Section 8(8) in The Chennai Corporation Servants Conduct Rules, 1968
(8)No Corporation servant shall accept a paid employment in any company, mutual benefit society or co-operative society or act as an agent, whether paid by salary or commission to any insurance company or society:Provided that a Corporation servant may take part in the management of a mutual benefit society, if he has first obtained the sanction of the head of the department and a certificate from him to the effect that the work undertaken will be performed without detriment to his official duties and such Corporation servant does not accept any remuneration.
