Section 10 in The Chennai Corporation Servants Conduct Rules, 1968
10. Unauthorised communication of information.
(1)No Corporation servant shall, except in accordance with any general or special order of the Government or in the performance in good faith of the duties assigned to him, communicate, directly or indirectly, any official document or information to any Corporation servant or any other person to whom he is not authorized to communicate such document or information.(2)Sub-rule (1) shall apply to the Corporation Legal Adviser and other officials who are not full time officers, but are engaged by the Corporation to do specified work without prejudice to the regular exercise of their profession in other respects.
