Section 7(12) in The Chennai Corporation Servants Conduct Rules, 1968
(12)Except in accordance with the Standing Orders of the [Board of Revenue] [By virtue of section 10(1) of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980), any reference to the Board of Revenue shall be deemed-to be a reference to the State Government of the appropriate authority specified in the notification under sub-section (1) section 4 of the said Act.], no Government land shall be sold or granted on lease to any Corporation servant whether in permanent or temporary employment.
