Section 3 in The Chennai Corporation Officers Service Rules, 1975
3. Pay allowances, leave salary, pension and other conditions of service.
- The [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Corporation Service (Classification, Control and Appeal) Rules 1970, the rules regulating, the pay of the services included in the Corporation establishment, the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Corporation Servants Conduct Rules, 1968, the Fundamental Rules, 1970, the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Corporation Superior Service Leave Rules, 1960 and the Pension Rules, for the time being in force shall, in so for as may be applicable and except to the extent expressly provided in these rules, govern members of every Corporation Service in the matter of their pay, allowance, leave, leave salary, pension and other conditions of service.
