Section 3(3) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(3)No panchayat employee shall enter into any transaction with any private person or firm or company engaged in any business or profession, for the purchase of costly second hand goods such as vehicles for conveyance, furniture and electrical domestic appliances at a favourable price, which may tend to result in favouritism or patronage being shown to the panchayat employee or which may render such panchayat employee under an obligation to such private person or firm or company and which may be construed as a subtle form of corruption.Explanation. - Nothing in this sub-rule shall prevent any panchayat employee from entering into any transaction with any person or firm or company for the purchase of second hand articles at the normal or prevailing market rate of such second hand article.
