Section 77(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, on the application of any municipal council, place the services of any Government servant [employed in connection with the affairs of the [State] [These words were inserted by the Adaptation Order of 1937.]] at the disposal of the council to be employed by it for the purposes of this Act. The council shall pay any Government servant so employed the salary he may be entitled to receive under the rules of the branch of Government service to which he belongs, and shall [also make any contribution towards the pension and leave allowances of such servant as may be required, by the conditions of his service under the [Government] [These words substituted for the words 'also pay the Local Government such contribution towards the pension and leave allowances of such servant as may be payable under the regulation in that behalf in force for the time being' by the Adaptation Order of 1937.], to be paid by him or on his behalf.]
