Section 6 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
6. Subscriptions.
(1)(a)Save as provided in sub-rule (3), no panchayat employee shall, except with the previous sanction of the panchayat, ask for or accept contributions to, or otherwise associate himself with the raising of, any fund or other collections in cash or in kind in pursuance of any object whatever.(b)Where, however, a service association applies for previous sanction of the panchayat, the association shall specify the particular person(s) who will collect funds, if such sanction is granted.(2)Permission may, after due consideration, be accorded in all cases where the support the institution concerned by way of grants or otherwise.(3)In the case of Flag Day collections and any other collections authorized by the Government, panchayat employee may participate on a voluntary basis.
