Section 8 in The Chennai Corporation Servants Conduct Rules, 1968
8. Private trade or employment.
(1)No Corporation servant shall, except with the previous sanction of the Government, engage himself directly or indirectly in any trade or business or undertake any employment:Provided that a Corporation servant may, without such sanction, undertake honorary work of a social or charitable nature or occasional work of a literary, artistic or scientific character, subject to the condition that his official duties do not thereby suffer; but he shall not undertake, or shall discontinue such work if so directed by the Government:Provided further that nothing contained in this sub-rule shall be deemed to require a Corporation servant who is nominated by the Governor as a member of an official body or a non-official body or an organisation or who seeks election as a member of a University body by virtue of the post of Headmaster held by him to obtain the previous sanction of the Government for undertaking and discharging his duties as such member.Explanation. - Canvassing by a Corporation servant in support of the business of insurance agency and such like owned or managed by his wife or any other member of his family shall be deemed to be a breach of this sub-rule.(2)No Corporation servant shall, except with the previous sanction of the Government,, take part in the registration, promotion or management of any bank or company registered under the Banking Companies Act, 1949 (Central Act X of 1949), or the Indian Companies Act, 1913 (Central Act VII of 1913), or the Companies Act, 1956 (Central Act I of 1956), or any other law for the time being in force :Provided that a Corporation servant may, subject to sub-rules (7) to (10), take part in the registration, promotion or management of a co-operative society registered or deemed to be registered under the [Tamil Nadu Co-operative Societies Act, 1961] [This Act was repealed and re-enacted by the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).] (Tamil Nadu Act 53 of 1961) or any other law for the time being in force or of a literary, scientific or charitable society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860), or any other law for the time being in force.(3)(a)A Corporation servant shall not act as Arbitrator in any case without the sanction of the head of the department, unless he be so directed to act by a Court having authority to appoint an Arbitrator.(b)No Corporation servant shall act as an Arbitrator in any case which is likely to come before him in any shape by virtue of executive office which he may be holding.(c)If a Corporation servant acts as arbitrator at the private request of disputants, he shall not accept any fees.(d)If he acts by appointment of a Court of law, he may, notwithstanding anything contained in Subsidiary Rule 4 under Fundamental Rules 46 and 47, accept such fees, as the Court may fix.(4)(a)A Corporation servant shall not, without the permission of the Government, publish any book or engage himself habitually in literary or artistic work of any kind.(b)Permission to publish a book shall ordinarily be given subject to the condition that the Corporation servant does not use his time and official influence for promoting the sale of copies of the book.(c)Permission to accept remuneration on "royalty basis" from the publishers shall be given in all cases except in the case of text books for use in educational institutions. In the case of text books, permission to accept remuneration shall be given subject to the condition that the Corporation servant retains no interest in the sale of copies of the book and that he receives only a lump sum as remuneration from the publisher.Explanation. - For determining whether a book is a text book or is a general book, the chief consideration shall be whether it is being submitted to the Text Book Committee, in the case of text books for elementary and secondary schools and whether it is a book written according to tire syllabus prescribed by the University and is being submitted to the appropriate University body for approval, in case of text books for colleges. A general book which may later happen to be approved as a text book shall not be deemed to be a text book for the purpose of this clause.(d)While applying to the Government for permission to publish a book which relates to acts or policies of Government, the Corporation servant-shall submit to the Government for scrutiny a manuscript copy thereof.(e)No Corporation servant who is a member of the Text Book Committee shall write or edit any text book for use in a recognized school during his membership of the Committee.Explanation. - A recognized school shall mean a school maintained by, or opened with the sanction of the Government or to which recognition has been accorded under the Tamil Nadu Educational Rules or under the rules framed under the Tamil Nadu Elementary Education Act, 1920 (Tamil Nadu Act VIII of 1920).(5)A Corporation servant may, without the previous permission of the Commissioner, engage for driving his car, the peon assigned to him, but such engagement shall be a private engagement between the officer and the peon and shall not form part of, or interfere in any maimer with the normal official duties of such peon.(6)The employment of a Corporation servant or a person in the Class IV. establishment by an officer in making purchases or in any private ma tiers in which the receipt or expenditure of money is concerned is most strictly prohibited. Nothing in this rule shall preclude an officer from employing a Corporation servant or a person in the Class IV establishment for providing for him a conveyance of necessary supplies while he is travelling on duty, though in all such transactions constant vigilance is needed to prevent cheating and extortion.(7)No Medical Officer shall maintain or have any financial interest in a private nursing home, hospital or similar establishment nor shall be habitually accommodate paying patients in his own residence for more than 24 hours. He may, however, treat patients in a private nursing home, provided that the home is not reserved for the admission of his own cases and allows the admission of patients of any other registered medical practitioner.(8)No Corporation servant shall accept a paid employment in any company, mutual benefit society or co-operative society or act as an agent, whether paid by salary or commission to any insurance company or society:Provided that a Corporation servant may take part in the management of a mutual benefit society, if he has first obtained the sanction of the head of the department and a certificate from him to the effect that the work undertaken will be performed without detriment to his official duties and such Corporation servant does not accept any remuneration.(9)Corporation servants shall be at liberty to take part in the promotion of co-operative societies, but no Corporation servant shall, except with the sanction of the Government, hold office in any co-operative society or serve on any committee appointed for the management of its affairs unless the society is composed wholly of Corporation servants or partly of Corporation servants and partly of employees of Government:Provided that the Corporation servants may hold office in co-operative house building societies or serve on any committee appointed for the management of its affairs.Explanation. - Co-operative house building societies aforesaid shall include all types of co-operative societies whose object is the construction of houses for their members or the grant of loans for such construction by their members.(10)Subject to the sanction and certificate referred in sub-rule (8) and notwithstanding anything contained in Subsidiary Rule 4 under Fundamental Rules 46 and 47, a Corporation servant who is a member of co-operative society composed wholly of Corporation servants or partly of Government may accept remuneration for keeping the accounts of the society.(11)The head of the department may grant permission to Corporation servants to attend and take part in such of the meetings, conferences and committees in which the Government have agreed to participate.
