Section 108(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Save as otherwise provided in this Act, the classification, methods of recruitment, conditions of service pay and allowance, and discipline and conduct of the corporation establishment shall be regulated by rules made by Government in this behalf and such rules may provide for matters relating to the constitution of appeals committee for entertaining appeals in respect of any penalty imposed upon any member of the corporation establishment and other matters connected therewith:Provided that any Class I or Class II officer may be removed from office by the Government:Provided further that -(i)the amount of any salary, leave and leave allowances, allowances for house rent, carriage hire, travelling expenses or any other allowances, gratuity or pension granted under the said rules shall in no case 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 be more favourable than those for the time being prescribed for such Government servants.
