Section 8(3) in The Chennai Corporation Servants Conduct Rules, 1968
(3)(a)A Corporation servant shall not act as Arbitrator in any case without the sanction of the head of the department, unless he be so directed to act by a Court having authority to appoint an Arbitrator.(b)No Corporation servant shall act as an Arbitrator in any case which is likely to come before him in any shape by virtue of executive office which he may be holding.(c)If a Corporation servant acts as arbitrator at the private request of disputants, he shall not accept any fees.(d)If he acts by appointment of a Court of law, he may, notwithstanding anything contained in Subsidiary Rule 4 under Fundamental Rules 46 and 47, accept such fees, as the Court may fix.
