Section 11(3) in The Chennai Corporation Servants Conduct Rules, 1968
(3)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, participate in a television programme or radio broadcast:.Provided that no such sanction shall be required, if such television" programme or radio broadcast is of a purely literary, artistic or scientific character or if the Corporation servant concerned has responsibility at the policy making level or at the implementation level for the subject of the television programme or radio broadcast.
