Section 15(1) in The Chennai Corporation Servants Conduct Rules, 1968
(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.
