Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1)(a) in The Chennai Corporation Servants Conduct Rules, 1968

(a)Every member of a Corporation service shall inform the head of the department of any reason that there may be, why it is undesirable in the public interest that he should be employed in a particular circle or division such as the near relationship of himself or his wife to any person or persons residing in that circle or division.