Section 6(5) in The Chennai Corporation Servants Conduct Rules, 1968
(5)No Corporation servant shall, save in the ordinary course of business with a bank or a firm of standing, borrow money from or otherwise place himself under pecuniary obligation to any person within the local limits, of his authority, or any other person, with whom he is likely to have official dealing nor shall he permit any member of his family, except with the previous sanction of the Government, to enter into any such transaction :Provided that a Corporation servant may accept a purely temporary loan of small amount, free of interest, from a personal friend or relative or operate a credit account with a bonafide tradesman.
