Section 8(2) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(2)Every panchayat employee, for the construction or extension or acquisition of a house shall-report to the concerned panchayat in the manner -(i)before starting the construction or extension or entering into organization of a house either from out of loan nor part-final withdrawal from the Provident Fund, he shall obtain of the panchayat in Form I or II, as the case may be;(ii)after completing the construction or extension, the share report to the concerned panchayat;(iii)Every panchayat employee shall, if he is a member of the Hindu undivided family and the share of the panchayat employee is the cost of repairs made to the undivided property of the joint family, out of the joint fund exceeds Rs. 10,000 (Rupees ten thousand only) intimate the fact to the concerned panchayat as and when such repair are brought to his notice.
