Section 29(2) in The Chennai Corporation Servants Conduct Rules, 1968
(2)(a)Permission to apply for or accept private employment shall normally be granted to a person who is on leave preparatory to retirement unless the employment is in the trading concern in India. Permission to apply for or accept private employment in a trading concern in India shall be granted only in very exceptional cases and may be subject to the condition of immediate retirement.(b)Permission to apply for or accept private employment shall not be granted to any other person unless the competent authority is satisfied that his premature resignation may be accepted without detriment to the public service.(c)the previous approval of the Corporation and the State Government shall be obtained in the case of applications from person who have been given special and expensive training at the cost of the Corporation and the State Government to increase their utility to the Corporation and the Stale Government.
