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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2) in The Chennai Corporation (Superior) Service Pension Rules, 1970

(2)If an officer is transferred to a non-qualifying appointment in the interest of the public service and under orders of a competent authority, he shall be entitled to a compensation pension if discharged on abolition of that appointment.