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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(9) in The Chennai Corporation Servants Conduct Rules, 1968

(9)A Corporation servant may, with the previous sanction of the Head of the Department, become a member of a land mortgage bank or house mortgage bank, provided that he already owns land or house, as the case may be, in the area within the jurisdiction of such bank, but shall not hold any office therein or take any part in the management thereof.