Section 30 in The Chennai Corporation Servants Conduct Bye-Laws
30. Application for posts.
- A person employed in Corporation service under the administrative control of the Corporation applying for a post under the State Government or another State Government shall submit his application through the authority competent to appoint him to the post which he holds at the time of making the application. Such authority shall decide whether the applicant shall be permitted to apply in the case of an application for post under the State Government or another State Government for order with its recommendations. In making a recommendation in this regard, the fact that the applicant has been given special training wholly or partly at the cost of the Corporation or the State Government shall also be taken into consideration. Ordinarily applications may be forwarded unless it is considered that by so doing the interests of Corporation Service are likely to suffer.
