Section 6(10) in The Chennai Corporation Servants Conduct Rules, 1968
(10)If a Corporation servant is appointed or transferred to any area within the jurisdiction of a land mortgage bank or house mortgage bank of which he is a member, he shall, at once, bring the fact to the notice of his immediate superior who, if he has authority to do so, may re-post the Corporation servant to an area outside the jurisdiction of that bank, or if he has no authority to do so, submit the case for the orders of the officer having such authority.
