Section 3(1) in The Chennai Corporation Servants Conduct Rules, 1968
(1)Save as otherwise provided in these rules, no Corporation servant shall, except with the previous sanction of the Government, accept or permit his wife or any other member of his family to accept from any person any gift:Provided that the sanction of Government shall not be necessary for the acceptance of-(a)gift from a person other than a person (friend or relative) of a value not exceeding Rs. 50 (Rupees fifty only) or 1 /4th (one-fourth) of the monthly emoluments of the Corporation servant concerned, whichever is less, on occasions other than those covered by sub-clause (b);(b)gifts from a personal friend of a value not exceeding Rs. 200 (Rupees two hundred only) on special occasions, such as weddings, anniversaries, funerals and religious functions when the making or receiving of such gifts is in conformity with the prevailing religious or social customs;(c)gifts from relatives without any monetary limit regarding their value on special occasions, such as weddings, anniversaries, funerals and religious functions when the making or receiving of such gifts is in conformity with the prevailing religious or social customs.Explanation. - For the purpose of this sub-rule, any towel, key or other similar articles offered to a Corporation servant at the laying of a foundation stone or the opening of a public building or any ceremonial function shall be deemed to be a gift.
