Section 2(1) in The Chennai Corporation (Superior) Service Pension Rules, 1970
(1)In these rules, unless the context otherwise requires,-(a)"Government" means the Government of Tamil Nadu ;(b)"Corporation" means the 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 Officer" means Assistant Commissioner, Personal Assistant to the Commissioner and the holders of the posts of Class I-A, Class I-B and Class II in the establishment of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].Explanation. - A Government servant or a member of the Indian Administrative Service, whose services are placed at the disposal of the Corporation, for the purpose of these rules, shall not be a "Corporation Officer" serving under the Corporation notwithstanding that his salary and allowances are drawn from the funds of the Corporation;(d)"service" means Corporation service;(e)"pension" and "gratuity" will have the same meaning as defined in the Tamil Nadu Pension Code;(f)"retirement benefits" includes pension or gratuity and death-cum-gratuity, where admissible;(g)"Audit Officer" means the Examiner of Local Fund Accounts, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].
