Section 17 in The Coimbatore City Municipal Corporation Act, 1981
17. Service regulations of Commissioner or other officers appointed under subsection (2) of section 11.
- If the Commissioner or other officers appointed under sub-section (2) of section 11 is a civil or military officer in the service of the Government, the corporation shall make such contribution towards his leave allowances, pension and provident funds as may be required by the conditions of his service under the Government to be paid by him or on his behalf.
