Section 24 in The Chennai Corporation Servants Conduct Rules, 1968
24. Consulting a medical practitioner for the purpose of obtaining leave.
- It shall be the duty of every Corporation servant who consults a medical practitioner with a view to obtain leave or an extension of leave on medical certificate to disclose to that practitioner the fact of his having consulted any other practitioner for the same purpose and the result of such consultation. Omission on the part of any Corporation servant to do this or any false statement made by him to a medical practitioner in this respect shall entail serious departmental action.
