Section 15 in The Chennai Corporation Servants Conduct Rules, 1968
15. Vindication of acts and character of Corporation servants.
(1)No Corporation servant shall, except with the previous sanction on the head of the department, have recourse to any Court or to the press forthe vindication of any official act which has been the subject matter of adverse criticism or attack of defamatory character.Explanation. - Nothing in this rule shall be deemed to prohibit a Corporation servant from vindicating his private character or any act done by him in his private capacity.(2)No Corporation servant shall, except with the previous sanction of the head of the department, accept from any person or body of persons compensation of any kind for any malicious prosecution brought against him or for any defamatory attack made on his public acts of character, unless such compensation has been awarded by a competent Court.
