any transaction entered into by a railway
servant with the previous sanction of the Government. (ii) When a railway servant is appointed or
transferred to post of such nature as would involve him in the breach of any of
the provisions of sub-rule (2) or sub-rule (4), he shall forthwith report the
circumstances to the competent authority and shall thereafter act in accordance
with such order as may be made by such authority. (1) A railway servant shall so manage
his private affairs as to avoid habitual indebtedness or insolvency. A railway
servant against whom any legal proceeding is instituted for the recovery of any
debt due from him or for adjudging him as an insolvent shall forthwith report
the full facts of the legal proceeding to the Government. Note:-The burden of proving that the
insolvency or indebtedness was the result of circumstances which, with the
exercise of ordinary diligence, the railway servant could not have foreseen, or
over which he had no control, and had not proceeded from extravagant or
dissipated habits shall be upon the railway servant. (2) The following procedure shall be followed in
the case of non-gazetted railway servants :-- (i) The report required under sub-rule
(1) above, shall be submitted by the railway servant to his immediate superior
who should forward it through the normal channels to the authority competent to
remove or dismiss the employee from service. Except where such authority
requires guidance or clarification from a higher authority, it shall consider
and pass appropriate orders thereon. A railway servant desiring to seek the
benefit of the Insolvency Act shall apply to the Head of his Department, or to
such authority as the Government may specify in this behalf, for permission to
file a Schedule in a Court of Law. At the same time, he shall explain in such
form as the Government may prescribe in this behalf all the circumstances which
led to his financial embarrassment. The said authority will consider his case
in the light of those circumstances. If the railway servant can prove that the
indebtedness was the result of circumstances, which, with the exercise of
ordinary diligence, he could not have foreseen or over which he had no control
and did not proceed from extravagant or dissipated habits and if as a result of
investigation, the said authority considers that sufficient justification
exists for the retention of the employee in service, he may permit him to have
recourse to the Court. Otherwise he should lake steps either to dismiss or
remove the employee from service as the circumstances of the case may warrant.
If a railway servant asks for permission to seek the benefit of the Insolvency
Act for a second time, such permission may not be granted by an authority lower
than the General Manager or Head of Office, who, if he decides to retain the
employee in service, shall report the circumstances to the Railway Board for
information. As the Railway Co-operative Credit Society is often a creditor in
such a case and other railway servants are sureties for the debtor, the said
authority will, in deciding whether or not the debtor should be retained in
railway service consider the effect of his dismissal or removal on the railway
and his fellow employees. (ii) A railway servant who seeks the
assistance of insolvency Court without the previous permission of the competent
authority shall render himself liable to removal from service. (iii) A railway servant who is arrested
for debt is liable for dismissal. (iv) Steps will be taken from time to
lime by the head of an office to ascertain from pay sheetsm, etc. whether any
railway servant under him are in a habitual state of indebtedness. If a moiety
of the pay of a railway servant is being frequently attached for debt, has been
continuously so attached for a period exceeding two years or attached for a sum
which under ordinary circumstances he could not repay within 2 years, such
railway servant shall be considered liable for dismissal. (v) Every case falling under classes
(iii) or (iv) shall be considered in the light of instructions contained in
clause (i) above before it is finally decided whether or not the railway
servant concerned should be dismissed or removed, but except in exceptional
circumstances such railway servant should not be retained in service. (3) He shall also report to the
Government or to such authorities as may be specified in this behalf the facts,
when a portion of his salary is constantly being attached, has been
continuously attached for a period exceeding two years or is attached for a sum
which in ordinary circumstances cannot be paid within a period of two years. (4) When a moiety of a railway servant's
salary is attached, the report by his superior officer to the
Government/competent authority should show what is the proportion of the debts
to the salary; how far they detract from the debtor's efficiency as a railway
servant: whether the debtor's position is irretrievable, and whether, in the
circumstances of the case it is desirable to retain him in the post occupied by
him when the matter was brought to notice, or in any post under the Government. (1) Every railway servant, shall on his
first appointment to railway service and thereafter at such intervals as may be
specified by the Government, submit a return of his assets and liabilities, in
such form as may be prescribed by the Government giving the full particulars
regarding-- (a) the immovable property inherited by
him, or owned or acquired by him or held by him on lease or mortgage, either in
his own name or in the name of any member of his family or in the name of any
other person; (b) the shares, debentures and cash
including bank deposits inherited by him or similarly owned, acquired or held
by him ; (c) other movable property inherited by
him or similarly owned, acquired or held by him ; (d) debts and other liabilities incurred
by him directly or indirectly. Note
1:-Sub-rule (1) shall not ordinarily apply
to Class III railway servants but the Government may in appropriate cases
direct that it shall apply to any such railway servants or any class of such
railway servant. Note
2:-In
every return, the values of items of movable properly worth less than Rs. 1,000
may be added and shown as a lump sum. The value of articles of daily use such
as clothes, utensils, crockery, books etc., need not be included in such
return. Note
3:-Where a railway servant already
belonging to a service or holding a post is appointed to any other civil service
or post, he shall not be required to submit a fresh return under this clause. (ii) Every railway servant belonging to any service
or holding any post included in Group 'A' or Group 'B' shall submit an annual
return in such form as may be prescribed by the Government in this regard
giving full particulars regarding the immovable property inherited by him or
owned or acquired by him or hold by him on lease or mortgage either in his own
name or in the name of any member of his family or in the name of any other
person. (2) No railway servant shall, except
with the previous knowledge of the Government, 'acquire or dispose of any
immovable property by lease, mortgage, purchase, sale, gift, or otherwise
either in his own name of in the name of any member of his family : 1[Provided
that the previous sanction of the prescribed authority shall be obtained by the
Government Servant if any such transaction is with a person having official
dealings with him. (3) Where a railway servant tenders into
a transaction in respect of movable property either in his own name or in the
name of a member of his family, he shall, within one month from the date of
such transaction, report the same to the Government, if the value of such
property exceeds Rs. 10,000 in the case of a railway servant holding any Group
'A' or 'B' post or a Temporary Gazetted Officer or Rs. 5,000 in the case of a
railway servant holding any Group 'C' or Group 'D' post : 2Provided
the previous sanction of the Government shall be obtained if any such
transaction is with a person having official dealings with him. Note
1:-Purchases of items of movable property
for giving presents at the time of marriage will be regulated by Rule 18(3)
above like any other transactions in movable property. Note
2:-The powers of the Government so far as
sub- rule (3) is concerned, may be exercised by-- (i) The General Managers and Chairman, Railway
Rates Tribunal in respect of both gazetted and non-gazetted officers under
their respective administrative control; and (ii) Senior Deputy General Managers on
Zonal Railways in respect of gazetted officers below the Senior Administrative
Grade and non- gazetted officers, subject to the condition that the powers
hereby delegated are not further delegated by them to lower authorities so far
as cases of gazetted officers are concerned. (4) The Government or any authority
empowered by it in this behalf may, at any time by general or special order,
require a railway servant to furnish, within a period specified in the order, a
full and complete statement of such movable or immovable property held or
acquired by him or on his behalf 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 the details of the means by which, or
the source from which, such property was acquired. (5) The Government may exempt my
category of railway servants belonging to Class III or Class IV from any of the
provisions of this rule except sub-rule (4). No such exemption shall, however,
be made without the concurrence of the Railway Board who will consult the
Ministry of Home Affairs [now Cabinet Secretariat, Department of Personnel]. Explanation
1:--For the purposes of this rule, the
expression "movable property" includes-- (a) jewellery, insurance policies the annual premia
of which exceeds Rs. 1,000 or onesixth of the total annual emoluments received
for Government, whichever is less, shares, securities and debentures ; (b) 3[all
loans, whether secured or not, advanced or taken by the Government Servant; (c) motor cars, motor cycles, horses, or
any other means of conveyance; and (d) refrigerators, radios and
radiograms. Explanation
II:--For the purposes of this rule,
"lease" means except where it is obtained from, or granted to a
person having official dealings with the railway servant, a lease of immovable
property from year to year or for any term exceeding one year or reserving a
yearly rent. _________________________________________ 1. ubs. by Railway Board
No. E (D & A) 86 GSI-6, dated 16th July, 1986. 2. ubs. by Railway Board
No. E (D & A) 86 GSI-6, dated 16th July, 1986. 3. ubs. by Railway Board
No. E (D & A) 87 GSI-12, dated 30th October, 1987. Notwithstanding anything contained in sub-rule (2) of Rule 18, no railway servant shall, except with the previous sanction of the Government (a) acquire, by purchase, mortgage lease, gift or otherwise, either in his own name or in the name of any member of his family, any immovable property situated outside India ; (b) dispose of, by sale, mortgage, gift, or otherwise, or grant any lease in respect of any immovable property situated outside India which was acquired or is held by him either in his own name or in the name of any member of his family ; (c) enter into any transaction with any foreigner, foreign Government, foreign organisation or concern-- (i) for the acquisition, by purchase, mortgage, lease, gift or otherwise, either in his own name or in the name of any member of his family, of any immovable property ; (ii) for the disposal of, by sale, mortgage, gift, or otherwise, or the grant of any lease in respect of any immovable property which was acquired or is held by him either in his own name or in the name of any member of his family. (1) No railway servant shall, except with the previous sanction of the Government, have recourse to any Court or to the press for the vindication of an official act which has been subject-matter of adverse critism or an attack of a defamatory character. (2) Nothing in this rule shall be deemed to prohibit a railway servant from vindicating his private character or any act done by him in his private capacity and where an action for vindicating his private character or any act clone by him in private capacity is taken, the railway servant shall submit a report to the Government regarding such action. No railway servant shall bring or attempt to bring any political or other influence to bear upon any superior authority to further his interests in respect of matters pertaining to his service under Government. (1) No railway servant shall enter into
or contract, a marriage with a person having a spouse living; and (2) No railway servant having a spouse
living shall enter into or contract a marriage with any person : Provided that the
Government may permit a railway servant to enter into, or contract any such
marriage as is referred to in clause (1) or clause (2) if it is satisfied
that-- (a) such marriage is permissible under
the personal law applicable to such railway servant and other party to the
marriage; and (b) there are other grounds for so
doing. (3) A railway servant who has married or
marries a person other than of Indian Nationality shall forthwith intimate that
fact to the Government. (1) A railway servant shall-- (a) strictly abide by the law relating
to intoxicating drinks or drugs in force in any area in which he may happen to
be for the time being; (b) not be under the influence of any
intoxicating drink or drug during the course of his duties and shall also take
care that the performance of his duties at any time is not affected in any way
by influence of such drink or drug; (bb) refrain from consuming any
intoxicated drink or drug in a public place. (2) A railway servant shall not-- (a) appear in a public place in a state
of intoxication; (b) habitually use any intoxicating drink
or drug to excess; (c) if he belongs to the category of
running staff or is connected directly with train passing, have taken or used
any intoxicating drinks or drugs within 8 hours of commencement of the duty or
taken drinks or drugs during the course of duty. Explanation.--For the purpose of this rule,
"public place" means any place or premises (including conveyance) to
which the public have, or are permitted to have, access whether on payment or
otherwise. The power of interpreting these rules is reserved
to the President. The Government may, by general or
special order, direct that any power exercisable by it under these rules shall,
subject to such conditions, if any as may be specified in the order, be
exercisable also by such officer or authority as may be specified in the order. The Railway Services (Conduct) Rules,
1956, contained in Appendix VIII of the Indian Railway Establishment Code,
Volume I shall cease to be in force except as respects things done or omitted
to be done. Notwithstanding anything contained in
these rules, a railway servant shall be governed by all the administrative instructions
that may be issued from time to time in regard to the conduct of railway
servants.
Rule 1 - Short title
Rule 2 - Definitions
Rule 3 - General
Rule 4 - Employment of near relatives of railway servants in private undertaking enjoying Government patronage
Rule 5 - Taking part in politics and elections
Rule 6 - Joining of associations by railway servants
Rule 7 - Demonstrations
Rule 8 - Connection with the Press or Radio
Rule 9 - Criticism of Government
Rule 10 - Evidence before committee or any other authority
Rule 11 - Unauthorised communication of information
Rule 12 - Subscriptions
Rule 13 - Gifts
Rule 14 - Public demonstrations in honour of railway servants
Rule 15 - Private trade or employment
Rule 16 - Investment, lending and borrowing
Rule 17 - Insolvency and habitual indebtedness
Rule 18 - Movable, immovable and valuable property
Rule 18A - Restrictions in relation to acquisition and disposal of immovable property outside India and transaction with foreigners etc
Rule 19 - Vindication of acts and Character of Railway servants
Rule 20 - Canvassing of non-official or other influence
Rule 21 - Restriction regarding marriage
Rule 22 - Consumption of intoxicating drinks and drugs
Rule 23 - Interpretation
Rule 24 - Delegation of powers
Rule 25 - Repeal and saving
Rule 26 - Obligation to abide by all administrative instructions
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