Section 138H in Chennai City Municipal Corporation Act, 1919
138H. Exemption.
- Nothing contained in this Chapter shall apply to-(a)the members of the Armed Forces of the Union serving in any part of this State, to whom the provisions of the Army Act, 1950 (Central Act XLVI of 1950), the Air Force Act, 1950 (Central Act XLV of 1950) or the Navy Act, 1957 (Central Act 62 of 1957) applies;(b)the members of the Central Reserve Police Force to whom the Central Reserve Police Force Act, 1949 (Central Act XLVI of 1949) applies and serving in any part of this State;(c)[ persons with disability, suffering from not less than forty per cent of such disability, as certified by a Registered Medical Practitioner in the service of the Government not below the rank of Civil Surgeon. [Substituted by Act 17 of 2012, dated 31.5.2012. w.e.f. 1.10.2012.]Explanation. - For the purposes of this clause, "disability" shall have the same meaning assigned to it under clause (i) of section 2 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1955 (Central Act 1 of 1996) and also includes dumbness.]
