Section 2 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
2. Definitions.
- In these by-laws, unless the context otherwise requires,-(a)"appellate authority" means the authority prescribed in by-law 13;(b)"Commissioner" means the Commissioner, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).];(c)"Corporation service" means the service constituted in respect of posts coming under Class III and Class IV of the Corporation establishment;(d)"disciplinary authority" means the authority competent to impose any of the penalties specified in by-law 5 on any member of a service.Explanation. - Where an appellate authority passes an original order imposing any of the penalties specified in by-law 5, he shall, in respect of that order, be deemed to be a disciplinary authority;(e)"Government" means the Government of Tamil Nadu;(f)"member of the service" means a person who has been appointed to that service and who has not retired or resigned, been removed or dismissed or been discharged otherwise than for want of vacancy. He may be a probationer, an approved probationer ora full member of that service;(g)"members of family in relation to a servant in the Corporation service" means and includes-(i)the wife, child or step child or adopted child of such servant whether residing with him or not and in relation to the servant, who is a woman, the husband residing with her and dependent on her; and(ii)any other person related, whether by blood or by marriage, to the servant or to the wife or husband of such servant wholly dependent on such servant, but does not include a wife or husband legally separated from the servant or a child or step child who is no longer in any way dependent upon him or her or of whose custody the Corporation servant has been deprived of by law.
