Section 8 in The Chennai Corporation (Superior) Service Pension Rules, 1970
8. Compulsory retirement as a measure of penalty.
- A member of the service, who, as a measure of penalty, is compulsorily retired from the sendee by the Government in accordance with the provisions 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 (Superior) Service (Classification, Control and Appeal) Rules, may be granted retirement benefits on the basis of the qualifying service on the date of such compulsory retirement on the same scales as laid down for the Government servants of similar standing and status.
