Section 3 in The Chennai Corporation Servants Conduct Rules, 1968
3. Gifts.
(1)Save as otherwise provided in these rules, no Corporation servant shall, except with the previous sanction of the Government, accept or permit his wife or any other member of his family to accept from any person any gift:Provided that the sanction of Government shall not be necessary for the acceptance of-(a)gift from a person other than a person (friend or relative) of a value not exceeding Rs. 50 (Rupees fifty only) or 1 /4th (one-fourth) of the monthly emoluments of the Corporation servant concerned, whichever is less, on occasions other than those covered by sub-clause (b);(b)gifts from a personal friend of a value not exceeding Rs. 200 (Rupees two hundred only) on special occasions, such as weddings, anniversaries, funerals and religious functions when the making or receiving of such gifts is in conformity with the prevailing religious or social customs;(c)gifts from relatives without any monetary limit regarding their value on special occasions, such as weddings, anniversaries, funerals and religious functions when the making or receiving of such gifts is in conformity with the prevailing religious or social customs.Explanation. - For the purpose of this sub-rule, any towel, key or other similar articles offered to a Corporation servant at the laying of a foundation stone or the opening of a public building or any ceremonial function shall be deemed to be a gift.(2)If any question arises, whether any gift is one which can be accepted without the permission of the Government or if a Corporation servant is in any doubt whether a gift offered to him is one which can be accepted without the permission of the Government, a reference shall be made to the Government through proper channel by such Corporation servant and the decision of the Government thereon shall be final.(3)Nothing in this rule shall be deemed to prevent any Corporation servant from sitting at the request of any public body, for a portrait, bust, or statue not intended for presentation to him.(4)Corporation servants shall not make a habitual use of vehicles and animals belonging to persons other than a member of their family or to travel, free of charge, in any vehicle plying for hire.
