Section 14 in The Chennai Corporation Servants Conduct Rules, 1968
14. Taking part in politics and elections.
(1)No Corporation servant shall be a member of, or be otherwise associated with any political party or any organisation which takes part in politics nor shall take part in, subscribe in aid of, or assist in any other manner, any political movement or activity.(2)It shall be the duty of every Corporation servant to endeavour to prevent any member of his family from taking part in, subscribing in aid of, or assisting in any other manner, any movement or activity, which is, or tends directly or indirectly to be subversive of the Government as by law established or die Corporation and where a Corporation servant is unable to prevent a member of his family from taking part in, or subscribing in aid of, or assisting in any manner, any such movement or activity, he shall make a report to that effect to the Government.(3)If any question arises whether any movement or activity falls within the scope of this rule, the decision of the Government thereon shall be final.(4)No Corporation servant shall canvass or otherwise interfere or use his influence in connection with, or take part in, an election to any legislature or local authority:Provided that -(i)a Corporation servant qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted;(ii)a Corporation servant shall not be deemed to have contravened the provisions of this rule by reason only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force.Explanation. - (1) Nothing contained in this sub-rule shall be deemed to prohibit the wife of a Corporation servant or any other member of his family living with, or in any way depending on him from standing for election to any legislature or to any local authority and from canvassing for other candidates.Explanation. - (2) The display by a Corporation servant on his personal vehicle or residence of any electoral symbol shall amount to using his influence in connection with an election within the meaning of this sub-rule.(5)Seditious propaganda or the expressing of disloyal sentiments by a Corporation servant shall be regarded as sufficient ground for dispensing with his services. Such a conduct in the case of a pensioner shall be dealt with under Article 351 of the Civil Service Regulations.(6)A Corporation servant proposing or seconding the nomination of a candidate at an election or acting as a polling agent shall be deemed to have committed a breach of this rule.(7)The above rule shall apply to the Corporation Legal Advisors arid other officials who are not full lime officers, but are engaged by the Corporation to do specified work without prejudice to the regular service of their profession in other respects.
