Section 29 in The Chennai Corporation Servants Conduct Rules, 1968
29. Application for private employment.
(1)No person employed in any Corporation service or post in connection with the affairs of the Corporation shall apply for private employment or signify his willingness to accept such employment without having previously obtained the permission in writing of the appointing authority in respect of the post which he is holding :Provided that in the case of any such person who is on leave preparatory to retirement, such permission may be given by the appointing authority in respect of the post.(2)(a)Permission to apply for or accept private employment shall normally be granted to a person who is on leave preparatory to retirement unless the employment is in the trading concern in India. Permission to apply for or accept private employment in a trading concern in India shall be granted only in very exceptional cases and may be subject to the condition of immediate retirement.(b)Permission to apply for or accept private employment shall not be granted to any other person unless the competent authority is satisfied that his premature resignation may be accepted without detriment to the public service.(c)the previous approval of the Corporation and the State Government shall be obtained in the case of applications from person who have been given special and expensive training at the cost of the Corporation and the State Government to increase their utility to the Corporation and the Stale Government.(3)If a person who is refused permission to apply for or accept private employment wishes to resign his appointment under the Corporation, such resignation shall ordinarily be accepted.(4)Where a person who is not on leave preparatory to retirement is permitted to apply for or accept private employment, he shall resign his appointment under the Corporation immediately on accepting such employment.
