Section 17 in The Chennai Corporation Servants Conduct Rules, 1968
17. Employment under or with near relatives in service and employment of near relatives in firms enjoying Corporation patronage.
(1)(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.(b)Every member of a Corporation service shall inform the head of the department if a member of a Corporation service closely related to him is posted to work under him.(2)No Corporation servant belonging to any State service shall, except with the previous sanction of the Corporation, permit his son, daughter or dependent to accept employment with any private firm with which he has official dealings or with any other firm having official dealings with the Corporation:Provided that where the acceptance of the employment cannot await the prior permission of the Corporation or is otherwise considered urgent, the matter shall be reported to the Corporation and the employment may be accepted provisionally subject to the permission of the Corporation.(3)No Corporation servant shall, in the discharge of his official duties, deal with any matter or give or sanction any contract to any undertaking or any other person if any member of his family is employed in that undertaking or under that person or if he or any member of his family is interested in such matter or contract in any other manner and the Corporation servant shall refer every such matter or contract to the head of the department and the matter or contract shall, thereafter, be disposed of according to the instructions of the authority to whom the reference is made.
