Section 11 in The Chennai Corporation General Service Rules, 1970
11. Pension and provident fund.
(1)Member of this service shall be governed by the Tamil Nadu Liberalised Pension Rules, General Provident Fund (Tamil Nadu) Rules and Tamil Nadu Family Pension Rules, as adopted by the Corporation of Chennai.(2)Members of the corporation service who opted to any pensionary scheme in the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of blame) Act, 1996 (Tamil Nadu Act 28 of 1996).] shall continue to remain under such scheme.
