Section 16 in The Chennai Corporation (Superior) Service Pension Rules, 1970
16. Compensation pension.
(1)If an officer is selected for discharge owing to the abolition of a permanent post, he shall, unless he is appointed to another post the conditions of which are deemed by the authority competent to discharge him to be at least equal to those of his own, have the option-(a)of taking any compensation pension or gratuity to which he may be entitled for the service he has already rendered, or(b)of accepting another appointment or transfer to another establishment even on a lower pay, if offered and continuing to count his previous service for pension.(2)If an officer is transferred to a non-qualifying appointment in the interest of the public service and under orders of a competent authority, he shall be entitled to a compensation pension if discharged on abolition of that appointment.
