Section 15(1) in The Chennai Corporation Servants Conduct Bye-Laws
(1)No Corporation servant shall, except with the previous sanction of the Commissioner, have recourse to any Court or to the press for the vindication of any official act which has been the subject matter of adverse criticism or an attack of defamatory character.Explanation. - Nothing in this by-law shall be deemed to prohibit a Corporation servant from vindicating his private character or any act done by him in his private capacity.
