Section 96(2) in Chennai City Municipal Corporation Act, 1919
(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.
