Section 6 in The Chennai Corporation (Superior) Service Pension Rules, 1970
6. Removal, dismissal or resignation from service.
(1)No retirement benefits may be granted lo a member of the service who has been dismissed or removed from the service or who has resigned from the service :Provided that if the circumstances of the case so warrant, the Government may grant to a member of the service who has been dismissed or removed from the service, a compassionate allowance not exceeding two-thirds of the retirement benefit which would have been admissible to him, if he had been invalidated and not dismissed or removed from the service.(2)Where a member or the service is required to retire or resign from the service as a condition of his appointment under a statutory authority or other body, he shall be granted the retirement benefits to which he would have been entitled to, if he had been invalidated from the service and not resigned or retired.
