Section 101 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
101. like sanction.
Contribution in respect of Government servants.- (1) If an officer orservant serving or having served under the corporation is or has been transferred from orto the service of the Government or is employed partly under the Government and partlyby the corporation, the corporation shall make such contribution towards his leaveallowances, pension and provident fund as may be required to be made by him or on hisbehalf under the rules and regulations of the branch of Government service to which hebelongs.(2)Every Government servant employed by the corporation shallbe entitled to salary, leave and other privileges in accordance with the rules and
