Section 9(3) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(3)Every panchayat employee shall, if any member of his family is engaged in a trade or business or owns or manages an insurance agency or commission agency, report the fact to the concerned panchayat:Provided that, if it is found that the trade or business is of such a nature that the association of a member of the panchayat employees family in that trade or business can embarrass either the panchayat employee concerned or the concerned panchayat, the panchayat employee shall not permit the said member of his family to continue his association with the trade or business in question.Explanation. - Canvassing by a panchayat employee in support of any trade, business, Insurance agency or commission agency engaged in, owned or managed by any member of his family shall be deemed to be a breach of this sub-rule.
