Section 7(13) in The Chennai Corporation Servants Conduct Rules, 1968
(13)(a)A Corporation servant shall not ordinarily be allowed to acquire land within the city limits in which he is serving. Permission for such acquisition shall be granted only in very special circumstances.(b)A Corporation servant may usually be permitted to acquire immovable property outside the city limits in which he is serving. But, when on transfer to a place in which he holds immovable property, a Corporation servant makes the report required by sub-rule (15). The authority responsible shall ordinarily transfer him to another place, but if such transfer is not possible in the public interest, may require to divest himself of such property.(c)An annual statement shall be submitted to the Government by the Head of the Department not later than the 15th January in each year, of cases in which special permission has been granted by him,-(i)the acquisition by a Corporation servant of immovable property in the place in which he is employed; and(ii)the retention by a Corporation servant of immovable property in a place to which he has been transferred.(d)Nothing contained in classes (a) to (c) shall apply to the acquisition of land including house sites through the Tamil Nadu State Housing Board constituted under the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act 17 of 1961) or any Housing Unit established by the said Board or a society registered or deemed to be registered as a co-operative society under the [Tamil Nadu Co-operative Societies Act, 1961] [This Act was repealed and re-enacted by the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).]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,
