Section 4 in The Chennai Corporation Servants Conduct Bye-Laws
4. Public demonstration in honour of Corporation servants.
- No Corporation servant shall, except with the previous sanction of the Commissioner, receive any complimentary or valedictory address or accept any testimonial or attend any meeting or entertainment held in his honour or in the honour of any other Corporation servants:Provided that nothing in this by-law shall apply to-(a)farewell entertainment of a substantially private and informal character held in honour of a Corporation servant or any other Corporation servant on the occasion of his retirement or transfer of any person who has recently quit the service of the Corporation ; or(b)the acceptance of simple and inexpensive entertainment arranged by public bodies or institution; or(c)the sitting for or acceptance of a copy of group photograph of the officers and servants of his office or department on the occasion of his transfer or retirement.
