Section 7(3) in Chennai City Municipal Corporation Act, 1919
(3)[ The commissioner and other officers appointed by the Stale Government] [Substituted for 'the Commissioner, the Assistant Commissioners and the personal assistant to the Commissioner' by section 2(3) of Act 26 of 1992.] shall be whole-time officers of the corporation and shall not undertake any work unconnected with their offices without the sanction of the council and the State Government.
