Section 8(7) in The Chennai Corporation Servants Conduct Rules, 1968
(7)No Medical Officer shall maintain or have any financial interest in a private nursing home, hospital or similar establishment nor shall be habitually accommodate paying patients in his own residence for more than 24 hours. He may, however, treat patients in a private nursing home, provided that the home is not reserved for the admission of his own cases and allows the admission of patients of any other registered medical practitioner.
