Section 8(1) in The Chennai Corporation Servants Conduct Rules, 1968
(1)No Corporation servant shall, except with the previous sanction of the Government, engage himself directly or indirectly in any trade or business or undertake any employment:Provided that a Corporation servant may, without such sanction, undertake honorary work 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 Government:Provided further that nothing contained in this sub-rule shall be deemed to require a Corporation servant who is nominated by the Governor as a member of an official body or a non-official body or an organisation or who seeks election as a member of a University body by virtue of the post of Headmaster held by him to obtain the previous sanction of the Government for undertaking and discharging his duties as such member.Explanation. - Canvassing by a Corporation servant in support of the business of insurance agency and such like owned or managed by his wife or any other member of his family shall be deemed to be a breach of this sub-rule.
