Section 150 in Tamil Nadu State Housing Board Act, 1961
150. Contributions by Board towards leave allowances and pensions of servants of the Central or State Government employed under this Act.
- The Board shall be liable to pay such contributions for the leave salary, pension or provident fund of any officer or servant of the Central or State Government employed as Chairman or as an officer or servant of the Board, or as the Tribunal or as an officer or servant of the Tribunal, as the case may be, as may be required by the conditions of his service under the Central or State Government to be paid by him or on his behalf.
