Section 41 in The Coimbatore City Municipal Corporation Service Rules, 1987
41. Pay and allowances. - The pay and allowances of the Corporation establishment in classes I to IV shall be fixed by the Government, from time to time, in accordance with section 108 of the Act. The provisions of the Tamil Nadu Travelling Allowance Rules issued by the Government from time to time, shall apply to the Corporation establishment for purpose of claiming travelling allowance and daily allowance.
