Section 19(1) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(1)No panchayat employee shall, in the discharge of his official duties, deal with any matter or give or sanction any contract to any undertaking or any other person if any member of his family or close relation is employed in the undertaking or under that person or if he or any member of his family or close relation is interested in such matter or contract in any other manner and the panchayat employee shall refer every such matter or contract shall there after be disposed of according to the instructions to the authority to whom the reference is made.
