Section 30 in The Chennai Corporation Servants Conduct Rules, 1968
30. Application for posts.
- A person in Corporation service under the administrative control of the Corporation applying for a post under the State Government or another State Government or the Government of India, 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 a post under the State Government or another State Government or the Government of India, the appointing authority shall decide whether the application may be forwarded or not and send the case to the State Government for orders with its recommendation. 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 services are likely to suffer.
