Section 5 in The Chennai Corporation Servants Conduct Bye-Laws
5. Subscriptions.
(1)Save as provided in clause (3), no Corporation servant shall, except with the previous sanction of the Commissioner, ask for or accept contributions to, or otherwise associate himself with the raising of any fund in pursuance of any object whatsoever.(2)Permission may, after due consideration, be accorded in all cases where the Government support the institution concerned by way of grants or otherwise.(3)In the case of Flag Day collections, Corporation servants may participate on a voluntary basis.
