146. Contributions by Board towards leave-allowances and pensions of servants of the Government employed under this Act. - The Board shall be liable to pay such contributions for the leave-allowances and pensions of any [servant of the Government] employed as Chairman or as an officer or servant of the Board, as a member or officer or servant of the Tribunal, as may be [required, by the conditions of his service under the Government, to be paid by him or on his behalf.]
Extension of Acts to areas in the neighbourhood of the Calcutta Municipality.
