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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in The Chennai Corporation Servants Conduct Rules, 1968

(2)If any question arises, whether any gift is one which can be accepted without the permission of the Government or if a Corporation servant is in any doubt whether a gift offered to him is one which can be accepted without the permission of the Government, a reference shall be made to the Government through proper channel by such Corporation servant and the decision of the Government thereon shall be final.