Section 88(2) in Chennai City Municipal Corporation Act, 1919
(2)If any such officer is not a civil or military officer in the service of the Government, his leave and leave allowances, his superannuation or retirement, his gratuity or pension and the proportions of his pensionary or provident fund contribution payable respectively from his salary and from the municipal fund shall be governed by regulations approved by the State Government:Provided that -(a)the amount of any such leave and leave allowances, [allowances for house-rent, carriage hire, travelling expenses or any other allowances] [Inserted by Tamil Nadu Act 15 of 1965.] gratuity or pension shall in no case without the special sanction of the State Government exceed what would be admissible in the case of Government servants of similar standing and status; and(b)the conditions under which such allowances are granted, or any leave, superannuation or retirement is sanctioned shall not without similar sanction be more favourable than those for the time being prescribed for such Government servants.
