Section 11(2) in The Chennai Corporation Servants Conduct Rules, 1968
(2)No Corporation servant shall, except with the previous sanction of the head of the department or of any authority or officer empowered by them in this behalf or in the bona fide discharge of his duties, contribute any article or write any letter either anonymously or in his own name or in the name of any other person to any newspaper or other periodical publication:Provided that no such sanction shall be required if such contribution or writing is of a purely literary, artistic or scientific character.
