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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(17) in The Chennai Corporation Servants Conduct Rules, 1968

(17)A Corporation servant engaged in teaching is prohibited from having pecuniary relations with any pupil or ex-pupil or parent or guardian of any pupil or ex-pupil or with staff or establishments of the school or college in which he is employed.