Section 17(2) in The Chennai Corporation Servants Conduct Rules, 1968
(2)No Corporation servant belonging to any State service shall, except with the previous sanction of the Corporation, permit his son, daughter or dependent to accept employment with any private firm with which he 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 Corporation or is otherwise considered urgent, the matter shall be reported to the Corporation and the employment may be accepted provisionally subject to the permission of the Corporation.
