Section 12(3) in The Chennai Corporation Servants Conduct Rules, 1968
(3)Nothing contained in this rule shall be deemed to prohibit any Corporation servant from participating in discussions at any private meeting solely of Corporation servants or of any recognised association of Corporation servants, of matters which affect the personal interests of such servants individually or generally:Provided that nothing contained in this sub-rule shall be construed to limit or abridge the power of the Corporation Council to require any Corporation servant to publish and explain any policy or action of the Government in such manner as may appear to them to be expedient or necessary.
