Section 11 in The Chennai Corporation Servants Conduct Rules, 1968
11. Connection with Press, Television or Radio.
(1)No Corporation servant shall, except with the previous sanction of the Government, own wholly or in part or conduct or participate in the editing or managing of any newspaper or other periodical publication.(2)No Corporation servant shall, except with the previous sanction of the head of the department or of any authority or officer empowered by them in this behalf or in the bona fide discharge of his duties, contribute any article or write any letter either anonymously or in his own name or in the name of any other person to any newspaper or other periodical publication:Provided that no such sanction shall be required if such contribution or writing is of a purely literary, artistic or scientific character.(3)No Corporation servant shall, except with the previous sanction of the head of the department or of any authority or officer empowered by them in this behalf or in the bona fide discharge of his duties, participate in a television programme or radio broadcast:.Provided that no such sanction shall be required, if such television" programme or radio broadcast is of a purely literary, artistic or scientific character or if the Corporation servant concerned has responsibility at the policy making level or at the implementation level for the subject of the television programme or radio broadcast.(4)A Corporation servant who is invited or who wishes to participate in a television programme or to deliver a radio broadcast talk and has to obtain the previous sanction under sub-rule (3), shall intimate to the head of the department through the proper channel the particulars relating to the television programme or the subject of the radio broadcast talk and if so required shall submit the full material relating to the television programme or the full text of the radio broadcast talk for their approval before participating in the television programme or before the radio broadcast talk is delivered.(5)The provision of sub-rules (3) and (4) shall apply mutatis mutandisto the playing of prepared "recitals" of gramophone records.(6)This rule shall apply to the Corporation Legal Advisers and other officials who are not full time officers, but are engaged by the Corporation to do specified work without prejudice to the regular exercise of their profession in other respects.
