Section 86(1) in Chennai City Municipal Corporation Act, 1919
(1)Save as otherwise provided in this Act, the classification, methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the corporation establishment shall be regulated-(i)in the case of Class I-A, Class I-B and Class II officers, by rules made by the State Government in this behalf:(ii)in the case of the employees included in Class III and Class IV, by-laws made by the council under section 349:Provided that any [***] [The expression 'Class I-A' were omitted by Tamil Nadu Act 15 of 1965.], Class I-B or Class II Officer may be removed from office by the State Government:Provided further that -(i)the amount of any salary, leave and leave allowances, [allowances for house-rent, carriage hire, travelling allowances or any other allowances] [Substituted by Tamil Nadu Act 15 of 1965.] gratuity or pension granted under the said by-laws shall in no case, without the special sanction of the State Government, exceed what would be admissible in the case of Government servants of similar standing and status, and(ii)the conditions under which such salary and allowances are granted or any leave, superannuation or retirement is sanctioned shall not without similar sanction be more favourable than those for the time being prescribed for such Government servants.[(1-A) The State Government may-(a)recover from the corporation the whole or such proportion of the salary and allowances paid to any Class I-A officer and such contribution towards his leave allowances, pension and provident fund as the State Government may, by general or special order, determine;(b)at any time, withdraw any Class I-A officer and appoint another in his place.]
