Section 9 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
9. Private trade or employment.
(1)No panchayat employee shall, except with the previous sanction of the panchayat, engage himself directly or indirectly in any trade or business or undertake any employment:Provided that a panchayat employee may, without such sanction, undertake honorary work of a social or charitable nature or occasional work of literary, artistic of scientific character, participate in sports activities subject to the condition that his official duties do not thereby suffer, but he shall not undertake, or shall discontinue such work, if so directed by the panchayat.(2)Notwithstanding anything contained in sub-rule (1), no panchayat employee shall undertake any part-time employment.(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.(4)No panchayat employee shall, except with the previous sanction of the panchayat, take part in the registration, promotion or management of any bank or company registered under the Banking Regulation Act, 1949 (Central Act 10 of 1949) or the Companies Act, 1956 (Central Act 1 of 1956), or any other law for the time being in force.(5)No panchayat employee shall accept a paid employment in any company, mutual benefit society or co-operative society or act as agency, whether paid by salary or commission to any insurance company or society.(6)Panchayat employee shall be at liberty to take part in the promotion of cooperative societies but no panchayat employee shall, except with the sanction of the panchayat hold office in any co-operative society or any committee appointed for the management of its affairs, unless the society is composed wholly of panchayat employees or partly of panchayat employees and partly of employees of other local bodies and his official duties shall not thereby suffer and he shall, within a period of one month of his taking part in such activities, report to the panchayat giving details of the nature of his participation.(7)No panchayat employee shall engage himself in the activities of a "tout".Explanation. - In the said sub-rule "tout" shall have the same meaning as in section 3 of the Legal Practitioners Act, 1879 (Central Act 18 of 1879).
