Section 8(8) in The Chennai Corporation Servants Conduct Bye-Laws
(8)No Corporation servant shall accept a paid employment in any company, mutual benefit society or co-operative society or act as an agent, whether paid by salary or commission to any insurance company or society:Provided that a Corporation servant may take part in the management of mutual benefit society, if he has first obtained the sanction of the Commissioner and certificate from him to the effect that the work undertaken will be performed without detriment to his official duties and such Corporation servant does not accept a remuneration.
