Section 21 in The Chennai Corporation (Superior) Service Pension Rules, 1970
21. Miscellaneous.
- (i) The Commissioner, Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] shall be responsible for the correct and up to date maintenance of the service book of every Corporation Officer and he shall record an annual certificate of verification in the service book as soon as and the end of every year.(ii)Applications for the grant of retirement benefits under these rules shall be in the form prescribed by the Government for their employees.(iii)A pension under these rules shall be payable from the date on which the member of service quits service or from the date of his application for pension, whichever is later:Provided that where satisfactory explanation is forthcoming for the delay in making an application for pension, the Government may allow the pension to take effect from the date on which the member of the service quits service.(iv)The claim of a member of the service to the retirement benefits shall be regulated by the rules in force at the time when the member of the service retires or is retired or discharged from service or where the member of service dies while in service immediately before death.
