Section 7(1) in The Chennai Corporation Servants Conduct Rules, 1968
(1)No Corporation servant shall, except after notice to the prescribed authority, acquire or dispose of any immovable property by lease, mortgage, purchase, sale, gift, exchange or otherwise either in his own name or in the name of any member of his family.Such a notice will be necessary even where any immovable property is acquired by any member of the family of the Corporation servant out of the resources of the Corporation servant:Provided that any such transaction conducted otherwise than through regular or reputed dealer, shall require the previous sanction of the prescribed authority:Provided further that the previous sanction of the prescribed authority shall not be necessary for the acquisition of immovable property assigned by the Government to the Corporation servant.
