Section 9(1) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(1)No panchayat employee shall, except with the previous sanction of the panchayat, engage himself directly or indirectly in any trade or business or undertake any employment:Provided that a panchayat employee may, without such sanction, undertake honorary work of a social or charitable nature or occasional work of literary, artistic of scientific character, participate in sports activities subject to the condition that his official duties do not thereby suffer, but he shall not undertake, or shall discontinue such work, if so directed by the panchayat.
