Section 8 in The Chennai Corporation Health, Malaria and Family Welfare Subordinate Services bye-laws, 2009
8. Pay Allowances, Leave, Leave Salary, Pension, Provident Fund and Other conditions of Service.
- The Chennai Corporation, Class-Ill and Class-IV Services (Discipline and Appeal) Bye-laws, the Chennai Corporation, Class-Ill and Class-IV Servant's Conduct Bye-laws, and the Rules of the State Government, regulating the pay of the Corporation Services, Fundamental Rules, the Tamil Nadu State and Subordinate Services Rules, the Tamil Nadu Leave Rules, the Pension Rules, the General Provident Fund Rules and the Family Pension Rules for the time being in force shall, mutatis mutandisgovern the members of this service, in the matter of their pay, allowance, leave salary in pension and other conditions of service.
