Section 17 in The Madurai City Municipal Corporation Act, 1971
17. Service regulations of Commissioner, Deputy Commissioner and personal assistant to the Commissioner.
- If the Commissioner, the Deputy Commissioner or the personal assistant to the Commissioner is a civil or military officer in the service of the Government, the Corporation shall make such contribution towards his leave allowances, pension and provident funds as may be required by the conditions of his service under the Government to be paid by him or on his behalf.
