Section 18 in Dr. M.G.R. Medical University, Tamil Nadu, Employees Conduct Statutes
18. Sending representations and acceptance of foreign assignments etc.
(1)An employee shall not make representations to Governing Council or Government or to any authorities of the University directly. All representations shall be made through the proper channel. Any such representation shall be forwarded to the person to whom it is addressed with or without comment of the forwarding authority.(2)No employee shall have direct correspondence with foreign Universities either for collaboration purposes or for financial assistance. Such correspondences shall be preferred only through the University. It shall be the duty of the employee to inform the University, the fact of receipt of invitations by him from foreign agencies in connection with temporary visits, assignments or training programmes, as the case may be irrespective of the fact whether he accepts such invitations or not. The employee shall not accept such invitations without obtaining the consent of the Vice-Chancellor or the Governing, Council, in writing as the case may be.
