Section 110 in The Coimbatore City Municipal Corporation Act, 1981
110. Leave, pensionary and leave contribution of certain officers.
(1)If any Class I 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 the Government service to which he belongs and in force for the time being and the corporation shall make such contribution towards 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 the municipal fund shall be governed by rules framed by the Government.Provided that-(a)the amount of such leave and leave allowances, allowances for house rent, carriage hire, travelling expenses or any other allowances, gratuity or pension shall in no case 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 be more favourable than those for the time being prescribed for such Government servants.
