duties

noun | du·ty

1. : tasks, service, or functions that arise from one's position performing a police officer's duties; also : a period of being on duty — see also jury duty : a period of being on duty — see also jury duty

2. : an obligation assumed (as by contract) or imposed by law to conduct oneself in conformance with a certain standard or to act in a particular way duty of good faith a duty to warn of danger — see also public duty doctrine, special duty doctrine

   — duty of candor
   : a duty obligating directors of a corporation to disclose all material facts known to them about a transaction when they are seeking shareholder approval

   — duty of care
   : a duty to use due care toward others in order to protect them from unnecessary risk of harm

   — duty of fair representation
   : a duty obligating a labor union to represent the employees in its collective bargaining unit fairly and in good faith

   — duty of loyalty
   : a duty obligating directors of a corporation to refrain from using their positions to further their own interests rather than the interests of the shareholders (as by self-dealing or fraud)

   — fiduciary duty
   : a duty obligating a fiduciary (as an agent or trustee) to act with loyalty and honesty and in a manner consistent with the best interests of the beneficiary of the fiduciary relationship (as a principal or trust beneficiary)

3. : tax; especially : a tax on imports : a tax on imports