Section 3(1) in The Chennai Corporation Servants Conduct Bye-Laws
(1)Save as otherwise provided in these bye-laws, no Corporation servant shall, except with the pervious sanction of the Commissioner, accept or permit his wife or any other member of his family to accept from any person any gift:Provided that the sanction of the Commissioner shall not be necessary for the acceptance of-(a)gifts from a person other than a personal friend or relative of a value not exceeding Rs. 50 (Rupees fifty only) or 1/4th (one fourth) of the monthly emoluments of the Corporation servant concerned, whichever is less on occasions other than those covered by sub-clause (b);(b)gifts from a personal friend of a value not exceeding Rs. 200 (Rupees two hundred only) on special occasions such as wedding, anniversaries, funerals and religious functions when the making or receiving of such gifts is in conformity with the prevailing religious or social customs;(c)gifts from relatives without any monetary limit regarding their value on special occasions such as wedding, anniversaries, funerals and religious functions when the making or receiving of such gifts is in conformity with the prevailing religious or social customs.Explanation. - (1) For the purpose of this clause, any key or other similar articles offered to a Corporation servant at the laying of a foundation stone or the opening of a public building or any ceremonial function shall be deemed to be a gift.
