Section 2 in The Chennai Corporation Servants Conduct Rules, 1968
2. Definitions.
- In these rules, unless the context otherwise requires,-(1)"Corporation" means the Corporation of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.];(2)"Corporation servant" means any person appointed to any service or post in connection with the affairs of the Corporation of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.];Explanation. - A Corporation servant whose services are placed by the Corporation at the disposal of the State Government, a company, Corporation or Organisation or another local authority shall, for the purposes of these rules, be deemed to be a Corporation servant serving under the Corporation, notwithstanding that his salary is drawn from sources other than from the funds of the Corporation of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].(3)"Head of the department" means the Commissioner, Corporation of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.];(4)"Members of the family" in relation to Corporation servant includes-(i)the wife, child or step child of such Corporation servant, whether residing with him or not and in relation to a Corporation 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 Corporation servant or to such Corporation servant's wife, wife or husband, and wholly dependent on such Corporation servant, but does not include a wife or husband legally separated from the Corporation 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.
