Section 36E(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)Subject to the provisions of sub-section (2), all pay and allowances of any District Engineer who is a member or is deemed to be appointed as a member of the Service constituted under Section 46-A shall be paid by the [State] [Substituted by ALO.] Government and the [State] [Substituted by ALO.] Government shall make such contributions as are necessary towards his leave allowances, pension, gratuity and Provident Fund.
