Section 12(2) in The Chennai Corporation Servants Conduct Bye-Laws
(2)A Corporation servant shall not, except on the discharge of his official duties, preside over or take part in the organisation or occupy a prominent position at or address, any non-official meeting or conference at which it is likely that speeches may be made or resolutions may be proposed or passed criticising the action of the Corporation Council or the Government or requesting the Corporation Council or the Government to take certain action other than to make grants admissible under the Government rules or orders in support of educational or similar institutions.Explanation. - Regularly convened meetings for the transaction of their legitimate business of Corporation Council, Municipal Councils and similar bodies established by law or created by the Government and of associations of Corporation servants recognised by the Government and of committees or branches of such bodies or associations and meetings called by the Sheriff of1 [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] are not "non-official" meetings for the purpose of this by-law.
