Section 8(6) in The Chennai Corporation Servants Conduct Rules, 1968
(6)The employment of a Corporation servant or a person in the Class IV. establishment by an officer in making purchases or in any private ma tiers in which the receipt or expenditure of money is concerned is most strictly prohibited. Nothing in this rule shall preclude an officer from employing a Corporation servant or a person in the Class IV establishment for providing for him a conveyance of necessary supplies while he is travelling on duty, though in all such transactions constant vigilance is needed to prevent cheating and extortion.
