Section 41 in The Madurai City Municipal Corporation Service Rules, 1975
41. Pay and allowances. - The pay scale 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 106 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 the purpose of claiming travelling allowances and daily allowances.
