Section 6(4) in The Chennai Corporation Servants Conduct Rules, 1968
(4)No Corporation servant shall, except with the previous sanction of the Government, lend money to any person possessing land or valuable property within the local limits of his authority or at interest to any personProvided that a Corporation servant may make an advance of pay to a private servant, or give a loan of a small amount free of interest to a personal friend or relative, even if such person possesses land or valuable property within the local limits of his authority.
