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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Tamilnadu - Subsection

Section 86(5) in Chennai City Municipal Corporation Act, 1919

(5)Every officer of the corporation establishment shall be a whole time officer of the corporation and no such officer shall undertake any work unconnected with his office without the permission of the commissioner:Provided that the order of the commissioner granting such permission shall be placed before the next meeting of the council.