Section 10 in The Chennai Corporation (Superior) Service Pension Rules, 1970
10. Regulations governing the grant of pension.
- The relevant provisions in the Tamil Nadu Pension Code as amended by the Government, from time to time, in regard to the regulations governing the following, shall be applicable to the Corporation Officers subject to the restrictions contained in the proviso to section 86(1) of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919):-(i)Qualifying service.(ii)Counting of periods of leave as qualifying service.(iii)Periods not qualifying as service for pension.(iv)Interruption in service and condonation of break in service.(v)Conditions of grant of pension.(vi)Allowances reckoned for pension.
