Section 7(13)(c) in The Chennai Corporation Servants Conduct Rules, 1968

[Cites 0, Cited by 0] [Section 7(13)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(13)(c) in The Chennai Corporation Servants Conduct Rules, 1968

(c)An annual statement shall be submitted to the Government by the Head of the Department not later than the 15th January in each year, of cases in which special permission has been granted by him,-

(i)the acquisition by a Corporation servant of immovable property in the place in which he is employed; and

(ii)the retention by a Corporation servant of immovable property in a place to which he has been transferred.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 7(13)(c) in The Chennai Corporation Servants Conduct Rules, 1968