Section 8(2) in The Chennai Corporation Servants Conduct Rules, 1968
(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society registered or deemed to be registered under the [Tamil Nadu Co-operative Societies Act, 1961] [This Act was repealed and re-enacted by the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).]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.
