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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(6) in The Chennai Corporation Servants Conduct Rules, 1968

(6)When a Corporation servant appointed or transferred to a post of such a nature as to involve him in the breach of any of the provisions of sub-rule (4) or sub-rule (5), he shall forthwith report the circumstances to the Government and shall, thereafter, act in accordance with such orders as may be passed by the Government.