Section 31(a) in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
(a)Where a civil suit or a criminal case arising out of the circumstances directly connected with the discharge of his official duties is filed against a Common Cadre Employee and the Common Cadre Employee makes a request for the defence of the case at the cost of the sugar Mills concerned the Managing Director of the sugar Mills concerned may consider such request and sanction defence of the case at the cost of the sugar Mills subject to the approval of the cadre authority.
