Section 6(8) in The Chennai Corporation Servants Conduct Rules, 1968
(8)Corporation servants may place deposits in, and purchase debentures of, the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Co-operative Central Land Mortgage Bank Limited, but shall not hold any office therein or take any part in the management thereof.
