Section 14(4) in The Chennai Corporation Servants Conduct Rules, 1968
(4)No Corporation servant shall canvass or otherwise interfere or use his influence in connection with, or take part in, an election to any legislature or local authority:Provided that -(i)a Corporation servant qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;(ii)a Corporation servant shall not be deemed to have contravened the provisions of this rule by reason only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force.Explanation. - (1) Nothing contained in this sub-rule shall be deemed to prohibit the wife of a Corporation servant or any other member of his family living with, or in any way depending on him from standing for election to any legislature or to any local authority and from canvassing for other candidates.Explanation. - (2) The display by a Corporation servant on his personal vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-rule.
