Section 1 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
1. Short title and application.
- These by-laws may be called the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Corporation Class III and Class IV Service (Discipline and Appeal) By-Laws, 1983.(2)They shall apply to all persons appointed to the posts in Class III and Class IV Service of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Corporation establishment. But, they shall not apply to a person appointed to a post on contract basis
