Section 110(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)If any such officer is not a civil or military officer in the service of the Government, his leave and leave allowances, his superannuation or retirement, his gratuity or pension and the proportions of his pensionary or provident fund contribution payable respectively from the municipal fund shall be governed by rules framed by the Government.Provided that-(a)the amount of such leave and leave allowances, allowances for house rent, carriage hire, travelling expenses or any other allowances, gratuity or pension shall in no case exceed what would be admissible in the case of Government servants of similar standing and status; and(b)the conditions under which such allowances are granted or any leave, superannuation or retirement is sanctioned shall not be more favourable than those for the time being prescribed for such Government servants.
