Section 12(2) in The Chennai Corporation (Superior) Service Pension Rules, 1970
(2)If the incapacity is directly due to irregular or intemperate habits, no invalid pension or death-cum-retirement gratuity shall be granted to a member of the service. If it has not been directly caused by such habits, but has been accelerated or aggravated by them, it shall be for the Government to decide what reduction, if any, shall be made on this account in the retirement benefits otherwise admissible.Explanation I. - The mere fact that a member of the service has suffered from syphilis taken by itself is not sufficient to bring his case under the operation of this rule.Explanation II. - Unsoundness of mind caused by drug habits shall be taken as sufficient to bring his case under the operation of this rule.Explanation III. - The expression "irregular or intemperate habits" means incapacity on account of drug habits or on account of diseases resulting from immoral habits. Cases where incapacity was due to other causes, and the like work at irregular hours during war and after due to exigencies of service and not due to own volition shall not come under the purview of this rule.
