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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(10) in The Chennai Corporation Servants Conduct Rules, 1968

(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.