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State of Tamilnadu - Section

Section 36 in The Tamil Nadu Municipal Corporations Service Rules, 1996

36. Application of Government rules to the Corporations Employees. - In matters of settlement of pension, regulation of pay and other allowances, leave benefits claiming of travelling allowances and daily allowances and other allowances and control of conduct of the Corporation employees, the Tamil Nadu Pension Rules, the Fundamental Rules, the Tamil Nadu Travelling allowance Rules, the Manual on Special Pay and Allowances, and the Tamil Nadu Government Servants Conduct Rules shall apply to the Corporation employees as nearly as possible, to the Government Servants of similar status and standing. In matters in respect of which no provision has been made in these rules, every member of the service shall as nearly as possible, be governed by the provisions applicable to Government servants of similar status and standing.