(1)The State Government may, on the application of any Municipality, place at its disposal the services of any Government servant employed in connection with the affairs of the State to be employed by it for the purpose of this Act. Such officer shall be on foreign service conditions and the Municipality shall bear the salary, which such officer may be entitled to receive under the rules of the branch of the Government service to which he belongs and shall also make any contribution towards the pension and leave allowances of such servant which may be required by conditions of his service under the State Government to be made by him or on his behalf.
