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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in The Chennai Corporation (Superior) Service Pension Rules, 1970

(1)A member of the service who is discharged from the service on grounds other than those specified in rule 11, shall have no claim to invalid pension or death-cum-retirement gratuity, even though he produces medical evidence of incapacity for service.