Section 5 in The Chennai Corporation Servants Conduct Rules, 1968
5. Subscription.
(1)Save as provided in sub-rule (3), no Corporation servant shall, except with the previous sanction of the Government or of such authority as may be empowered by them in this behalf, ask for or accept contributions to or otherwise associate himself with the raising of any funds in pursuance of any object whatsoever.(2)Permission may, after due consideration, be accorded in all cases where the Government support the institution concerned byway of grants or otherwise.(3)In the case of Flag Day collections, Corporation servants may participate on a voluntary basis.
