Section 114 in The Madurai City Municipal Corporation Act, 1971
114. [ Power of Government to transfer officers and servants of the corporation or municipalities. [Substituted by Tamil Nadu Act 32 of 1985.]
- Notwithstanding anything contained in this Act or in the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Government shall have power-(a)to transfer any officer or servant of the corporation to the service of the municipal corporation of [Chennai] constituted under the [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] City Municipal Corporations Act, 1919 (Tamil Nadu Act 14 of 1919) or the municipal corporation of Coimbatore constituted under the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981) or any other municipal corporation constituted under any law for the time being in force or any municipality constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or to transfer any officer or servant of any such municipality or the municipal corporation of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] or the municipal corporation of Maduari or any other municipal corporation that may be constituted under any law to the service of the corporation;(b)to issue such general or special directions as they may think necessary for the purpose of giving due effect to any transfer made under clause (a).(2)The Government shall have power to issue such general or special directions as they may deem necessary for the purpose of giving effect to any transfer made under sub-section (1).]
