Section 32(2) in West Bengal Municipal Corporation Act, 2006
(2)If any of the officers referred to in sub-section (1) of section 30 is in the service of the State Government, the Corporation shall make such contribution towards his leave salary and pension as may be required by or under the conditions of his service under the State Government or the terms and conditions of his service under the Corporation, as the case may be, to be paid for him.
