Section 115A in The Coimbatore City Municipal Corporation Act, 1981
115A. [ Teachers (including headmasters) and other persons employed in connection with the corporation schools to be Government servants. [Inserted by Tamil Nadu Municipal Laws (Second Amendment) Act, 1986 (Tamil Nadu Act 65 of 1986). w.e.f. 1-6-1986.]
(1)Notwithstanding anything contained in this Act, or in any other law for the time being in force, on and from the 1st June 1986,-(a)all teachers (including headmasters), and(b)all officers and servants of the corporation,employed in connection with the corporation schools shall become whole-time Government servants.(2)Notwithstanding anything contained in this Act and subject to the provisions of article 311 of the Constitution, the Government may make rules regulating the conditions of service of the teachers (including headmasters) and other persons referred to in sub-section (1).]
