Section 8(9) in The Chennai Corporation Servants Conduct Rules, 1968
(9)Corporation servants shall be at liberty to take part in the promotion of co-operative societies, but no Corporation servant shall, except with the sanction of the Government, hold office in any co-operative society or serve on any committee appointed for the management of its affairs unless the society is composed wholly of Corporation servants or partly of Corporation servants and partly of employees of Government:Provided that the Corporation servants may hold office in co-operative house building societies or serve on any committee appointed for the management of its affairs.Explanation. - Co-operative house building societies aforesaid shall include all types of co-operative societies whose object is the construction of houses for their members or the grant of loans for such construction by their members.
