Section 96 in Chennai City Municipal Corporation Act, 1919
96. Provincialisation of any class of officers or servants under the corporation.
(1)Notwithstanding anything contained in this Act, the Slate Government may, by notification, constitute any class of officer or servants of the corporation into a [civil service for [State of Tamil Nadu] [Substituted for 'corporation establishment' by Tamil Nadu Act 10 of 1968.].] [Inserted by Tamil Nadu Act 15 of 1965.](2)Upon the issue of a notification under sub-section (1), the State Government shall have power to make rules to regulate the classification, methods of recruitment, conditions of services, pay and allowances and discipline and conduct of the [Civil service] [Substituted for 'corporation service' by Tamil Nadu Act 10 of 1968.] thereby constituted and such rules may vest jurisdiction in relation to such service in the State Government or in such other authority or authorities as may be specified therein.
