Section 88(1) in Chennai City Municipal Corporation Act, 1919
(1)If any [***] [The expression 'Class 1-A' were omitted by Tamil Nadu Act 15 of 1965.], Class I-B or Class II officer is a civil or military officer in the service of the Government, and if any other officer or servant serving or having served under the corporation, is or has been transferred from or to the service of the Government or is employed partly under the Government and partly under the corporation, he shall be entitled to leave and other privileges in accordance with the rules and regulations of the branch of Government service to which he belongs and in force for the tune being and the corporation shall make such contribution toward his leave allowances, pensions and provident funds as may be required to be made by him or on his behalf under the rules and regulations of the branch of the Government service to which he belongs.
