Section 17(2) in The Chennai Corporation Servants Conduct Bye-Laws
(2)No Corporation servant shall, except with the previous sanction of the Commissioner, permit his son, daughter or dependent to accept employment with any private firm which has official dealings or with any other firm having official dealings with the Corporation :Provided that where the acceptance of the employment cannot await the prior permission of the Commissioner or is otherwise considered urgent, the matter shall be reported to the Commissioner and the employment may be accepted provisionally subject to the permission of the Commissioner.
