Section 2(1)(c) in The Chennai Corporation (Superior) Service Pension Rules, 1970
(c)"Corporation Officer" means Assistant Commissioner, Personal Assistant to the Commissioner and the holders of the posts of Class I-A, Class I-B and Class II in the establishment of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].