Section 9(6) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(6)Panchayat employee shall be at liberty to take part in the promotion of cooperative societies but no panchayat employee shall, except with the sanction of the panchayat hold office in any co-operative society or any committee appointed for the management of its affairs, unless the society is composed wholly of panchayat employees or partly of panchayat employees and partly of employees of other local bodies and his official duties shall not thereby suffer and he shall, within a period of one month of his taking part in such activities, report to the panchayat giving details of the nature of his participation.
