Section 1(2) in The Chennai Corporation (Superior) Service Pension Rules, 1970
(2)They shall apply to the 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 Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] except to the members of the All India Services who are subject to the pension rules applicable to them and other officials who are not full time officers, but are engaged by the Corporation to do specified work, without prejudice to the regular exercise of their profession in their respects.
