Section 88 in Chennai City Municipal Corporation Act, 1919
88. Leave, pensionary and leave contributions of certain officers.
(1)If any [***] [The expression 'Class 1-A' were omitted by Tamil Nadu Act 15 of 1965.], Class I-B or Class II officer is a civil or military officer in the service of the Government, and if any other officer or servant serving or having served under the corporation, is or has been transferred from or to the service of the Government or is employed partly under the Government and partly under the corporation, he shall be entitled to leave and other privileges in accordance with the rules and regulations of the branch of Government service to which he belongs and in force for the tune being and the corporation shall make such contribution toward his leave allowances, pensions and provident funds as may be required to be made by him or on his behalf under the rules and regulations of the branch of the Government service to which he belongs.(2)If any such officer is not a civil or military officer in the service of the Government, his leave and leave allowances, his superannuation or retirement, his gratuity or pension and the proportions of his pensionary or provident fund contribution payable respectively from his salary and from the municipal fund shall be governed by regulations approved by the State Government:Provided that -(a)the amount of any such leave and leave allowances, [allowances for house-rent, carriage hire, travelling expenses or any other allowances] [Inserted by Tamil Nadu Act 15 of 1965.] gratuity or pension shall in no case without the special sanction of the State Government exceed what would be admissible in the case of Government servants of similar standing and status; and(b)the conditions under which such allowances are granted, or any leave, superannuation or retirement is sanctioned shall not without similar sanction be more favourable than those for the time being prescribed for such Government servants.
