Section 24 in The Chennai Corporation (Superior) Service Pension Rules, 1970
24. Source of grant of retirement benefits.
- Under rule 5 of the Financial Rules in Schedule V to 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), the expenditure on the payment of pension and gratuity to its employees under these rules shall be met from the funds of the Corporation.
