Section 1 in The Chennai Corporation Servants Conduct Rules, 1968
1. Short title and application.
- These rules may be called the [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Corporation Servants Conduct Rules, 1968.They shall apply to all persons appointed to Corporation services and posts in connection with the affairs of the Corporation other than members of All India Services and State Government services, who are subject to the conduct rules applicable to their respective services, whether on duty, leave or on foreign service.Unless otherwise, provided, these rules shall not apply to the Corporation Legal Adviser and other officials who are not full time officers, but are engaged by the Corporation to do specified work without prejudice to the regular exercise of their profession in other respects.
