Section 8(11) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(11)The restrictions on the acquisitions and possession of immovable property shall apply in the acquisition and possession of any personal interest in such property and to the acquisition and possession of such property by a panchayat employee in the name of any other person but not to the acquisition or possession of an interest as trustee, executor or administrative only.
